Section 9 in The Punjab Anand Marriages Registration Rules, 2016
9. Correction or cancellation of entry in the Marriage Register.
- If the Registrar of Marriages suo-moto or on receipt of an application from any person finds that the entry of a Marriage is erroneous in form or substance or has been fraudulently or improperly he may correct or cancel, as the case may be, such entry in the register maintained for the purpose, after passing a speaking order in this behalf and make an entry that effect in the remarks column of such register:Provided that the parties concerned shall be given a reasonable opportunity of being heard, before passing of such an order by the Registrar of Marriages, for such correction or cancellation, as the case may be, of entry in the register pertaining to such marriage.
