Section 2(1) in The United Provinces Estates Act, 1920
(1)"attest" with its grammatical variations, when used with reference to any non-testamentary instrument, means to sign such instrument as a witness in the presence of the executant after having seen the executant sign the same or after having received from the executant a personal acknowledgment of his signature to the same.Explanation I. - When attestation by more than one witness is required it is not necessary that more than one of such witnesses shall be present at the same time.Explanation II. - No particular form of attestation is required.
