8. Procedure in case of presentation u/s 25 or appearance u/s 34.
- In cases where the registrar permits the presentation of the instrument with fine after four months as prescribed in Section-25 or permits appearance of the executant under proviso of Section-34 the presentient or the executant which ever is the case shall submit an application before the Registering Officer stating the cause of delay who shall forward it to the District sub registrar on the same day. The Registering Officer shall dispose of such petition for delayed presentation and/or the admission of execution instantly where after the document shall undergo the procedure of computerized registration.
