(iv)If any objection is raised as to the correctness of the decree it shall be heard and disposed of by the Judge by an order to be recorded in the order-sheet and the correction or alternation, if any, as directed by him, shall be made in the decree and initialled by the Judge. When the above preliminaries have been concluded, the presiding Judge, having satisfied himself as to the correctness of the decree and the schedule of costs, shall sign it and endorse the date of his signature.
