118. Issue of commission under sections 33 and 38.
- When a document has been presented to a registering officer, he may issue a commission under the circumstances laid down in the Act or verify a power of attorney under section 33, or to examine an executant to witness under section 38. The issue of a commission to a registration muharrir is absolutely prohibited except in cases of extreme urgency. In every case of the issue of a commission by a departmental subregistrar. he should report to the District Registrar, the name and the position of the person to whom it was issued, and the reason why he did not proceed to the spot himself. The order shall be briefly endorsed on the document in words to this effect."A commission is hereby issued under section 33 or 38 of the Indian Registration Act. XVI of 1908 to (name and the designation of the Commissioner), for the purpose of enquiry whether this power (or document) has been executed by A.B. son of C.D. of by whom it purports to have been executed."
