(1)Every document to be attested shall be presented in person, by the executant himself or by his duly authorised agent.(2)No lease or counterpart shall be attested unless it is presented for attestation within four months from the date of its execution.Provided that where a document has been executed by more than one person on different dates, then, for the purpose of this rule, it shall be deemed to have been executed when the last executant signed it.
