1Punjab Registration Validating Act, 19303
| [Punjab Act No. 2 of 1930] | [19th March, 1930] |
| 1 | 2 | 3 | 4 |
| Year | No. | Short title | Whether repealed or otherwise affected by legislation |
| 1930 | 2 | The Punjab Registration Validating Act, 1930 | Amended by the Indian Independence (Adaptation of Bengal and Punjab Acts) Order of 1948 (G.G.O. 40) Amended in part by Adaptation of Laws Order, 1950 Amended by the Adaptation of Laws (Third Amendment) Order of 1951 |
An Act to validate the registration of documents in certain cantonment sub-districts in 2[Punjab]
Whereas it is necessary to remove doubts as to the validity of registration of documents purporting to be registered in certain cantonment sub-districts in 2[Punjab] and whereas the previous sanction of the Governor-General under sub-section (3) of section 80-A of the Government of India Act has been obtained; It is hereby enacted as follows:-
1 For Statement of Objects and Reasons, see Punjab Gazette, Extraordinary, 1930 Pages 16-17. For Proceedings in Council see the Punjab Legislative Council Debates' Volume XV, page 424.
2 Substituted for the words "East Punjab" which had been ??? for the word "the Punjab" by the Indian independence (Adaptation of Bengal and Punjab Acts) Order, 1948-by the Adaptation of Laws (Third Amendment) Order, 1951.
3 [Received the assent of His Excellency the Governor on the 19th March, 1930, and that of His Excellency the Viceroy and Governor-General on the 17th April, 1930 and was first published in the Punjab Gazette of the 2nd May, 1930]
1Punjab Registration Validating Act, 1930*
| [Punjab Act No. 2 of 1930] | [9th March, 1930] |
| 1 | 2 | 3 | 4 |
| Year | No. | Short title | Whether repealed or otherwise affected by legislation |
| 1930 | II | The Punjab Registration Validating Act, 1930 | Amended by the Indian Independence (Adaptation of Bengal and Punjab Acts) Order of 1948 (G.G.O. 40) Amended in part by adaptation of Laws Order, 1950. Amended by the Adaptation of Laws (Third Amendment) Order of 1951. |
An Act to validate the registration of documents in certain Cantonment sub-districts in 2[Punjab]
Whereas, it is necessary to remove doubts as to the validity of registration of documents purporting to be registered in certain cantonment sub-districts in 2[Punjab], and whereas the previous sanction of the Governor-General under sub-section (3) of section 80-A of the Government of India Act has been obtained;
It is hereby enacted as follows:-
1. For Statement of Objects and Reasons, see Punjab Gazette, Extraordinary, 1930, pages 16-17. For proceedings in Council, see the Punjab Legislative Council Debates, Volume XV, page 424.
* [Received the assent of His Excellency the Governor on the 9th March, 1930 and that of His Excellency the Viceroy and Governor-General on the 17th April, 1930, and was first published in the Punjab Gazette of the 2nd May, 1930]
2. Substituted for the words "East Punjab" - which had been inserted for the words "the Punjab" by the Indian Independence (Adaptation of Bengal and Punjab Acts) Order, 1948, - by the Adaptation of Laws (Third Amendment) Order, 1951.
1. Short title, extent and commencement.- (1) This Act may be called the Punjab Registration Validating Act, 1930.
(2) It extends to 1Punjab.
(3) It shall come into force at once.
1 Substituted for the words "East Punjab" by the Adaptation of Laws Order, 1950.
2. Validation of acts of registering officers purporting to act as Sub-Registrars in respect of Certain registered documents.- All acts performed by registering officers purporting to act as Sub-Registrars of the cantonment sub-districts mentioned in the first column of the schedule during the period given opposite each sub-district in the second column of the Schedule shall be valid and shall be deemed to have been validly performed on and from the dates of their performance as though the appointment of the persons aforesaid had been duly made in accordance with the law relating to registration in force during the period specified opposite each sub-district in the Schedule.
3. Validation of the records of the aforesaid registered documents.- In particular and without prejudice to the generality of acts validated by the foregoing provision-
(a) all documents registered by registering officers in the sub-districts aforesaid during the periods specified shall be deemed to have been validly registered on the dates of their registration;
(b) all entries and indexes relating to the documents registered as aforesaid made in the register-books in the manner provided by Part XI of the Indian Registration Act, 1908, shall be deemed to have been validly made;
(c) all copies of such registered documents which have been duly signed and sealed by the registering officers aforesaid in the manner required by section 57 of the Indian Registration Act, 1908, shall be admissible for the purpose of proving the contents of the original documents.
4. Indemnity for registering officers acting bona fide in official capacity.- Notwithstanding anything contained in any law to the contrary, no registering officer as is described in section 2 shall be liable in any suit or proceeding for any claim or demand by reason of anything in good faith done or refused by him in his official capacity.
Schedule
SCHEDULE
| Cantonment sub-districts | Period |
| Ambala | .. 30th April, 1924 to 2nd April, 1926 |
| Jullundur | .. 30th April, 1924 to 2nd April, 1926 |
| Ferozepore | .. 30th April, 1924 to 2nd April, 1926 |
| 1* * * | 1* * * * |
| Kasauli | .. 30th April, 1924 to 20th July, 1928 |
1 Entries relating to Lahore, Sialkot and Rawalpindi omitted by the Adaptation of Laws (Third Amendment) Order of 1951.
SCHEDULE
| Cantonment sub-district | Period |
| Ambala | .. 30th April, 1924 to 2nd April, 1926 |
| Jullundur | .. 30th April, 1924 to 2nd April, 1926 |
| Ferozepore | .. 30th April, 1924 to 2nd April, 1926 |
| 1[* * *] | .. 1[* * *] |
| Kasauli | .. 30th April, 1924 to 20th July, 1928 |
1. Entries relating to Lahore, Sialkot and Rawalpindi omitted by the Adaptation of Laws (Third Amendment) Order of 1951.
4. Indemnity for registering officers acting bona fide in official capacity.- Notwithstanding anything contained in any law to the contrary, no registering officer as is described in section 2 shall be liable in any suit or proceeding for any claim or demand by reason of anything in good faith done or refused by him in his official capacity.
3. Validation of the records of the aforesaid registered documents.- In particular and without prejudice to the generality of acts validated by the forgoing provision-
(a) all documents registered by registering officers in the sub-districts aforesaid during the periods specified shall be deemed to have been validly registered on the dates of their registration;
(b) all entries and indexes relating to the documents registered as aforesaid made in the register-books in the manner provided by Part XI of the Indian Registration Act, 1908, shall be deemed to have been validly made;
(c) all copies of such registered documents which have been duly signed and sealed by the registering officers aforesaid in the manner required by section 57 of the Indian Registration Act, 1908, shall be admissible for the purpose of proving the contents of the original documents.
2. Validation of acts of registering officers purporting to act as Sub-Registrars in respect of certain registered documents.- All acts performed by registering officers purporting to act as Sub-Registrars of the Cantonment sub-districts mentioned in the first column of the Schedule during the period given opposite each sub-district, in the second column of the Schedule shall be valid and shall be deemed to have been validly performed on and from the dates of their performance as though the appointment of the persons aforesaid had been duly made in accordance with the law relating to registration in force during the period specified opposite each sub-district in the Schedule.
1. Short title, extent and commencement.- (1) This Act may be called the Punjab Registration Validating Act, 1930.
(2) It extends to 3Punjab.
(3) It shall come into force at once.
3. Substitued for the words "East Punjab" by the Adaptation of Laws Order, 1950.