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State of Madhya Pradesh - Section

Section 107 in The M.P. Registration Rules, 1939

107.

Authentication shall invariably be made prior to the return of the document to the person who presented it or claims it. Before so authenticating it, the Registering Officer shall examine the copy made, and if he finds that any error has been made in copying, he shall cause the error to be amended and affix to it his initials. Should an interlineation or erasure be necessary, he shall affix his initials to both ends of it, and the words "error in copying" shall be entered opposite the mistake in the margin of the book.