This Act may be called by the Borough Municipalities (Validation of certain Taxes on Buildings and Lands) Act, 1965.
In this Act, unless the context require otherwise,-
In the Boroughs Act,-
(1) Any house tax and any water tax levied or purported to be leaved, and collected, in respect of any Mills, Factories and buildings and lands connected therewith, or in respect of any vacant lands, under the Boroughs Act and rules made thereunder, at any time before the commencement of this Act shall be deemed to have been levied and collected by or under the Boroughs Act as amended by this Act; and accordingly notwithstanding anything in any judgment, decree or order of any Court any such house tax or water tax levied and collected shall, for all purposes, be deemed to be, and always to have been, validly levied and collected, and shall not be called in question merely on the ground that the tax was not levied on the basis of the annual letting value, or was levied on the basis of a uniform rate on the floor area, or that it was levied on the basis of capital value or a percentage on such value, or on the ground that any procedure laid down in the Boroughs Act or in the rules was not followed.
(1) Notwithstanding anything contained in the Boroughs Act, the Provincial Corporations Act or the Limitation Act, 1963 (XXXVI of 1963), or in any judgment, decree or order or a Court, if any sum, by way of any tax referred to in the last preceding section levied or purported to be levied has not been paid to the Borough Municipality or, as the case may be, the successor Municipal Corporation (hereinafter in this section referred to as "the local authority"), such tax shall be payable to the local authority concerned within thirty days of a demand being made therefor, as hereinafter by this section provided:
Nothing in this Act shall render any person liable to be convicted of any offence in respect of any act done by him, or in respect of anything omitted to be done by him, before the commencement of this Act, if such act or omission was not an offence but for the provisions of this Act.