Section 35(3) in The Registration Act, 1977 (1920 A.D.)
(3)(a)If any person by whom the document purports to be executed denies its execution, or(b)if any such person appears to the registering officer to be a minor, an idiot or a lunatic, or(c)if any person by whom the document purports to be executed is dead, and his representative or assign denies its execution the registering officer shall refuse to register the document as to the person so denying, appearing, or dead:Provided that, where such officer is Registrar, he shall follow the procedure prescribed in Part XII:[Provided further that the Inspector General of Registration with the sanction of [the Government] [Further proviso to section 35 (3) added by Act II of 1988.] may by notification in the Jammu and Kashmir Government Gazette, declare that any Sub-Registrar named in the notification shall, in respect of documents the execution of which is denied, be deemed to be a Registrar for the purposes of this sub-section and Part XII.]
