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Union of India - Section

Section 40 in The Registration Act, 1908

40. Persons entitled to present wills and authorities to adopt.

(1)The testator, or after his death any person claiming as executor or otherwise under a will, may present it to any Registrar or Sub-Registrar for registration.
(2)The donor, or after his death the donee, of any authority to adopt, or the adoptive son, may present it to any Registrar or Sub-Registrar for registration.