Section 142(4) in The Orissa Registration Rules, 1988
(4)If the error in copying is discovered after the document has been returned after registration, the same procedure shall be followed, a note being made on the margin of the copy in the wrong book, of the volume and the page of the appropriate book into which the contents are re-copied and an intimation to that effect shall, by registered post be sent to-the person taking delivery of the deed.
