25A. [ Attendance at the private residence. [Inserted by Notification No. 10-1-III-87-90, dated 20-7-1990.]
- In cases falling under the provisions of Section 31 and sub-section (3) of Section 33 and sub-section (2) of Section 38 the Registering Officer shall not attend the residence of any person desiring to present a document for registration or to deposit a will and to examine the executants, if such persons does not reside with the district and sub-district of the registration office.]
