182. Registered document discredited by Civil Courts owing to faulty registration procedure.
- Civil Courts will report to District Registrars whenever they discredit a registered document owing to faulty procedure on the part of registering officers. Whenever a report is received under this rule enquiry should be instituted, and such measures taken as may appear advisable under the circumstances of the case. The Inspector-General should at the same time be informed of the measures so taken.
