Section 14 in Himachal Pradesh Registration of Marriages Act, 1996
14. Correction or cancellation of entry in the marriage register.
- If it is found to the satisfaction of the Registrar of Marriages that any entry of a marriage in any register kept by him under this Act is erroneous in form or substance, or has been fraudulently or improperly made, he may subject to such rules as may be made by the State Government with respect to the condition on which and the circumstances in which such entries may be corrected or cancelled, correct the error or cancel the entry by suitable entry in the margin, without any alteration of the original entry, and shall sign the marginal entry and thereto add the date of the correction or cancellation.
