(1)When under section 35 of the Act, but registration is admitted as to some of the parties to a document, is refused as to the rest, the registering officer shall endorse an order in this form:[Registration refused as to A.B. and C.D.] [Notification dated 26-7-1967, Published in R.G.G. Part IV-C, dated 21-9-1967;]. He shall record the reasons for this partial refusal in his Book No. II but in all other respects he shall proceed with the registration of the document in the ordinary manner. (This register shall contain the heading prescribed in Form No. 2, App. I).(2)Where the person executing a document is dead, a registering officer shall not register the document unless all his legal representatives (personally or by agent as prescribed in section 34 of the Act) appear and admit the execution. The registering officer shall also take in such cases an affidavit from the claimants to the effect that there are no legal representatives of the deceased person besides themselves and shall refuse to register the document, if the affidavit is not furnished.
