Tamil nadu act 011 of 1942 : Rajapalayam Municipal Executive Authority (Functions Validation) Act, 1942

Preamble

[Rajapalayam Municipal Executive Authority (Functions Validation) Act, 1942]*

1[Tamil Nadu Act No. 11 of 1942]2[26th May, 1942]

An Act to validate acts done and proceedings taken by Sri A.C. Kandappa Pillai as executive authority of the Rajapalayam Municipality prior to his appointment as such.

Whereas under section 368 of the 1[Tamil Nadu] District Municipality Act, 1920 (1[Tamil Nadu] Act V of 1920), Sri A.C. Kandappa Pillai was appointed special officer for the newly constituted Rajapalayam Municipality to exercise the powers, discharge the duties and perform the functions of the municipal council, its chairman and executive authority pending the constitution of the council and the election of its chairman;

And Whereas the Rajapalayam Municipal Council was duly constituted and its chairman was duly elected on the 13th day of June, 1941;

And Whereas on the election of the chairman, the powers, duties and functions of the executive authority became vested in him;

And Whereas even after the election of the chairman, the said Sri A.C. Kandappa Pillai in good faith but without awful authority continued to exercise the powers, discharge the duties and perform the functions of the executive authority of the Rajapalayam Municipality until the 23rd day of October, 1941 on which date he was duly appointed as commissioner of the municipality;

And whereas it is necessary to validate all acts done and proceedings taken by the said Sri A.C. Kandappa Pillai as executive authority of the said municipality on and from the 13th day of June, 1941 to the 23rd day of October, 1941; 1[It is hereby enacted as follows:-]

1 These words were substituted for the word "Madras" by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.

2 For Stater tent of Objects and Reasons, see Fort St. George Gazette, dated the 26th May, 1942, Part IV-A, pages 42-43.

1 These words were substituted for the paragraph containing the enacting formula and the paragraph preceding ??? paragraph by section 5 of the Tamil Nadu Re-enacting and Repealing (No. 1) Act, 1948 (Tamil Nadu Act VII of 1948).

* Received the assent of the Governor on the 19th May, 1942; first published in the Fort St. George Gazette on the 26th May, 1942

Section 1. Short title

1. Short title.- This Act may be called the Rajapalayam Municipal Executive Authority (Functions Validation) Act, 1942.

Section 2. Validation of acts done and proceedings taken

2. Validation of acts done and proceedings taken.- All acts done and proceedings taken by Sri A.C. Kandappa Pillai as executive authority of the Rajapalayam Municipality on and from the 13th day of June, 1941 up to the 23rd day of October, 1941 shall have the same validity and effect as if he had been duly appointed commissioner of the said municipality on the 13th day of June, 1941.

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