Section 14 in The Land Records Maintenance Act, 1895
14. Procedure on denial of transfer.
- If any of the persons purporting to have signed the notice, or anyone mentioned therein as transferor or transferee or in the case of the death of either if his representative denies the transfer,or if any such person appears to be a minor, an idiot, or a lnuatic,or if any person, where the claim is by succession, appears before the Registrar on issue of a notice under section 9, and denies the succession,the Registrar of Mutations shall refuse to register the mutation.
