- An officer of Government or other officer mentioned in section 88 is not required to appear at registration office in any proceeding connected with the registration of any instrument executed by him in his official capacity. Consequently, if entitled to present such a document for registration, he may transmit it to the proper registering officer either through a messenger or by post. It would probably be held that the words "executed by him" would be constructed to mean also "executed by the predecessor in interest whether that predecessor in interest were an official or not", but the section does not exempt an official from appearance at a registration office in connection which a document executed not by but in favour of him or his predecessor in interest.
