95. Examination as to unverified interpolations etc.
(1)If true document be brought for registration within the time allowed by law. the registering officer should see whether it contains any unverified interlineations, blanks, erasures or alterations of the kind mentioned in section 20 of the Act: and. in the case of documents, relating to immovable property, whether the description of it is sufficient for identification. If he is not satisfied on either of these points and if the omission cannot be immediately supplied, he should endorse on the document the words "Returned for compliance with section 20" and hand the document back to the presenter in view to the defect being remedied. An entry of the occurrence is to be made in the minute book. Foreign documents should not be accepted unless accompanied by the transaction and copies required by section 19. nor document of the kind mentioned is section 21 (4) unless accompanied by the required copy or copies of the map or plan.(2)Where interlineations or corrections occur in a document presented for registration, the registering officer must require such interlineations and corrections to be attested by the initial or signature of the executants of the deed if that has not already been done. If the parties or any of them cannot read or write, the sub-registrar should read over to them the correction or interlineation, and. add a certificate that he has done so. and that the parties agreed thereto his registration endorsement.
