Section 56 in Andhra Pradesh Rules Under the Registration Act, 1908
56.
(i)The expression "A person executing a document" shall be held to include;(a)any person who becomes surety for the repayment of a loan or the fulfilment of a contract and in the capacity affixes his signature to a document;(b)any person who endorses a negotiable document:(c)any person who signs a receipt or a discharge endorsed on a document;(d)any person who signs a document as an executant in token of his assent to the transaction and not merely as a witness, even though may not be described as an executant in the body of the document.(ii)In the case of a document purporting to be executed by an attorney, or by a guardian of a minor, or by a legal curator of an idiot or lunatic, such attorney or guardian or curator shall be held to be a person executing the document for the purposes of Sections 32, 34, 35 and 58 but for the purposes of Section 55, the principal or minor or idiot or lunatic as well as the attorney or guardian or curator shall be considered to be the executing parties.Executing Party: Any person who affixes his signature to a document in token of his assent to the terms of the document.Enquiry before Registration
