REGISTRATION OF DEEDS
(VALIDATION) ACT, 1956.
(ACT No. XXI of 1956)
THE JAMMU AND KASHMIR REGISTRATION OF DEEDS
(VALIDATION) ACT, 1956.
(Act No. XXI of 1956)
CONTENTS
SECTION
1. Short title.
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REGISTRATION OF DEEDS (VALIDATION) ACT, 1956 75
SECTION
2. Validation of registration and
authentication of certain
documents and acts connected
therewith.
THE JAMMU AND KASHMIR REGISTRATION OF DEEDS
(VALIDATION) ACT, 1956.
(Act No. XXI of 1956)
[Received the assent of the Sadar-i-Riyasat on the 23rd of
October, 1956 and published in the Government Gazette dated
8th November, 1956.]
An Act to validate the registration and authentication of
certain documents and acts connected therewith.
Be it enacted by the Jammu and Kashmir State Legislature
in the Seventh-Year of the Republic of India as follows :–
1. Short title.–This Act may be called the Jammu and Kashmir
Registration of Deeds (Validation) Act, 1956.
2. Validation of registration and authentication of certain
documents and acts connected therewith.– Every registration and
authentication of documents made by Munsiff, Ramban acting or
purporting to act under the Jammu and Kashmir Registration Act,
1977, within his territorial jurisdication as such Munsiff, at any time
during the period from the 22nd day of April, 1955, to the 9th day
of June, 1955, and every act done in connection with such registration
and authentication during the said period shall be deemed to be,
and always have been, as valid as if the said Munsiff had been duly
invested with powers of Sub-Registrar during the said period, and
accordingly no registration or authentication so made, and no act done
by the said Munsiff under the said Act in connection with any such
registration or authentication during the said period shall be called
in question merely on the ground that the said Munsiff was not duly
invested with the powers of Sub-Registrar at the time the registration
or authentication was made or the act was done.
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