Received the assent of the Governor of Punjab on the 29th April, 1955, and was first published on the Punjab Government Gazette Extraordinary, dated the 3rd May, 1955.
An Act to validate certain registrations and matters appurtenant thereto.
Be it enacted by the legislature of the State of Punjab in the Sixth Year of the Republic of India as follows :
1. Short title and commencement. - (1) This Act may be called the Punjab Registration Validating Act, 1955.
(2) It shall come into force at once.
Object & Reasons6
Statement of Objects and Reasons. - This legislation is being undertaken with a view to validate the deeds attested in good faith by an unauthorised person within the meaning of section 12 of the Indian Registration Act". (Punjab Government Gazette Extraordinary, dated the 15th March, 1955).
2. Validation of acts of registering officer purporting to act as Sub- Registrar. - All acts performed by the registering officer purporting to act as the Sub-Registrar of Muktsar sub-district of the district Ferozepur in the State of Punjab during the first ten days of June, 1953, shall be deemed to have been validly performed as if the aforesaid person had been duly appointed as Sub-Registrar under the Indian Registration Act, 1908 (Act XVI of 1908), for the purposes of the performance of such acts.
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