Section 174 in Andhra Pradesh Rules Under the Registration Act, 1908
174.
(i)All orders passed by a Registrar under Sections 72, 75 and 76 shall be communicated without delay to the Sub-Registrar concerned.(ii)When the office in which a document is ordered to be registered is different from the office in which its registration was refused a copy of the order directing registration shall be sent to both offices.
