- Every entry in books Nos. I, III and IV shall be, as far as practicable, an exact counter of the original, but interlineations, blanks, erasures or alterations should not be copied as such, but should be noted at foot as required by section 20 of the Act. The registering officer shall also see that the entry has been made in the book to which it property belongs, that the number affixed to it is that which ought to bear in order to maintain the consecutive series required by section 53, and that the book, the volume, and page entered in the certificate of registration are correctly stated.
