Section 12 in Andhra Pradesh (Telangana Area) Land Revenue Rules of 1951
12. Action to be taken by registering officers.
- In every cases of absolute transfer of landed property by a deed of conveyance, or of transfer of possession by any other kind of instrument, registered in any registration office, the registering officer shall obtain from the party presenting the instrument an application in Form 1 for the transfer of revenue registry of the land conveyed or transferred by the document. If both transferer and transferee appear before the registering officer, he shall obtain the signatures of both of them on the application. The registering Officer may also receive an application in writing for such transfer from the party to such a document who does not appear before him. If neither the transferor nor the transferee is willing to make such an application, the registering officer, himself shall prepare a notice of the transfer in Form A filling in such of the columns therein of which information is available with him. The Registering Officers shall transmit all applications presented to them which shall be in Form II as well as notices prepared by them to the Tahsildar or Naib Tahsildar of the Circle in which the property is situated, who shall take action on them as if they had been received by revenue officers direct.
