Section 220 in Andhra Pradesh Rules Under the Registration Act, 1908
220.
The appellate authority shall consider:(a)whether the facts on which the order of suspension or cancellation is based and established.(b)whether the facts established afford sufficient ground for taking action; and(c)whether the penalty imposed is excessive, adequate or inadequate and after such consideration shall pass such order, as it thinks just and equitable having regard to all the circumstances of the case.[CHAPTER XXXII] [Inserted by G.O.Ms.No. 722, Revenue, (Regn. I), dated 8.10.1999.] Registration of Documents through Card
