Karnataka act 045 of 1964 : The KARNATAKA (REGISTRATION OF DOCUMENTS) VALIDATION ACT, 1964

26 Nov 1964
Department
  • Revenue Department
Summary

no

Enforcement Date

10 Dec 1964

THE KARNATAKA (REGISTRATION OF DOCUMENTS) VALIDATION ACT, 1964

ARRANGEMENT OF SECTIONS

Sections:

1. Short title.

2. Validation of registration of certain documents relating to properties situated in Yadiyur Hobli, Kunigal Taluk.

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STATEMENT OF OBJECTS AND REASONS

Act 45 of 1964.- A new Sub-Registry Office was formed with effect from 1st August 19961 at Bellur, Nagamangala Taluk, Mandya District with jurisdiction over;

(1) 63 Villages of Yediyur hobli which were in the jurisdiction of Sub- Registry Office, Kunigal;

(2) 5 Villages of Mayasandra hobli which where in the jurisdiction of the Sub-Registry Officer, turuvekere;

(3) 83 Villages of Nelligere hobli which were in jurisdiction of the Sub- Registry Office, Nagamangala;

(4) 75 Villages of Bindignavala hobli which were in jurisdiction of the Sub- Registry Office, Nagamangala.

On the eve of the formation of this Office, the public of Yadiyur hobli represented that their villages may be continued under the jurisdiction of the Sub- Registry Officer at Kunigal. Pending consideration of the request, the documents relating to the properties in the 63 Villages of Yadiyur hobli were ordered to be registered at the Sub-Registry Officer, Kunigal. It was subsequently ordered that these 63 Villages be transferred to the jurisdiction of the Kunigal Sub-Registry Office. Thus 63 Villages of Yadiyur hobli were included within the jurisdiction of the Sub-Registry Officer at Bellur from 1stAugust 1961 to 30thApril 1962 but the documents relating to the properties situated in these Villages were registered at Sub-Registry Office, Kunigal, during the said period.

It is necessary to validate the registration of the said Documents. Hence this Bill.

(Published in the Karnataka Gazette (Extraordinary), Part IV-2A, dated 2nd April, 1964 as No. 70 at page. 3) * * *

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1 [KARNATAKA ACT] 1 NO. 45 OF 1964

(First published in the1[Karnataka Gazette]1on the Tenth day of December, 1964)

THE 1[KARNATAKA]1 (REGISTRATRION OF DOCUMENTS) VALIDATION

ACT, 1964.

(Received the assent of the President on the Twenty-sixth day of November, 1964)

An Act to provide for the validation of documents relating to property situate in Yadiyur Hobli, Kunigal Taluk, Tumkur District registered in the office of the Sub-Registrar, Kunigal.

WHEREAS Yadiyur Hobli in Kunigal Taluk, Tumkur District, was within the jurisdiction of Kunigal Sub-district;

And WHEREAS the said Yadiyur Hobli was included within the jurisdiction of the sub-district of Bellur, Mandya District, from the 1stAugust 1961 to 30thApril

1 962;

And WHEREAS documents relating to property situated in the said Yediyur Hobli were during the said period registered in the office of the Sub- Registrar, Kunigal;

And WHEREAS it is deemed expedient to validate the registration of the said documents;

Be it enacted by the1[Karnataka State]1Legislature in the Fifteenth Year of the Republic of India as follows:-

1. Short title.- This Act may be called the1[Karnataka]1(Registration of Documents) Validation Act, 1964.

2. Validation of regsitration of certain documents relating to properties situated in Yadiyur Hobli, Kunigal Taluk.- Notwithstanding anything contained in the Indian Regsitration Act, 1908 (Central Act XIV of 1908), documents relating to any property situated in Yadiyur Hobli, Kunigal Taluk, Tumkur District, which were registered during the period commencing from 1st August 1961 and ending on 30thApril 1962, in the office of the Sub-Registrar, Kunigal, Tumkur District, shall be deemed to have been validly registered in that office, and no such regsitration shall be called in question merely on the ground that it was not registered in the Office of the Sub-Registrar, Bellur, Mandya District.

1 . Adapted by the Karnataka Adaptations of Laws Order, 1 973 w.e.f. 01 .1 1 .1 973.

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