AIR 1926 SINDH 169

Sindh High Court

Hon'ble Judge(s): Raymond , J

Karachi Port Trust Act (6 of 1924) , S.4(2)— (amendment) - "Being or becoming registered-"Becoming registered" means "in the process of registration," - "Being registered" refers to an act previous to election -Registration may not actually take place before election -Bona fide efforts are sufficient. The word "becoming" has been deliberately used in contradistinction to the word "being" and is intended to connote something different to that which would be conveyed by the word "being". The words "becoming registered", mean "in the process of registration" as contrasted with the words "being registered" which refer to an act previous to the election. Hence, if an Association takes the necessary steps to have itself registered under the law for the time being in force before the election is held, though the registration may not become an accomplished fact before the date of the elections, yet there would be sufficient compliance with the terms and conditions as prescribed in sub-S. 2 to S. 4.