The KARNATAKA (REGISTRATION OF DOCUMENTS) VALIDATION ACT, 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 1 st 
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 whic h where in the jurisdiction of the 
Sub-Registry Officer, turuvekere; 
 (3) 83 Villages of Nelligere hobli whic h were in jurisdiction of the Sub-
Registry Office, Nagamangala; 
 (4) 75 Villages of Bindignavala hobli whic h 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 cons ideration 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 subs equently ordered that 
these 63 Villages be transferred to the juri sdiction 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 1 st August 1961 to 30 th April 1962 but the 
documents relating to the properties situat ed 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 2 nd 
April, 1964 as No. 70 at page. 3) 
 
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1[KARNATAKA ACT]1 NO. 45 OF 1964 
(First published in the 1[Karnataka Gazette]1 on 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 Ta luk, 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 1st August 1961 to 30th April 
1962; 
 
 And WHEREAS documents relating to property situated in the said 
Yediyur Hobli were during the said peri od 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 the 1[Karnataka State]1 Legislature in the Fifteenth Year 
of the Republic of India as follows:- 
 
 1. Short title.-  This Act may be called the 1[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 situat ed in Yadiyur Hobli, Kunigal Taluk, 
Tumkur District, which were register ed during the period commencing from 1 st 
August 1961 and ending on 30 th April 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, 1973 w.e.f. 01.11.1973. 
 

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