r ) A AOJ 2anchayat Co~trts (VhZidatio~t [I971 : T.N. Act 5 of Proceedings)
TAMIL NADU ACT Noa 3 OF 1971".
i
[Received the msent of the President on the , 1971, first published in the Tamil Nadu
Gazette Extraordinary, on th e 23rd Jamurry 3, 1892).]
An Act to vandate certain proceedings and acts of the Panehayat Courts in the State of Tamil Nadu.
BB it enacted by the Legislature of the State of Ta Nadu in the Twenty-first Year of the Republic India as j 0110~s :-
Short title 1. This Act may be called the Tamil Nadu Panobyat Courts {(Validation of Proceedings) Act, 1970.
Validation of 2. ~otwithstand ing that a panehayat ' constituted wrtaioprow deemed to beconstitutedundertheTamilNaduVill *' acts o r" tly ODd Panchayats Act, 1950 (Tamil Nadu Act B of panohayat deemed under section 132 of that Act to be a GOWS. oourt, has ceased under .section 191 of the Ta
Panchayats Act, 1958 (Tamil Nadu Act XXXV to bs a panchayat court, all decrees and orders plaints, written statements, applications, peti other documents received, all proceedings taken, a other acts and things done, by or before such pan during the period commencing on the 2nd October and ending with the date of the publication of this in the Tamil Nadu Govenunenr Gazette, shall dee to have been validly passed, rec-ived, taken or donea
&xclusion of 3. rn computing tha period of limilation for revisi time for against, or for an ap$ication for execution cf, a de limitation. or order passed by a panchavat mentioned in seotio
on or after the 2nd October 1960, but before the date of the publication of this Act in the ihmil Nndu Gove Gazette, tile period b-tween the date of passing the or order and the date of such publication shall be excluded. . ---- --
* For Statement of Objects and Reasons, see Tami .m
Qovernment Gaze 'te Extraordinary, dated the 3rd Sept 1910, Part IiV- Section 3, pa@ 222.
4 - ~ " ~ N N w . .w - ... r - . .