Panchayat Courts (Validation of Proceedings) Act, 1970
An Act to validate certain proceedings and acts of the Panchayat Courts in the State of Tamil Nadu.
Be it enacted by the Legislature of the State of Tamil Nadu in the Twenty-first Year of the Republic of India as follows:
Section 1. Short title
This Act may be called the Tamil Nadu Panchayat Courts (Validation of Proceedings) Act, 1970.
Section 2. Validation of certain proceedings and acts of the panchayat courts
Notwithstanding that a panchayat constituted or deemed to be constituted under the Tamil Nadu Village Panchayats Act, 1950 (Tamil Nadu Act X of 1950), and deemed under section 132 of that Act to be a panchayat court, has ceased under section 191 of the Tamil Nadu Panchayats Act, 1958 (Tamil Nadu Act XXXV of 1958), to be a panchayat court, all decrees and orders passed, all plaints, written statements, applications, petitions and other documents received, all proceedings taken, and all other acts and things done, by or before such panchayat, during the period commencing on the 2nd October, 1960 and ending with the date of the publication of this Act in the Tamil Nadu Government Gazette, shall be deemed to have been validly passed, received, taken or done.
Section 3. Exclusion of time for limitation
In computing the period of limitation for revision against, or for an application for execution of, a decree or order passed by a panchayat mentioned in section 2 on or after the 2nd October, 1960, but before the date of the publication of this Act in the Tamil Nadu Government Gazette, the period between the date of passing the decree or order and the date of such publication shall be excluded.
1. For Statement of Objects and Reasons, see Tamil Nadu Government Gazette Extraordinary, dated the 3rd September, 1970, Part IV Section 3, page 222.
2. Received the assent of the President on the 20th January, 1971, first published in the Tamil Nadu Government Gazette Extraordinary, on the 23rd January, 1971 (Magha 3, 1892)