The M.P. Jagir Land Records Management (Validation) Act, 1961
M.P. Act No. 7 of 1961
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Received the assent of the Governor on the 15-3-1961; Assent first published in the
Madhya Pradesh Gazette (Extraordinary) dated 18-3-1961.
An Act to validate appointments made, costs realised and any other things done or
actions taken under the Madhya Bharat Jagir Land Records Management Act,
Samvat 2006 (No. 25 of 1949), by the Government and to provide for the matters
ancillary thereto
Be it enacted by the Madhya Pradesh Legislature in the Twelfth Year of the
Republic of India as follows :
1. Short title.- This Act may be called the Madhya Pradesh Jagir Land Records
Management (Validation) Act, 1961.
2. Validation of appointments made, costs realised and other things done
or action taken by Government under Madhya Bharat Act No. 25 of
1949.- Notwithstanding anything contained in sub-section (2) of Section 1 of
the Madhya Bharat Jagir Land Records Management Act Samvat 2006 (No.
25 of 1949), or in any judgment, decree or order of any Court, the said Act
shall be deemed to have come into force with effect from the date of its
publication in the Madhya Bharat Gazette and appointments made, costs
realised and any other thing done or action taken by the State Government
under the said Act on or after its publication in the Madhya Bharat Gazette
shall be and shall always be deemed to have been valid and the validity
thereof shall not be called into question in any Court merely on the ground
that the said Act was not in force at the time such appointment, cost, thing or
action was made, realised, done or taken.
3. Repeal.- The Madhya Pradesh Jagir Land Records Management
(Validating) Ordinance, 1961 (No. 1 of 1961), is hereby repealed.