Section 23 in Rajasthan Registration of Births, Deaths and Marriages Act, 1958
23. Correction of entry in register of births or deaths.
(1)If it is proved to the satisfaction of a Registrar that any entry of a birth or death in any register kept by him under this Act is erroneous in form or substance, he may. subject to such rules as may be made by the State Government with respect to the conditions and circumstances on and in which errors may be corrected, correct the error by entry in the margin, without any alteration of the original entry, and shall sign the marginal entry and add thereto the date of correction.(2)If a certified copy of the entry has already been sent to the Registrar General, the Registrar shall make and send a separate certified copy of the original erroneous entry and of the marginal correction therein made.
