Section 162 in Andhra Pradesh Rules Under the Registration Act, 1908
162.
When the executants of a document appear at different times the order of registration or refusal shall be passed after all the executants have appeared and admitted or denied execution, as the case may be, unless the maximum time allowed for appearance by the Act has expired or unless the presentant applies for the return of the document unregistered as regards the executants who failed to appear.Note: This rule refers to documents by several executants at the same time and not to documents executed by several persons at different times under Section 24.
