91. Conditions of admissibility and examination of documents.
- On the presentation of a document for registration, the registering officer shall first satisfy himself.(1)That it has been presented at the proper registration offices (Section 28. 29 and 30).(2)That if the document is not a will, it has been presented within the proper time (Sections 23 to 26).(3)That it is in a language deemed to be commonly used in the district or is accompanied by a true translation into such a language and a true copy (Section 19).(4)That, in the case of any interlineation, blank, erasure or alteration, the provisions of section 20 and rule 95 have been complied with.(5)That, if the document is non-testamentary and relates to immovable property, and contains a map or plan, the description is sufficient for its identification and that it is accompanied by the prescribed number of true copies of the maps or plans. (Section 21).(6)That, it bears the proper stamp or is exempted or is not liable to stamp duty.(7)That, the document has been presented by the person authorised in the behalf (Section 32 or Section 40).(8)that, the document was executed by the person by whom it purports to have been executed.
