Section 85(1)(iii) in Andhra Pradesh Rules Under the Registration Act, 1908

[Cites 0, Cited by 0] [Section 85(1)] [Section 85] [Entire Act]

State of Andhra Pradesh - Subsection

Section 85(1)(iii) in Andhra Pradesh Rules Under the Registration Act, 1908

(iii)The name and addition of a party who is required to sign in the endorsements but who is not able to do so shall be written by the Registering Officer himself. Where the addition is entered by the party himself (Clause ii) the Registering Officer shall satisfy himself that the addition as entered is complete and that it corresponds with the statement made by the party.

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State of Andhra Pradesh - Subsection

Section 85(1)(iii) in Andhra Pradesh Rules Under the Registration Act, 1908