The Registration (Amendment and Validation of Transfers of Property) Act, 1955

Act No. 6 of 1955

JK275

[Received the assent of the Sadar-i-Riasat on 27th October, 1955 and published in the Government Gazette dated 24th November, 1955.]

Act Act further to amend the Registration Act, 1977 and to provide for the validation of certain transfers of property.

Be it enacted by the Jammu and Kashmir State Legislature in the Sixth Year of the Republic of India as follows:-

1. Short title.- This Act may be called the Registration (Amendment and Validation of Transfers of Property) Act, 1955.
2. [x x x x x]
3. [x x x x x]
4. Validation of certain transfers of property.- Notwithstanding anything contained in the Transfer of Property Act, 1977, the Registration Act, 1977, or any other law for the time being in force, a mortgage purporting to have been effected by an instrument executed prior to commencement of the Registration (Amendment and Validation) Act, 1955 for the purpose of securing a loan from the Government under Cabinet Order No. 1547-C of 1953 dated 15th December, 1953, shall not be deemed to be invalid by reason only that such instrument has been attested by one witness only or is not registered in accordance with the provisions of the Registration Act, 1977.