(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 a Registrar, he shall follow the procedure prescribed in Part XII: 1[ Provided further that the State Government may, by notification in the Official 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.] PART VII OF ENFORCING THE APPEARANCE OF EXECUTANTS AND WITNESSES PART VII OF ENFORCING THE APPEARANCE OF EXECUTANTS AND WITNESSES