Tamil Nadu Slum Areas (Improvement and Clearance) Amendment and Validation Act, 1999*
| [Tamil Nadu Act No. 22 of 1999] | [16th June, 1999] |
An Act further to amend the Tamil Nadu Slum Areas (Improvement and Clearance) Act, 1971
Be it enacted by the Legislative Assembly of the State of Tamil Nadu in the Fiftieth Year of the Republic of India as follows:-
* Received the assent of the Governor on the 16th June, 1999 and published in the Tamil Nadu Government Gazette, Extraordinary.
1. Short title and commencement.- (1) This Act may be called the Tamil Nadu Slum Areas (Improvement and Clearance) Amendment and Validation Act, 1999.
(2) Section 2 shall be deemed to have come into force on the 30th day of September, 1971.
2. Amendment of section 70.- In section 70 of the Tamil Nadu Slum Areas (Improvement and Clearance) Act, 1971 (Tamil Nadu Act 11 of 1971) (hereinafter referred to as the principal Act), in sub-section (1), after the words "make rules", the words "whether prospectively or retrospectively" shall be inserted.
3. Validation.- Notwithstanding anything contained in the principal Act, or any judgment, decree or order of any court, tribunal of other authority, all rules made by the State Government and all acts done or orders passed or proceedings taken by the State Government or by any authority or of order under such rules during the period commencing on the 30th day of September, 1971 and ending with the date of the publication of this Act in the Tamil Nadu Government Gazette, shall, for all purposes, be deemed to be and to have always been, validly made, done, passed or taken in accordance with law, as if the principal Act, as amended by this Act, had been in force at all material times when such rules were made and such acts, orders or proceedings were done, passed or taken under such rules.