Section 99 in Andhra Pradesh Rules Under the Registration Act, 1908
99.
When a document is registered by a Registrar after enquiry under Section 74, the following note shall be endorsed on it, in lieu of the endorsement of admission of execution:I am satisfied from the evidence adduced in the enquiry held under Section 74 of the Registration Act that the document was executed by A.B.Date :Signature of Registrar:
