Section 2 in 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.
