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State of Rajasthan - Section

Section 106 in Rajasthan Registration Rules, 1955

106. Presentation by unauthorised person.

- If the registering officer finds that the person presenting the document is not legally authorised to present it he should endorse on the document "Presented by .................. who is not legally authorised to present it returned". An entry of the occurrence should at the time be made in the minute book. Section 23A of the Indian Act. does not authorise a registering officer to accept presentation by an improper person but is only enacted to rectify errors already made.