104. Parties entitled to present documents for registration.
- If the document be not open to any of the objections set forth above, the registering officer before finally accepting it for registration, should satisfy himself that the person presenting it has legal authority to do so. The persons who may present a document for registration are the following:-(a)in the case of a will, the testator, and after his death any person claiming under it as executor or otherwise:(b)in the case of an authority to adopt, the donor, and after his death, the donee or the adopted son:(c)in the case of a copy of a decree or order, any person claiming under the decree or order:(d)in any other case, any person executing or claiming under the documents:(e)the representative or assign of any or the foregoing:(f)the agent of any of the foregoing:Note. - Where the Act or any rule made thereunder requires or permits any act to be done with reference to a document by a person executing or claiming under the same, and the document has been executed on behalf of a Municipal or District Board or is a document under which a Municipal or District Board claims, the act may. notwithstanding anything to the contrary contained in the Act or in any rule thereunder, be done (1) in the case of a Municipal Board, by the chairman the executive officer or a secretary of the board, or by the officer of the board empowered by a regulation in this behalf, and (2) in the case of a district board, by the chairman, or by any other officer of the board empowered by regulation in this behalf.
