Section 42(4) in The Ajmer Tenancy and Land Records Act, 1950
(4)The attesting officer shall, after satisfying himself as to the identify of the parties and the execution of the instrument, make, sign and date on endorsement thereon to the effect that he has so satisfied himself, and shall deliver one copy to the lessor and the other to the lessee:Provided that no such instrument shall be accepted for attestation, unless it is presented within four months of its execution.
