haryana act 046 of 1974 : Punjab Panchayat Samitis (Haryana Validation) Act, 1974

Punjab Panchayat Samitis (Haryana Validation) Act, 1974

HARYANA ACT 046 OF 1974

18 December, 1974

1	2	3	4
Year	No.	Short title	Whether repealed or otherwise affected by legislation
1974	46	The Punjab Panchayat Samitis (Haryana Validation) Act, 1974

An Act to validate the reconstitution of certain Panchayat Samitis.

Be it enacted by the Legislature of the State of Haryana in the Twenty-fifth Year of the Republic of India as follows:

Section 1. Short title

This Act may be called the Punjab Panchayat Samitis (Haryana Validation) Act, 1974.

Section 2. Validation

Notwithstanding anything to the contrary contained in section 3 of the Punjab Panchayat Samitis Act, 1961, or in any judgement, decree or order of any court as to the requirement of issuance of notification, the Panchayat Samitis reconstituted for the re-delimited blocks shall be and shall always be deemed to have been validly reconstituted in accordance with the provisions of the said Act and accordingly

(a) all acts, proceedings or things done or taken by the Panchayat Samitis or the Government or by any officer of the Government shall, for all purposes, be deemed to be and to have always been, done or taken in accordance with law; and

(b) no suit or other proceeding in respect thereof shall be maintained or continued in any court.

1. For Statement of Objects and Reasons, see Haryana Government Gazette (Extraordinary), dated the 26th November, 1974, page 1678.

2. [Received the assent of the Governor of Haryana on the 18th December, 1974 and first published for general information in the Haryana Government Gazette (Extraordinary), Legislative Supplement Part I of 19th December, 1974]