- If the person by whom the document purports to be executed, denies its execution, or if he appears to the registering officer to be a minor, an idiot or a lunatic or if he be dead, and his representative or assign denies its execution, the registering officer, if a sub-registrar is bound to record an order of refusal to register. A sub-Registrar, on any such denial, has no authority to enquire into the fact of execution but a District Registrar may do so either on appeal from the order of the sub-Registrar under section 73 or when the denial is made before him under section 74.
