Section 24 in Rajasthan Tenancy (Government) Rules, 1955
24.
Where a document has been executed by more than one person on different dates, it shall be deemed, for the purpose of presentation for attestation within the time prescribed by the first proviso to sub-section (2) of Section 33 of the Act, to have been executed when the last executant signed it.[Chapter IV-A [Inserted by Notification Dated 17-8-1965, Published in Rajasthan Government Gazette, Part IV(C), Dated 17-8-1965]
