Section 2(b) in The Punjab Registration Validating Act, 1960
(b)Sub-Registrar, Ambala City, purporting to act as Sub-Registrar, Ambala Cantonment, during the period commencement on the 6th January, 1955, and ending with 17th August, 1955; shall be deemed to have been validly performed as if the aforesaid persons had been duly appointed as Registrars or Sub-Registrars, as the case may be, under the Indian Registration Act, 1908 (Central Act XVI of 1908), for the purposes of the performance of such acts.
