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State of Andhra Pradesh - Section

Section 237 in Andhra Pradesh Rules Under the Registration Act, 1908

237. Security

— (1) Adequate security systems shall be developed and implemented to ensure that the data and images of the documents registered under the Computer-aided Administration of Registration Department system are preserved without any scope for loss, corruption or unauthorized access.
(2)It shall be the responsibility of the registering officer and all the employees authorized to handle the systems to ensure that the security measures prescribed are strictly adhered to and that the passwords and access devices are maintained confidentially at all times.
(3)The Inspector General shall review the security plan periodically, at least once a year, to ensure that the security standards of the highest order are always maintained.Appendix I(Rule 12)Book 1:— Register of non-testamentary documents relating to immovable property.Book 2:— Record of reasons for refusal to register.Book 3:— Register of wills and authorities to adoptBook 4:— Miscellaneous register.
Copy of document Copy of endorsement and certificates
DocumentNo.....(1) No.of......19... Stamp(2) Name and additions of the Presentant.(3) Name and additions of executants.(4) Name and additions of persons examined.(5) Abstract of document together, with the names of all claimants and all attesting witnesses of......19 .....Date of dated and Hour of Document Presentation.Reasons For Refusal(Note:-When a document is refused registration on appeal, ordered to be registered or when the refusal is confirmed a note of the fact shall be entered at the foot of this column.)
Date :Signature of Registering OfficerNote:— If the document is partially registered, it will suffice to enter under this, the number of the document with the volume and page.Note:— Columns (2) to (5) need not be filled up in the case of refusals by the Registrar in appeal. But number and year of appeal and the names of the appellant and respondent shall be entered at the top of the column "Reasons for refusal".Book 5:— Register of Deposits of Wills.