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State of Andhra Pradesh - Section

Section 81 in Andhra Pradesh Rules Under the Registration Act, 1908

81.

(i)When a sealed cover containing a will is opened under Section 45, the following endorsement, shall be made on the will:
"Having satisfied myself that the testator thereof is dead, the sealed cover containing this will is opened on the application and in the presence of (Signature and addition) this .......... day of ........... 19 ................Signature of RegistrarThis will had been copied in Book 3 as No .......... of 19 ............. Volume .......... Pages ........
Date: Seal Signature of Registrar.
(ii)When a sealed cover containing a will is opened under an order of a Court and copied in Register Book 3 under Section 46, the fact shall be noted in Register Book 5 in the column headed "number of documents in Book 3" and the following endorsement shall be made on the will itself:
Opened and copied in Book 3 as No. of ...... 19 ....... Volume ..... Page ....... and forwarded to the Court, pursuant to the order of the Court dated 19 ..........
Date: Seal Signature of Registrar.