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State of Punjab - Section

Section 2 in The Punjab Registration Validating Act, 1981

2. Validation of acts of registering officers purporting to act as Sub- Registrars.

- All acts performed by the -
(a)registering officers specified in column 2 of the Schedule purporting to act as Sub 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 Amritsar (Urban) purporting to act as Sub-Registrar in respect of area falling within sub-district Amritsar (Rural) and comprising the villages specified in Schedule II during the period commencing on the 14th January, 1977 and ending with 26th February, 1979;
shall be deemed to have been validly performed as if the aforesaid persons had been duly appointed as Sub-Registrars under the Registration Act, 1908 (Central Act 16 of 1908), for the purposes of the performance of such acts