This Act may be called the Punjab Development of Damaged Areas (Validation) Act, 1963.

Notwithstanding any judgment, decree or order of any court or of any other tribunal or authority, for the period commencing on the 11th May, 1951, and ending on the 26th day of June, 1962, the entire area within the walled city of Amritsar shall be deemed to be a damaged area for the purposes of the Punjab Development of Damaged Areas Act, 1951, and any scheme framed and sanctioned or deemed to have been framed or sanctioned, or acquisition of land made, or award of compensation given, under that Act and any proceeding held, order made or action taken in respect of or in pursuance of such scheme shall be, and shall be deemed always to have been, as valid as if the entire area within the walled city of Amritsar was a damaged area at all material times when such scheme was framed and sanctioned or deemed to have been framed or sanctioned or such acquisition of land was made or such award of compensation was given or such proceeding was held or such order was made or such action was taken, and no such scheme, acquisition, award, proceeding, order or action shall be questioned on the ground that the entire area within the walled city of Amritsar was not declared to be a damaged area under that Act.

(1) The Punjab Development of Damaged Areas (Validation) Ordinance, 1963 (Punjab Ordinance No. 5 of 1963), is hereby repealed.

(2) Notwithstanding such repeal anything done or any action taken under the Punjab Development of Damaged Areas (Validation) Ordinance, 1963, shall be deemed to have been done or taken under this Act, as if this Act had commenced on the 24th day of January, 1963.

1. For Statement of Objects and Reasons, see Punjab Government Gazette (Extraordinary), 1963, page 282.

2. Received the assent of the President of India on the 29th March, 1963, and first published in the Punjab Government Gazette (Extraordinary), Legislative Supplement, of the 31st March, 1963]