Section 26(k) in Andhra Pradesh Rules Under the Registration Act, 1908
(k)[(i) The registrating officer shall ensure at the time of presentation for registration of cancellation deeds of previously registered deed of conveyances on sale before him that such cancellation deeds are executed by all the executant and claimant parties to the previously registered conveyance on sale and that such cancellation deed is accompanied by a declaration showing mutual consent or orders of a competent Civil or High Court or State or Central Government annulling the transaction contained in the previously registered deed of conveyance on sale;] [Inserted by Notification No. R.R.1/2006, Published in Andhra Pradesh Gazette R.S. to Part II, Extraordinary No. 18, Dated 29.11.2006. ]
