Punjab Registration Validating Act, 1960

Punjab Registration Validating Act, 1960 (PDF)

The Punjab Registration Validating Act, 1960

Punjab Act 8 of 1960

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Received the assent of the Governor of Punjab on the 24th January, 1960, and was first published in the Punjab Government Gazette Extraordinary, dated the 28th January, 1960.

An act to validate certain registration and matters appurtenant thereto.

Be it enacted by the legislature of the State of Punjab in the Eleventh Year of the Republic of India as follows :-

1. Short title and commencement.- This Act may be called the Punjab Registration Validation Act, 1960.
2. Validation of acts of registering officer purporting to act as Sub- Registrar and Registrar.- All acts performed by the -

(a) registering officers specified in column 2 of the Schedule purporting to act as Registrars of the district specified in column 1 thereof during the periods noted against each in column 3 of that Schedule; and

(b) Sub-Registrar, Ambala City, purporting to act as Sub-Registrar, Ambala Cantonment, during the period commencement on the 6th January, 1955, and ending with 17th August, 1955; shall be deemed to have been validly performed as if the aforesaid persons had been duly appointed as Registrars or Sub-Registrars, as the case may be, under the Indian Registration Act, 1908 (Central Act XVI of 1908), for the purposes of the performance of such acts.

The Schedule