Section 2 in 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.
