Section 26 in The Registration Act, 1977 (1920 A.D.)
26. Documents executed out of the State.
- When a document purporting to have been executed by all or any of the parties out of the State is not presented for registration till after the expiration of the time hereinbefore prescribed in that behalf, the registering officer, if satisfied-(a)that the instrument was so executed, and(b)that it has been presented for registration within four months after its arrival in the State,may, on payment of the proper registration-fee, accept such document for registration.
