Section 38(2) in The Delhi Registration Rules, 1976
(2)If a document of which registration was refused qua some of the executants is subsequently registered against them under an order of the Registrar or a decree of a Civil Court it is not necessary to paste the copy in the registration book concerned, but the new endorsement and certificate recorded on the deed shall be made under the certificate previously made in the book.Procedure on Admission to Registration
