Section 72 in Andhra Pradesh Rules Under the Registration Act, 1908
72.
If a person presenting a will or an authority to adopt, or a person who objects to registration of such a document on the ground that it was not executed by the testator or donor or that the testator or donor is not dead or that the person presenting the document is not entitled to present the same under Section 40, desires the witnesses should be summoned, the request shall be complied with and the procedure prescribed in Chapter XIII shall be followed.
