(1)A registered document of sale mortgage or settlement can be rectified for an error or omission by a supplementary agreement if it does not change the document materially.Explanation. - Change or addition in the name of any party; change or addition in boundary location or extent of the property and change in the consideration amount of the instrument shall be deemed to be a material change in the document.(2)A supplementary document rectifying a registered document shall be registered only if presented with original document and when all certified copies issued are available before the Registering Officer.(3)The Registering Officer shall exercise his authority under Section 84 of the Act for procurement of all such certified copies.(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.
