- In cases of urgent necessity or unavoidable accident, a delay of four months is allowed Representation and a similar delay for appearance, and both periods may be allowed for the same document, if any urgent necessity or an unavoidable accident occurs to prevent both the presentation of the document and the appearance of the executant in due time (sections 25 and 34 proviso). The two periods are quite distinct, and are given for different purposes and at different stages in the procedure of registration. This distinction is important: and if it is borne in mine, the following instructions will be readily understood.
