61. Cancellation or rectification of registered documents.
- Ordinarily a registered document may be modified or superseded only by another registered document. When any registered document is re-registered or purports to supersede, cancel or in any way modify another document already registered, the fact shall be noted in red in the margin of the copy of both documents and noted in nothing further need he done. Occasionally, however, a registered document is cancelled by order of a Court. The procedure to be followed is in such cases is given in Rule 62.
