Section 31 in Andhra Pradesh (Agricultural Produce and Livestock) Markets Act, 1966
31. Registration of document executed on behalf of a market committee.
(1)Notwithstanding anything in the Indian Registration Act, 1908 it shall not be necessary for the chairman or any member or officer of a market committee to appear in person or by agent at any registration office in any proceeding connected with registration of any instrument executed by him in his official capacity or to sign as provided in section 58 of that Act.(2)Where any instrument is so executed, the registration officer to whom such instrument is presented for registration may, if he thinks fit, refer to the chairman, member or person referred to in sub-section (1) of section 11 for information respecting the same and, on being satisfied of the executing thereof shall register the instrument.
