*THE ORTSSA MUNICIPAL (VALUATION OF HOLDINGS (VALIDATION) ACT, 1975
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[Rexivcd the ussetrt of the Governor on /he 14th A ltglrst 1975, /il:cr pu b!ishecl it1 urz extra ol*ditz~ry
isstre of t11c~ Orissa Gazcttc, (/fired llie 231.d August 19751
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AN ACT TO VALIDATE THE VALUATION OF HOLDINGS SITUATE rN CERTAIN
MUNICIPALITIES
Be it onacted by thc 1,egislature of the Statc of Orissa in the T wenty-sixth Ycar of tho Republic of India, as follows :-
I. This Act may be called the Orissa Munici. short t i ~ ~ pal (Valuation of Holdings ) Validation Act, 1975.
Or issa Act 23 of
2. Notwithstanding anything contt~ined in the Validariao
1950. of valualion Orissa Municipal Act, 1 950 or rhc rulos mado
thereundcr or in any jud~ement, decrec or ordcr of any Court, no valuato~n list proparcd in rcspect of holdings situato in any Municipality during the period betwecn the 1st day of August, 1968 and the 14th day of Fchary, 1970, shau bc deemed to bc invzlid or evcr to havo been invalid nzcrcly by reason of thc fact that such list was prcparod prior to tho enforcement of Chapter XIX-A of the Orissa Municipal Rules, 1953 which prescribes the mannor of inquiry for dctcmination of the annud value of holdings; and all taxes Icvicd in accor- danm with such valuation list shall be decrned to have becn validly lcvied and d l such valuation lists shall continuo to remain in force untiU new valuation lists are prcpared in accordance with law.
Explanalion-For tho purposes of this Act Orissa "Municipality" shall include a Notified Area Act23Or 1950. constituted under thc Orissa MunicipaI Act, 1950.
*For Statement of Objects and Rcnsons sec O r i m Gazetrc, Extra- ordinary, datcd the 29th July 1975 (NO. 1259).