Section 88(1) in The Registration Act, 1977 (1920 A.D.)
(1)Notwithstanding anything herein contained, it shall not be necessary for any officer of Government, or for any Official Trustee or Official Assignee, or for the Receiver or Registrar of the High Court, to appear in person or by agent at any registration office in any proceeding connected with the registration of any instrument executed by him in his official capacity, or to sign as provided in section 58.
