Act 01 of 1966 : The Delhi Land Reforms (Amendment) Act, 1966

The Delhi Land Reforms (Amendment) Act, 1966

ACTNO. 01 OF 1966

18 March, 1966

Section 1: Short title.

This Act may be called the Land Reforms (Amendment) Act, 1966.

Section 2: [Repealed.].

[Amendment of section 3.] Rep. by the Repealing and Amending Act (56 of 1974), s. 2 and the FirstSchedule (w.e.f. 20-12-1974).

Section 3: [Repealed.].

[Amendment of section 13.] Rep. by s. 2 and the First Schedule, ibid. (w.e.f. 20-12-1974).

Section 4: Validation of action taken under sections 11 and 13.

Notwithstanding anything to the contrarycontained in the principal Act or in any other law for the time being in force or in any judgment, decree ororder of any court,--

(a) all declarations (whether general or individual) conferring or purporting to confer Bhumidharirights in favour of any person or class of persons under any of the clauses (a) to (c) of sub-section (1)of section 11, or in favour of any tenant or class of tenants or class of tenants under any of the clauses(a) to (h) of sub-section (1) of section 13, of the principal Act, made before the 5th day of February,1966, by the Deputy Commissioner or a Revenue Assistant (whether or not such Revenue Assistantwas empowered by the Chief Commissioner to discharge all or any of the functions of a DeputyCommissioner), shall be deemed to be, and to have always been, made by such Deputy Commissioneror, as the case may be, Revenue Assistant in accordance with law and the persons or class of personsor the tenants or class of tenants in whose favour any such declaration has been made shall be deemedto have been validly and lawfully declared as Bhumidhars:

Provided that nothing herein contained shall affect the right of any person to call in question anysuch declaration on the ground only that the entries in the revenue records on the basis of which suchdeclaration has been made are incorrect;

(b) all suits, appeals and other proceedings relating to any such declaration pending before anycourt or other authority immediately before the 5th day of February, 1966, other than those based onthe ground referred to in the proviso to clause (a), shall, on that date, be deemed to have abated.

Section 5: Repeal and saving.

(1) The Delhi Land Reforms (Amendment) Ordinance, 1966 (2 of 1966),is hereby repealed.

(2) Notwithstanding such repeal, anything done or any action taken under the said Ordinanceshall be deemed to have been done or taken under this Act as if this Act had commenced on the 5thday of February, 1966.