Tamil Nadu Buildings (Lease and Rent Control) Validation of Proceedings Act, 1971*
| [Tamil Nadu Act No. 32 of 1971]* | [26th October, 1971] |
An Act to validate proceedings and acts of certain Additional District Munsiffs and the Personal Assistant to the Collector of Madurai.
Be it enacted by the Legislature of the State of Tamil Nadu in the Twenty-second Year of the Republic of India as follows:-
* For Statement of Objects and Reasons, see Tamil Nadu Governmen Gazette Extraordinary, dated the 7th July, 1971, Part IV-Section 3, page ???.
* Received the assent of the President on the 23rd October, 1971, first published in the Tamil Nadu Government Gazette Extraordinary on the 26th October, 1971 (Kartika 4, 1883).
1. Short title.- This Act may be called the Tamil Nadu Buildings (Lease and Rent Control) Validation of Proceedings Act, 1971.
2. An Act to validate proceedings and acts of certain Additional District Munsifs.- Notwithstanding that the Additional District Munsifs of Madurai, Kancheepuram and Chingleput have not been appointed to perform the functions of a Controller under the Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 (Tamil Nadu Act 18 of 1960) (hereinafter referred to as the said Act), all orders passed, all applications, petitions and other documents received, all proceedings taken, all permissions granted, all directions and summons issued, and all other acts and things done as Controller under the said Act, by or before-
(a) the Additional District Munsif, Madurai, during the period commencing on the 18th June, 1962 and ending with the 26th October, 1967,
(b) the Additional District Munsif, Kancheepuram, during the period commencing on the 30th July, 1968 and ending with the 17th September, 1968, and
(c) the Additional District Munsif, Chingleput, during the period commencing on the 7th July, 1966 and ending with the 15th July, 1966,
It hall be deemed to have been validly passed, received, asken, granted, issued or done
3. Validation of acts done and proceedings taken by the Personal Assistant to the Collector of Madurai.- All acts done and proceedings taken by the Personal Assistant to the Collector of Madurai as Authorised Officer under the said Act during the period commencing on the 1st May, 1967 and ending with the 7th May, 1968 shall have the same validity and effect as if the said Personal Assistant to the Collector of Madurai has been duly authorised under sub-section (1) of section 3 of the said Act.
4. Exclusion of time for limitation.- In computing the period of limitation for an appeal against, or for an application for execution of, an order specified in section 2, the period between the passing of such order and the date of publication of this Act in the Tamil Nadu Government Gazette shall be excluded.