(1)The procedure prescribed by Rule 41 shall apply also in the case of documents referred to in Section 26 provided that the period of four months referred to in that rule and may extended period allowed under the proviso to Sub-section (1) of Section 34 must be reckoned from the date of such documents in India and not from the date of their execution.(2)Such documents shall not, under any circumstances, be admitted to registration more than eight months from the date of their arrival in India.Procedure in the case of the documents executed partly in and partly out of India - In the case of a document executed by some of the parties in and by others out of India, the party presenting the document may proceed at his option under Section 23 or Section 25 instead of Section 26 and if he does so, the provisions of the above instructions regarding these Sections shall apply.Evidence as to the date of arrival of a document in India being a question of fact, it if clear that documentary or oral evidence would be necessary to prove it.The expression within 4 months from the date of its execution is explained below :The word "from" is explained in the General Clauses Act, Section 9(1), which says that when that word is used with reference to a period of time, the first day ought to be excluded.The word 'month" is defined in General Clauses Act, Section 3(33) to mean a month reckoned according to the British Calendar.
