Orissa act 011 of 1982 : Orissa Registration of Documents (Validation) Act, 1982

Department
  • Department of Law
Ministry
  • Ministry of Andaman and Nicobar Administration
Enforcement Date

30 Sep 2019

Preamble

*Orissa Registration of Documents (Validation) Act, 1982**

[Orissa Act No. 11 of 1982][4th June, 1982]

An Act to Validate the Registration of Certain Documents

Be it enacted by the Legislature of the State of Orissa in the Thirty-third year, of the Republic of India, as follows:-

* For the Statement of Objects and reasons see Orissa Gazette, Extraordinary, dated the 24th February, 1982 (No. 246).

** [Received the assent of the president on the 4th June, 1982, first published in an extraordinary issue of the Orissa Gazette, dated the 5th July, 1982]

Section 1. Short title

1. Short title.- This Act may be called the Orissa Registration of Documents (Validation) Act, 1982.

Section 2. Validation of registration of certain documents

2. Validation of registration of certain documents.- Notwithstanding anything contained in the Registration Act, 1908 (16 of 1908) or in any Judgement, decree or order of any Court, the registration of documents made between the period beginning with the 1st day of January, 1949 and ending with the 31st day of January, 1959 by the Head Clerk of any Office of Sub-Registrar' in the absence of the Sub-Registrar under the belief that he had been duly appointed under section 12 of that Act to be the Sub-Registrar during the period of such absence, shall for all intents and purposes, be deemed to have been validly made, and no document so registered shall be called in question in any Court of Law merely on the ground that the said Head Clerk had not been duly appointed to be the Sub-Registrar as aforesaid.

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