Punjab Registration Validating Act, 1930

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The Punjab Registration (Validating) Act, 1930

Punjab Act 2 of 1930

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[Received the assent of His Excellency the Governor on the 19th March, 1930, and that of His Excellency the Viceroy and Governor General on the 17th April, 1930, and was first published in the Punjab Gazette, on the 2nd May, 1930.]

An Act to validate the registration of documents in certain cantonment sub-districts in[Punjab].

Preamble. - Whereas it is necessary to remove doubts as to the validity of registration of documents purporting to registered in certain cantonment sub-divisions in [Punjab], and whereas the previous sanction of the Governor General under sub-section (3) of section 80-A of the Government of India Act has been obtained; it is hereby enacted as follows :-

1. Short title, extent and commencement.- (1) This Act may be called the Punjab Registration Validating Act, 1930.

(2) It extends to [Punjab].

(3) It shall come into force at once.

2. Validation of acts of registering officers purporting to act as Sub-Registrars in respect of certain registered documents.- All acts performed by registering officers purporting to act as Sub-Registrars of the cantonment sub-districts mentioned in the first column of the Schedule during the period given opposite each sub-district in the second column of the Schedule shall be valid and shall be deemed to have been validly performed on and from the dates of their performance as though the appointment of the persons aforesaid had been duly made in accordance with the law relating to registration in force during the period specified opposite each sub-district in the Schedule.
3. Validation of the records of the aforesaid registered documents.- In particular and without prejudice to the generality of acts validated by the foregoing provision -

(a) all documents registered by registering officers in the sub-district aforesaid during the periods specified shall be deemed to have been validly registered on the dates of their registration;

(b) all entries and indexes relating to the documents registered as aforesaid made in the register-books in the manner provided by Part XI of the Indian Registration Act, 1908, shall be deemed to have been validly made;

(c) all copies of such registered documents which have been duly signed and sealed by the registering officers aforesaid in the manner required by section 57 of the Indian Registration Act, 1908, shall be admissible for the purpose of proving the contents of the original documents.

4. Indemnity for registering officers acting bona fide in official capacity.- Notwithstanding anything contained in any law to the contrary, no registering officer as is described in section 2 shall be liable in any suit or proceeding for any claim or demand by reason of anything in good faith done or refused by him in his official capacity.

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