Section 3 in The Jammu and Kashmir Registration of Deeds (Validating) Act, 2008 (1951 A.D.)
3. Validation of the records of the aforesaid registered documents.
- In particular and without prejudice to the generality of acts validated by the foregoing provision,-(a)all entries and indexes relating to the documents registered as aforesaid made in the register-books in the manner provided by Part XI of the Jammu and Kashmir Registration Act, 1977, shall be deemed to have been validly made;(b)All copies of such registered documents which have been duly signed and sealed by the registering officer aforesaid in the manner required by section 57 of the Jammu and Kashmir Registration Act, 1977, shall be admissible for the purpose of proving the contents of the original documents.
