Section 12(1) in Nagaland Registration of Births and Deaths Rules, 1972
(1)If it is reported to the Registrar that a clerical or formal has been made in the register or if such error is otherwise noticed by him the register is in his possession, the Registrar shall enquire into the matter he is satisfied that any such error has been made, he shall correct the entry by correcting or cancelling the entry) as provided in Section 15 and shall send an of the entry showing the error and how it has been corrected to the State ament or the officer specified by it in this behalf.
