Gujarat Public Moneys (Recovery of Dues) (Amendment and Validation) Act, 1985*
| [Gujarat Act No. 4 of 1985] | [9th April, 1985] |
An Act further to amend the Gujarat Public Moneys (Recovery of Dates) Act, 1979 and to validate certain recoveries ronde thereunder.
It is hereby enacted in the Thirty-sixth Year nf Republic of India as follows;-
* Received the Assent to by the Governor on the 9th April, 1985 is hereby published for general information.
1. Short title and commencement.- (1) This Act may be called the Gujarat Public Moneys (Recovery of Dues) (Amendment and Validation) Act, 1985.
(2) It shall be deemed to have come into force on the 9th January, 1985.
2. Amendment of section 2 of Guj. 17 of 1979.- In the Gujarat Public Moneys (Recovery of Dues) Act, 1979 (Guj. 17 of 1979) (hereinafter referred to as "the principal Act") in section 2, after clause (a), the following clause shall be inserted, namely-
"(ab) "Collector" includes an officer appointed by the State Government to perform the functions and exercise the powers of the Collector under this Act;".
3. Validation or recovery of dues of public moneys under principal Act.- Notwithstanding anything contained in any judgment, decree or order of any court or a my other authority, the recovery of duos of public moneys under the principal Act and any proceeding ??? action taken or thing done or purported to there been taken or done for the purpose of recovery of such dues before the commencement of this Act by any revenue officer not being the Collector, by virtue of powers of the Collector ??? such revenue officer ??? notification issued under section 19 of the Bombay Land Revenue Code, 1879 (Bom. V of 1879) to recover such dues under the principal Act shall for all purposes, be deemed to be and to have always been validly made or ??? or done by such revenue officer as if, at all material times when such recovery was made or proceedings or action taken or thing done the principal Act as amended by this Act had been in force and such revenue officer had been appointed under clause (ab) of section 2 of the principal Act as so in force to perform the functions and exercise the powers of the Collector under the principal Act as so in force; and accordingly the validity of ??? of such dues or of any proceedings or action taken or thing done or purpose ??? to hive been taken or done for the purpose of such recovery before the commencement of this Act, shall not be called in question merely on the ground tint such revenue officer was not authorised to recover such dues or to ??? or action or to do a tiring for the purpose of such recovery."
4. Repeal and saving.- (1) The Gujarat Public Moneys (Recovery of Dues) (Amendment and Validation) Ordinance, 1985 is hereby repealed.
(2) Notwithstanding such repeal anything done or any action taken under the principal Act as amended by the said Ordinance sin 11 be deemed to have been done or taken under the principal Act as amended this Act.