Section 31 in Revised Rules Under Sections 18 and 24 of the Bengal Mohammadan Marriages and Divorce Registration Act, 1876
31. Correction of error.
- If a Mohmmadan Registrar discovers any error in the form or substance or any entry of a marriage or divorce made by him, he may within one month next after the discovery of such error, in the presence of the persons married, or, in case of their death or absence, in the presence of two other credible witnesses correct the error by entry in the margin, without any alteration of the original entry, and shall sign the marginal entry, and thereto the date of such correction, and he shall also make the like marginal entry in the copies thereof.And every entry made under this Section shall be attested by the witnesses in whose presence it was made.And, in case a copy has been already sent to the Registrar, such person shall make and send another copy thereof, containing both the original erroneous entry and the marginal correction therein made.
