22. Attestation of interlineations, blanks, erasures and alternations.
- If a document is brought for registration within the prescribed time, the Registering Officer shall see whether it contains by unattested interlineation, blanks, erasures or alternations of the kind mentioned in Section 20 of the Act; and if the executant appears personally. He shall be required to attest all these interlineations, blanks, erasures and alterations and if he appears by a representative or agent in attestation by such representative or agent shall be accepted if the interlineations, blanks, erasures or alternations are of an unimportant character if the cause for such acceptance is shown.These interlineations, blanks, erasures or alternations, if individually not attested, may be certified by note at the end of the document duly signed by the executant or executants or as aforesaid, by representative or agent.If these are not attested, the Registering Officer shall return the documents to the presentant rectifying these defects. This course is, however, unnecessary in respect of a document executed solely a public functionary as such or of a document received under Section 89 of the Act. In such cases in suffice if the interlineation, erasure, or alternation is attested by the officer concerned.Note - (a) Registering Officers should ensure to see that documents presented for registration are legibly and clearly written.(b)Whenever a document is presented for registration with portions written in different ink, pen or hand, the registering officer should advise the presentant to note the fact at the foot of the document and sign it. If the presentant refuses to do this, the Registering Officer shall make note of it in the copy in the register book on the margin reserved for notes under Section 20 of the Act.(c)As a safe-guard against tampering, Registering Officers should see that material and important items such as date, amount of consideration, rate of interest, extent of property affected holding and plot numbers are described in the document both in figures as well as words.A notice to this effect shall be hung up in the office notice board.Part-VIII Description of property[Sections 21 and 22(i)]
