Section 36(4) in Andhra Pradesh Co-Operative Societies Act, 1964
(4)The declaration made under sub-section (1) or any variation or cancellation thereof under sub-section (2) shall be sent by registered post by the society to the Sub-Registrar having jurisdiction over the area in which the land [x x x] [Omitted by Andhra Pradesh Act No. 10 of 1970.] is situated. He shall, if it is in order, register such declaration or variation or cancellation and [return it ] [Substituted by Andhra Pradesh Act No. 14 of 1966.]to the society and where it is not in order, he shall return it to the society without registering it. Where it is registered, it shall take effect from the time of its registration and where it is not registered, it shall be of no effect.[Explanation:-For the purposes of this section, the expression "society" means(i)any society, the majority of members of which are agriculturists and the primary object of which is to obtain credit for its members of any agricultural purpose ; or(ii)any society or any class of societies specified in this behalf by the Government by a general or special order.]
