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[Cites 0, Cited by 0] [Section 24] [Entire Act]

State of Bihar - Subsection

Section 24(1) in Bihar Registration Rules, 2008

(1)A registered document of sale mortgage or settlement can be rectified for an error or omission by a supplementary agreement if it does not change the document materially.Explanation. - Change or addition in the name of any party; change or addition in boundary location or extent of the property and change in the consideration amount of the instrument shall be deemed to be a material change in the document.