Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Haryana - Section

Section 2 in The Punjab Registration Validating Act, 1960

2. Validation of acts of registering officer purporting to act as Sub- Registrar and Registrar.

- All acts performed by the -
(a)registering officers specified in column 2 of the Schedule purporting to act as Registrars of the district specified in column 1 thereof during the periods noted against each in column 3 of that Schedule; and
(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.
The Schedule
District Registering Officer Period
Rohtak (i) Treasury Officer 29th October, 1954, to 4th January, 1956
  (ii) General Assistant 5th January, 1956, to 31st July, 1956
Ambala (i) General Assistant 30th December, 1955, to 11th January, 1956
  (ii) General Assistant 13th January, 1956, to 11th August, 1956
Hoshiarpur (i) Treasury Officer 22nd February, 1929, to 23rd December, 1955.
  (ii) General Assistant 19th January, 1956, to 9th April, 1956
Gurdaspur (i) Treasury Officer 8th May, 1924, to 31st December, 1956.
Amritsar (i) Treasury Officer 15th August, 1947, to 15th January, 1956
  (ii) General Assistant 16th January, 1956, to 31st December, 1956