An Act to taliate the order, proceedings and acts done under the Himachal Pradesh Panchayati Raj Act, 1968 (Act No. 19 of 1970).
Be it enacted by the Legislative Assembly of Himachal Pradesh in the Twenty-fifth Year of the Republic of India as follows:
(1) This Act may be called the Himachal Pradesh Panchayati Raj (Validation) Act, 1974.
(2) It shall come into force at once.
The Gram Sabha areas constituted vide the Himachal Pradesh Government notification No. 28-3/69-Panch, dated the 1st July, 1972 shall be deemed to be and always to have been validly constituted irrespective of the fact that the said notification has not been publihed in the Himachal Pradesh Rajpatra and all orders made, proceedings taken and acts done in pursuance of this notification shall be deemed to be and always to have been validly made, taken and done as if Maid notification has been duly published in the Rajpatra, Himachal Pradesh.
No suit or other legal proceedings whatsoever, shall lie in any Court against the State Government or any officer for or on account of or in respect of any such order made, proceedings taken or act done as aforesaid and validated by the provisions of the preceding section.
(1) The Himachal Pradesh Panchayati Raj (Validation) Ordinance, 1974 (6 of 1974), is hereby repealed.
(2) Notwithstanding anything done or any action taken under the aforesaid Ordinance shall be deemed to have been done or taken under this Act, as if the Act had commenced on 26th June, 1947.
1. For statement of Objects and Reasons see R.H.P. Extra dated the 14th August, 1974, p. 1193. This Act replaces the H.P. Ord. No. 6 of 1974, published in R.H.P. in Extra, dated 26-6-1974, p. 971-972.
2. Received the assent of the Governor on the 9th October, 1974 and was published in R.H.P. Extra., dated the 6th November, 1974, at p. 1517-1518