Section 32 in The Orissa Muhammedan Marriages and Divorces Registration Rules, 1976
32. Correction of error.
- If a Muhammedan Registrar discovers any error in the form of substance of any entry of a marriage or divorce made by him, he may within one month next after the discovery of such error, in the presence of the persons married, or in case of their death or absence in the presence of two other credible witnesses, correct the error by entry in the margin, without any alteration of the original entry, and shall sign the marginal entry and add thereto the date of such correction and he shall also make the like marginal entry in the copies thereof.Every entry made under this rule shall be attested by the witnesses in whose presence it was made and in case a copy has been already sent to the Registrar, such persons shall make and send another copy thereof, containing both the original erroneous entry and the marginal correction therein made.
