Indian Registration (Orissa Amendment and Validation) Act, 1964 1. Short title, extent and commencement. 2. Insertion of new Section 87-A, Act 16 of 1908. 3. Validation of actions. The Indian Registration (Orissa Amendment and Validation) Act, 1964
Orissa Act No. 7 of 1964
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Published vide Orissa Gazette Extraordinary/4-5-1964.
For Statement of Objects and Reasons, see Orissa Gazette Extraordinary No. 353/25-2-1964.
An Act to amend the Indian Registration Act, 1908 in its application to the State of Orissa and to validate certain actions taken by the Inspector- General of Registration
Be it enacted by the Legislature of the State of Orissa in the Fifteenth Year of the Republic of India, as follows :
- Short title, extent and commencement.- (1) This Act may be called the Indian Registration (Orissa Amendment and Validation) Act, 1964.
(2) It shall extend to the whole of the State of Orissa.
(3) It shall come into force at once.
- Insertion of new Section 87-A, Act 16 of 1908.- After Section 87 of the Indian Registration Act, 1908 (Act 16 of 1908) (hereinafter referred to as the principal Act), the following new section shall be inserted, namely :
"87-A. Delegation of powers. - The State Government may, by order, delegate all or any of the powers conferred on them under this Act to the Inspector-General of Registration, who shall exercise the same subject to such restrictions and conditions as the State Government may impose and they may in like manner withdraw any power so delegated".
- Validation of actions.- Notwithstanding anything contained in the principal Act-
(a) the districts and sub-districts formed
(b) the limits of such districts and sub-districts altered;
(c) all appointments including postings and transfers of Registrars and Sub-Registrars made; and
(d) offices of Registrars, Sub-Registrars and Joint Sub-Registrars established,
by the Inspector-General of Registration by orders made from time to time in that behalf prior to the commencement of this Act shall be deemed to have been validly formed, altered, made and established and shall have effect as fully and effectively as if the Inspector-General of Registration had at all material dates been vested with the powers to make such orders under the principal Act.
