Section 35(1)(c) in The Registration Act, 1908

[Cites 0, Cited by 10] [Section 35(1)] [Section 35] [Entire Act]

Union of India - Subsection

Section 35(1)(c) in The Registration Act, 1908

(c)if the person executing the document is dead, and his representative or assign appears before the registering officer and admits the execution, the registering officer shall register the document as directed in sections 58 to 61, inclusive.

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Union of India - Subsection

Section 35(1)(c) in The Registration Act, 1908