This Act may be called the Bombay Tenancy and Agricultural Lands (Validation of appointment as Mamlatdar and proceedings) Act, 1967.
(1) Notwithstanding anything contained in clause (10) of section 2 or in any other provision of the Bombay Tenancy and Agricultural Lands Act, 1948 (Bom. LXVII of 1968), and notwithstanding any judgment, decree or order of a court or tribunal, the Deputy Collector and Agricultural Lands Tribunal, Hatkanangale, in Kolhapur District, who under the orders of the Collector of Kolhapur, performed the duties of the Mamlatdar under section 88C of the said Act, during the period from the 24th January 1959 to the 1st April 1959 (both inclusive) shall be deemed to have been duly appointed by the State Government to perform the duties of a Mamlatdar during the said period; and accordingly, any proceedings conducted, certificates issued or other action taken by the said officer during the aforesaid period in exercise of the powers or performance of the duties or purported exercise of the powers or performance of the duties conferred or imposed by or under the said Act on the Mamlatdar shall be deemed to have been validly and effectively conducted, issued or taken, as if he had been duly appointed for that purpose; and shall not be called in question in any proceedings before any court or tribunal merely on the ground that he was not duly appointed or that he had no jurisdiction.