Section 125 in Andhra Pradesh Rules Under the Registration Act, 1908
125.
In districts and sub-districts to which a rule made by the Government under Section 22 (i) is applicable, Registering Officers shall maintain a subsidiary index to Index No. II in the form printed in Appendix-VI, in order to show at a glance all transactions affecting each survey number or sub-division.Indexes to Book - 5
