- On the registration of a document which revoke, or cancels or rectifies an error or omission or modifies the terms of a document previously registered, or of a document received and filed under Section 89, of the Act, or on the receipt of a communication from a Court which intimates a similar revocation, cancellation, rectification or modification, a note shall be entered on the document concerned, if produced or available, as well as on the margin of the register in which the original document has been registered in the form as under:-This document has been revoked (cancelled, rectified or modified by document No............of 20............volume.............pages .............registered/ filed at..........Registering OfficerNote - (a) If the original record has been transferred or when the original deed had been registered in some other office an intimation may be sent to the officer in charge of the records to record the said note at the appropriate place.Marginal notes (b) in case of documents cancelled by Courts - When a Court forwards a copy of its decree, cancelling a registered instrument, the registering officer shall note, on the margin of the copy in the book in which it has been registered, the fact of its cancellation.(c)If a registered document declared by a Court to be a forgery or to have been registered by also personation a note of the fact shall be made in the copy in the Register-book and also on the document, if available.
