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State of Rajasthan - Section

Section 111 in Rajasthan Registration Rules, 1955

111. Identity of pardanashin.

- In the case of documents executed by pardanashin ladies, registering officers should be careful to obtain an admission of execution from the executants own lips. The mere statement of the relatives or other persons accompanying her is not sufficient. The lady should be seen and identified by some person acquainted with her appearance, and the name and relationship of such person to the executant should be noted in the endorsement. The terms of the documents should be explained to the executant and if while admitting executions the objects to any of the terms such ejections should be noted. The instructions apply to the case of all documents executed by pardanashin ladies, whether registered at the registration office or on visit or by commission at the executant's residence.