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State of Punjab - Act

The Punjab Registration (Validating) Act, 1973

PUNJAB
India

The Punjab Registration (Validating) Act, 1973

Act 15 of 1975

  • Published on 17 April 1973
  • Commenced on 17 April 1973
  • [This is the version of this document from 17 April 1973.]
  • [Note: The original publication document is not available and this content could not be verified.]
The Punjab Registration (Validating) Act, 1973Punjab Act No. 15 of 1975Received the assent of the Governor of Punjab on the 17th April, 1973 and was published in the Punjab Gazette, (Extra), Legislative Supplement, Part I dated April 19, 1973/Chaitra 29, 1895.An Act to validate certain registrations and matters appurtenant thereto.Be it enacted by the Legislature of the State of Punjab in the Twenty-fourth Year of the Republic of India as follows :-

1. Short title.

- This Act may be called the Punjab Registration (Validating) Act, 1973.

2. Validation of acts of General Assistant, Amritsar purporting to act as Sub-Registrar.

- All acts performed by the General Assistant, Amritsar, purporting to act as the Sub-Registrar of Amritsar City during the period commencing from the 1st September, 1964, and ending with the 13th of February, 1973, shall be valid and deemed to have been validly performed as if the appointment of the aforesaid official had been duly made as Sub-Registrar under the Indian Registration Act, 1908 (Act XVI of 1908), for the purposes of the performance of such acts.