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[Cites 0, Cited by 0] [Section 35(1)] [Section 35] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 35(1)(c) in The Registration Act, 1977 (1920 A.D.)

(c)if the person executing the document is dead, and his representative or assign appears before- the registering officer and admits the execution, the registering officer shall register the document as directed in sections 58 to 61. inclusive.