Section 51 in Standing Order No. 2 Of The Financial Commissioner Himachal Pradesh
51. Proof of registered documents.
- Attention is invited to the proviso added to section 68 of the Indian Evidence Act, 1872, by Act XXXI of 1926, which lays down that it shall not be necessary to call attesting witness in proof of the execution of any document, not being a Will, which has been registered in accordance with the provision of the Indian Registration Act, 1908, unless its execution by the person by whom it purports to have been executed, is specifically denied.
