57. Examination of copies and authentication of errors.
- The record of every document shall be compared with the original by some person other than the copyist, and both the copyist and the examiner shall append their signatures to the record and enter the words 'copied by' or 'examined by'. The registering officer shall then proceed to authenticate errors in the copy and to make any notes which may be necessary under section 20 of the Act. He shall also affix his initials in English or short signature in vernacular at the bottom of each page and at the end of the record, and shall under his usual full signature and official designation, certify it to be a true copy.
