Section 55 in Andhra Pradesh Rules Under the Registration Act, 1908
55.
(i)An abstract in the form printed in Appendix-III shall be retained of each Power of Attorney authenticated by Registering Officer whether such power is General or Special, registered or not registered. The abstract shall be signed by the Registering Officer; and shall be filed in a separate file with a serial number along with other powers retained under Rule 50. The notes of interlineation, blank, erasures and alterations made by the Registering Officer on the original power shall be copied verbatim in the distinct.(ii)(a)Each Registering Officer shall maintain a register of all revocations of Powers of Attorney registered in or communicated to it.(b)When notice of a revocation is given to a Registering Officer he shall send an intimation of the same to such other officers as may be specified by the person revoking the power.
