Jammu and Kashmir act 14 of 1988 : The JAMMU AND KASHMIR LAND REVENUE (VALIDATION OF ORDERS, PROCEEDINGS AND ACTS) ACT, 1988 (Act No. XIV of 1988)

Department
  • Department of Revenue
Summary

NO

Enforcement Date

30 Aug 1998

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LAND REVENUE ( VALIDATION OF ORDERS, PROCEEDINGS AND

ACTS) ACT, 1988

(Act No. XIV of 1988)

LAND REVENUE (VALIDATION OF PROCEEDINGS) ACT, 1988 389

THE JAMMU AND KASHMIR LAND REVENUE (VALIDATION OF ORDERS, PROCEEDINGS AND ACTS )

ACT, 1988

ACT NO. XIV OF 1988 )

CONTENTS

Section Section

1. Short title and commence- 3. Bar to suits and proceedings. ment.

2. Validation of certain orders, 4. Repeal. proceedings and acts.

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LAND REVENUE (VALIDATION OF PROCEEDINGS) ACT, 1988 391

THE JAMMU AND KASHMIR LAND REVENUE (VALIDATION OF ORDERS, PROCEEDINGS AND

ACTS) ACT, 1988

(Act No. XIV of 1988)

[Received the assent of the Governor on 31st August, 1988 and is hereby published for general information].

An Act to validate certain orders, proceedings and acts of Shri Basharat Ahmad Koul, Revenue and Rehabilitation Officer, Srinagar Development Authority under the provisions of the Jammu and Kashmir Land Revenue Act, Samvat 1996.

Be it enacted by the Jammu and Kashmir State Legislature in the Thrity-ninth Year of the Republic of India as follows :—

1. Short title and commencement.—(1) This Act may be called the Jammu and Kashmir Land Revenue (Validation of Orders, Proceedings and Acts) Act, 1988.

(2) It shall be deemed to have come into force with effect from the 3rd day of July, 1986.

2. Validation of certain orders, proceedings and acts .— Notwithstanding anything contained in any law for the time being on force or judgment, decree or order of any court, all orders made, proceedings taken or acts done by Shri Basharat Ahmad Koul, Revenue and Rehabilitation Officer, Srinagar Development Authority, purporting to act as Collector within the Kashmir Division for purposes of land acquisition work relating to the schemes introduced by the Srinagar Development Authority within the said division during the period commencing from 16-8-1984 and ending with the date of publication of notification SRO-375 dated 24th of June, 1988, shall be deemed to be and always to have been validly made, taken or done and for the purposes of the Jammu and Kashmir Land Revenue Act, Samvat 1996, and of any other law for the time being in force, all such orders, proceedings and acts shall be as good and valid as if a notification specifically empowering the said officer to exercise such powers as

392 LAND REVENUE (VALIDATION OF PROCEEDINGS) ACT, 1988

aforesaid has been issued by the Government under sub-sections (4) and (5) of section 6 of the aforesaid Act.

3. Bar to suits and proceedings.—No suit or other legal proceedings shall lie, if instituted, shall be proceeded within any court against the Government or any authority subordinate to it on account of or in respect of any such order validated by the provisions of the preceding section

4. Repeal. —The Jammu and Kashmir Land Revenue (Validation of Orders, Proceedings and Acts) Act, 1986 (Governor’s Act XVII of 1986) is hereby repealed.

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SECTIONS