Section 158 in Andhra Pradesh Rules Under the Registration Act, 1908
158.
(i)In the event of a document being registered in a wrong register book, the registration shall stand but the Registrar will direct that the requisite particulars regarding the document should be entered in the appropriate place in the indexes relating to the proper book in which a reference to the volume and page of the book in which the document has been copied.(ii)Corresponding note shall also be entered in the entry in the wrong book as well as in the indexes relating thereto.(iii)In cases in which copies and memorandum under Sections 64 to 66 had been forwarded at the time of registration in the wrong book and in cases in which the forwarding of such copies and memoranda becomes necessary for rectifying the error, the requisite notice of the error in the former and the requisite copies and memoranda in the letter shall be forwarded free of cost.
