181. Cancellation of or correction in registered documents.
- When, under the provisions of section 39 of the Specific Relief Act, 1877 any registered document is cancelled by order of court, and a copy of the decree is sent to the office in which it was registered a note of the cancellation shall be made in red ink opposite the copy of the document cancelled, specifying the court ordering cancellation, and the number and date of its decree and note should be made in the index as well.This rule, if carefully attended to. will greatly enhance the value of the registers. The note should be signed by the registering officer of the day.
