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State of Odisha - Section

Section 139 in The Orissa Registration Rules, 1988

139. Corrections in memoranda i.e. or copies.

- When a Registering Officer finds that a correction is necessary in a copy of memorandum of a document forwarded by him to another Registering Officer, he shall send an erratum to the later, who shall file it in his Book No. I carry out the corrections in and add a note on the original explaining the circumstances under which the correction is made. A reference to the page and volume of the file Book in which the erratum has been filed shall be entered on the original memorandum or copy as the case may be and the indexes relating thereto shall be corrected accordingly.