Section 143 in The Orissa Registration Rules, 1988
143. Procedure for correct registration of a document registered in a wrong office in contravention of Section 28.
(1)When a document relating to immovable property is registered through in advertence in contravention of Section 28 of the Act, the Registering Officer shall instruct the executant of the deed and the claimant thereunder to obtain a direction under Section 58 for its registration from the Registrar of the District in whose jurisdiction the proper office is situated.(2)When such direction is received the Registering Officer concerned shall register the document without levy of any fee, and shall refer to the order of the Registrar in the endorsement of presentation.(3)The Registering Officer in whose office the document was originally registered shall follow the procedure prescribed by Sections 64 to 66 of the Act and shall forward to the proper office, free of charge, a copy or a memorandum of the document. The Receiving Officer shall file the copy or memorandum in his file-book number-1 making necessary cross-reference in the previously received Memo or copy.Part-XXII Refusal to Register[Section 35(3) 71 and 76]
