Section 24 — Documents executed by several persons at different times.

The Registration Act, 1908
Where there are several persons executing a document at different times, such document may be presented for registration and re-registration within four months from the date of each execution.

Official Hindi (PDF) ↗

Open in Lexace · Ask the AI about this section

‹ Prev All sections Next ›


Lexace India is a legal-information & technology platform — not a law firm. It does not advertise, solicit work, or provide legal advice, and no advocate–client relationship is created. Bare-act text for general information; verify against the official source.