32. Persons to present documents for registration.
- Except in the cases mentioned in [sections 31, 88 and 89] [Substituted by Act 39 of 1948, Section 3, for "section 31 and section 89" (w.e.f. 3.9.1948).], every document to be registered under this Act, whether such registration be compulsory or optional, shall be presented at the proper registration office,(a)by some person executing or claiming under the same, or, in the case of a copy of a decree or order, claiming under the decree or order, or(b)by the representative or assign of such person, or(c)by the agent of such person, representative or assign, duly authorised by power-of-attorney executed and authenticated in manner hereinafter mentioned.
