Section 92 in Andhra Pradesh Rules Under the Registration Act, 1908
92.
(i)When a person executes a document both for himself and as agent or guardian of a minor, and an idiot or a lunatic, the registration endorsement shall contain two distinct signatures, one for admission of execution by the person himself and other for admission as agent or guardian.(ii)When there are more persons than one under the guardianship of a single person the registration endorsement need contain only one signature on behalf of all such persons, but all their names shall be specified.
