154. Re-registering when a document has been executed by several persons at different times.
- Another way in which a document may require to be registered more than once, is where it purports to be executed by several persons but at the time of first registration had in fact been executed by some only off those persons. If after registration the other persons also execute, the document must be registered afresh but in the latter case limitation will run, under the Proviso to section 23, not from the date of the document, but from the date of the last execution.
