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State of Haryana - Section

Section 2 in The Punjab Registration (Validating) Act, 1930

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.