46. Willful refusal or neglect to attend equivalent to denial of execution.
- The refusal to admit execution of a document even if it is not made in the presence of the registering officer is a denial of execution within the meaning of the Act. and so also is willful refusal or neglect to attend before the registering officer to admit execution, notwithstanding sufficient legal service which may not necessarily be personal, and when such refusal or neglect occurs, the remedy will lie under section 73 or section 77 of the Act, as the case may be, for the purpose of having the document registered.Book No. III
