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State of Karnataka - Act

The Karnataka (Registration Of Documents) Validation Act, 1964.

KARNATAKA
India

The Karnataka (Registration Of Documents) Validation Act, 1964.

Act 45 of 1964

  • Published in Gazette 45 on 10 December 1964
  • Assented to on 10 December 1964
  • Commenced on 10 December 1964
  • [This is the version of this document from 10 December 1964.]
  • [Note: The original publication document is not available and this content could not be verified.]
The Karnataka (Registration Of Documents) Validation Act, 1964.[10th December, 1964]Act No. 45 of 1964An Act to provide for the validation of documents relating to property situate in Yadiyur Hobli, Kunigal Taluk, Tumkur District registered in the office of the Sub-Registrar, Kunigal.WHEREAS Yadiyur Hobli in Kunigal Taluk, Tumkur District, was within the jurisdiction of Kunigal Sub-district;And WHEREAS the said Yadiyur Hobli was included within the jurisdiction of the sub-district of Bellur, Mandya District, from the 1st August 1961 to 30th April 1962;And WHEREAS documents relating to property situated in the said Yediyur Hobli were during the said period registered in the office of the Sub Registrar, Kunigal;And WHEREAS it is deemed expedient to validate the registration of the said documents;Be it enacted by the Karnataka State Legislature in the Fifteenth Year of the Republic of India as follows:-

1. Short title.-

This Act may be called the Karnataka (Registration of Documents) Validation Act, 1964.

2. Validation of registration of certain documents relating to properties situated in Yadiyur Hobli, Kunigal Taluk.-

Notwithstanding anything contained in the Indian Regsitration Act, 1908 (Central Act XIV of 1908), documents relating to any property situated in YadiyurHobli, Kunigal Taluk, Tumkur District, which were registered during the period commencing from 1st August 1961 and ending on 30th April 1962, in the office of the Sub-Registrar, Kunigal, Tumkur District, shall be deemed to have been validly registered in thatoffice, and no such registration shall be called in question merely on the ground that it was not registered in the Office of the Sub-Registrar, Bellur, MandyaDistrict.