Section 142(5) in The Orissa Registration Rules, 1988
(5)In both the cases referred to in Sub-rules (1) and (4) fresh entries must be made in the appropriate indexes, without cancelling the original entries made in those indexes, wherein a cross reference shall be made in respect of the entry in the appropriate indexes.Note - The above procedure may be observed, as far as practicable, in cases where Register books are lost or destroyed or damaged by worms or otherwise or where through fraud other causes the document has been registered without being copied into the registers.
