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THE JAIPUR LAWS (VALIDATING) ACT, 1952
[Act No. XXXI of 1952]
(Received the assent of the President on the 28th December, 1952)
An Act to validate certain laws of the former Indian State of Jaipur in Rajasthan.
WHEREAS doubts have arises in regard to the validity of certain laws of the former
Indian State of Jaipur in Rajasthan;
AND WHEREAS it is expedient to remove such doubts and to declare that all such laws
have been validity enacted;
It is hereby enacted as follows:-
1. Short title.- This Act may be called the Jaipur Laws (Validating) Act, 1952.
2. Validation of certain Jaipur Laws.- Notwithstanding anything contained in the
Jaipur Laws Act, 1924 or the Jaipur General Clauses Act, 1944, or in any other law or in any
judgment, decree or order of any court, no Jaipur law shall be deemed to be, or over to have been
invalid by reason merely of the fact that such law was not published in the official Gazette or
otherwise duly promulgated or published; and every such law shall, notwithstanding that it was
not so promulgated or published, be deemed to have come into force on the date on which it was
made and to have been or to be, in force until repealed by any competent legislative authority.
Explanation.- In this section "Jaipur Law" means any enactment or Regulation relating
to any of the matters enumerated in Lists II and III of the Seventh
Schedule to the Constitution made by a competent legislative authority
before the 7th day of April, 1949 in respect of the former Indian State of
Jaipur, now comprised in the State of Rajasthan.