Section 236 in Andhra Pradesh Rules Under the Registration Act, 1908
236. Revocation, cancellation and rectification of deeds already registered
(1) When a deed purporting to revoke, cancel or rectify a deed previously registered under the manual system, is presented for registration, such deed may be registered following the procedure prescribed in this Chapter and the foot-notes specified under Rule 118, shall be made on the copy of the document in the respective volume.(2)When a deed purporting to revoke, cancel or rectify a deed previously registered under the Computer-aided Administration of Registration Department system is presented for registration, such deed may be registered following the procedure prescribed in this chapter and contra entries posted to the record relating to the original deed and a memo in the nature of a foot-note shall be appended to such record so that the foot-note is printed invariably when the original document is sought to be printed.
