163. Separate registration of such documents by parties is quite voluntary.
- It may be explained further that, although the law Squires that documents of the kinds under notice shall be registered by Revenue Officers and courts; and not by the parties, there is nothing to prevent the holder of such a document, or any person claiming thereunder, from taking it, within four months from its date to a registering officer having jurisdiction for registration in the usual way. irrespective of any separate registration effected by the Revenue Officer or Court; but every such second registration voluntary and in all such cases the registration is to be treated as optional and classed as such in the periodical returns (Miscellaneous registrations other than certified copies of decree and order of court of the annual statement).Registration and authentication of documents presented in duplicates
