- Re-registering of a document may take place under three circumstances, the first is, where a deed is altered after registration y consent of parties, to correct an error of description and in furtherance of their original intention. Such alteration, in effect makes the document a new one, different from the one already registered, and if it be a document falling under section 17, re-registration becomes obligatory.Corrections in sale certificates and deeds by an order or decree of the court under section 31 of the Specific Relief Act or sections 152 and 153 of the Civil Procedure Code should be made in the file books, registers and indexes in their proper places.
