Section 4 in The Registration (Gujarat Amendment) Act, 2018
4. Amendment of section 34 of XVI of 1908.
In the principal Act, in section 34. -(i)after sub-section (1), the foltowing sub-section shall be inserted, namely:-"(1A) The registering officer may refuse to accept the non-testamentary documents relating to immovable property mentioned in sub-section (l) of section 17, if they are not accompanied by the -(a)proofs of identity of executing and claiming parties and witnesses;(b)proofs of authorization when the executant or claimant thereunder is representative or agent authorized by the person or entity whose document is to be registered;(c)sign or thumb impression/finger print (if the person is unable to sign) of one person from both executing and claiming parties, affixed on each and every page of the deeds submitted for registration;(d)proofthat the principal is alive, in cases where the document is executed by the power of attorney holder on behalf of the ' principal.";(ii)the following Explanation shall be added at the end, namely:-"Explanation.- For the purpose of this section the term "document" shall include the document presented by an electronic means'".
