Maharashtra act 005 of 1967 : The Maharashtra Extension of Municipal Limits (Validation) Act, 1967.

Section 1.Short title and commencement

(1) This Act may be called the Maharashtra Extension of Municipal Limits (Validation) Act, 1967.

(2) It shall be deemed to have come into force on the 12th day of January 1967.

Section 2.Definitions.

In this Act, unless the context otherwise require,-

(a) "District Local Board" means a District Local Board specified in column 5 of the Schedule ;

(b) "Municipal law" means a Municipal Act, specified in column 3 of the Schedule, as in force at the relevant time ;

(d) "Panchayat Samitis" means a Panchayat Samitis specified in column 5 of the Schedule ;

(e) "Schedule" means the Schedule to this Act ;

(f) "Village Panchayat" means a Village Panchayat specified in column 5 of the Schedule ;

(g) "Zilla Parishad" means a Zilla Parishad specified in column 5 of the Schedule.

Section 3.Validation of inclusion or exclusion of certain areas in or from municipal limits and re-constitution of local authorities concerned.

(1) Notwithstanding anything contained in the Bombay Local Boards Act, 1923 (Bom. VI of 1923), as in force immediately before the 1st day of May 1962, or anything in Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961 (Mah. V of 1962), or the Bombay Village Panchayats Act, 1958 (Bom. III of 1959), or in any other law for the time being in force, the addition to and inclusion of any area in, or exclusion of any area from, the limits of any Municipality mentioned in column 2 of the Schedule, in pursuance of the Government Notification (issued under the relevant Municipal law) set out against such Municipality in column 4 of the Schedule, shall be deemed for all purposes to have been properly and validly added to and included in, or excluded from, the municipal limits of the said Municipality according to the tenor of the Notification ; and the said area shall be deemed to have been duly excluded or included, at the relevant time, from or in the limits of the local authorities set out against it, in column 5 of the Schedule.

(2) And accordingly, the Municipality, the District Local Board, the Zilla Parishad, the Panchayat Samitis or, as the case may be, the Village Panchayat mentioned aforesaid, shall be deemed for all purposes to have been properly and validily constituted or reconstituted in respect of the enlarged or, as the case may be, diminished area within its limits; and anything done, or any action taken by or on behalf of the State Government or the Municipality, the District Local Board, the Zilla Parishad, the Panchayat Samitis or the Village Panchayat, or any body or officer or servant of any of them, by or under the relevant laws applicable thereto, shall be deemed to have been validily done or taken; and anything so done or action taken shall not be called in question in any court or before any Tribunal or authority on the ground only that any area was not validily added to or included in, or excluded from, the municipal limits, or that it was not duly excluded or included correspondingly from or in the limits of the District Local Board, Zilla Parsishad, Panchayat Samitis or Village Panchayat or on any ground which flow from or is a consequence thereof.

Section 4.Repeal of Mah. Ord. I of 1967.

The Maharashtra Extension of Municipal Limits (Validation) Ordinance, 1967 (Mah. Ord. I of 1967), is hereby repealed.