Section 2 in The Punjab Registration Validating Act, 1956
2. Validation of acts of registering officer purporting to act as Sub- Registrar and Registrar.
- All acts performed by the General Assistant, Kangra, purporting to act as (1) the Sub-Registrar of Dharamsala Sub-District of the district of Kangra and (2) Registrar of the district of Kangra during the period commencing from January 3rd and ending with June 2nd, 1955, shall be valid and deemed to have been validly performed as though the appointments of aforesaid official had been duly made as Sub-Registrar and Registrar, under the Indian Registration Act (Act XVI of 1908) for the purposes of such acts.
