Section 11(2) in The M.P. Registration of Births and Death Rules, 1999
(2)In the case referred to in sub-rule (1) if the register is not is his possession, the Registrar shall make a report to the State Government or the officer authorised by it in this behalf and call for the relevant register and after enquiring into the matter, if he is satisfied that any such error has been made, make the necessary correction.
