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[Cites 0, Cited by 0] [Section 237] [Entire Act]

State of Andhra Pradesh - Subsection

Section 237(3) in Andhra Pradesh Rules Under the Registration Act, 1908

(3)The Inspector General shall review the security plan periodically, at least once a year, to ensure that the security standards of the highest order are always maintained.Appendix I(Rule 12)Book 1:— Register of non-testamentary documents relating to immovable property.Book 2:— Record of reasons for refusal to register.Book 3:— Register of wills and authorities to adoptBook 4:— Miscellaneous register.
Copy of document Copy of endorsement and certificates
DocumentNo.....(1) No.of......19... Stamp(2) Name and additions of the Presentant.(3) Name and additions of executants.(4) Name and additions of persons examined.(5) Abstract of document together, with the names of all claimants and all attesting witnesses of......19 .....Date of dated and Hour of Document Presentation.Reasons For Refusal(Note:-When a document is refused registration on appeal, ordered to be registered or when the refusal is confirmed a note of the fact shall be entered at the foot of this column.)
Date :Signature of Registering OfficerNote:— If the document is partially registered, it will suffice to enter under this, the number of the document with the volume and page.Note:— Columns (2) to (5) need not be filled up in the case of refusals by the Registrar in appeal. But number and year of appeal and the names of the appellant and respondent shall be entered at the top of the column "Reasons for refusal".Book 5:— Register of Deposits of Wills.