(4)The Registering Officer shall make endorsement regarding the gist of the rectification not only in the book preserving the copy of the document but also on the original document and on the certified copies of the parties simultaneously. Registering Officer shall also supplement the information in the database and will flag the pdf file of the original document in the concerned CD for not being copied without the copy of supplementary document:Provided that such rectification deed shall not be registered after one year of the registration of the original document.
