- In case of deaf and dumb executants, if the registering officer is satisfied that the person has sufficient understanding to judge the nature and consequence of the act can by some means or other such as writing or signs etc. express the intention to admit execution he should register the document and make note to that effect below the endorsement under Section 58; otherwise registration shall be refused.Part-XIII (Enforcement of appearance of executants and witnesses)(Sections 36, 37, 38, 39 and 75)
