(1) This Act may be called the Rajasthan Urban Improvement (Amendment and Validation) Act, 1973.
In subsection (1) of section 2 of the Rajasthan Urban Improvement Act, 1959, hereinafter referred to as the principal Act-
In section 52 of the principal Act-
In subsection (2) of section 53 of the principal Act. for the words 'taking over possession of the land under sub-section (5) or sub- section (6), the words ’absolutely vesting of the land in the State Government under sub-section (4), shall be substituted.
(1)Notwithstanding any judgment, decree or order of any court to the contrary and anything contrary in the principal Act, no acquisition of land made or purporting to have been made for the purpose of improvement or for any other purposes under the principal Act before the 2nd day of December, 1972 and no proceedings for acquisition for the said purposes pending at that time and no action taken or thing done (including any order, determination, declaration or decision made, agreement entered into, or notification published) in connection with such acquisition or the pending proceedings, shall be deemed to be invalid or ever to have become invalid on the ground that the proceedings of such acquisition or e pending proceedings, shall be deemed to be invalid or ever to have become invalid on the ground that the proceedings of such acquisition or the pending proceedings were initiated, proceeded with or completed under and in accordance with the provisions contained in the Rajasthan Land Acquisition Act, 1953 (Act No. 24 of 1953), hereinafter referred to as the Acquisition Act, and not under and in accordance with the principal Act, and such pending proceedings shall be continued and completed under and in accordance with the provisions of the Acquisition Act and shall not be liable to any challenge any where on the ground that they were continued and completed under and in accordance with the Acquisition Act and not under and in accordance with the principal Act.
The Rajasthan Urban Improvement (Amendment and Validation) Ordinance, 1972 (Ordinance No. 7 of 1952) is hereby repealed.