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Chhattisgarh act 012 of 1983 : The Chhattisgarh Ceiling on Agricultural Holdings (Validation) Adhiniyam, 1982.

The M.P. Ceiling on Agricultural Holdings (Validation) Adhiniyam, 1982

No. 12 of 1983

mp124

Received the assent of the Governor on the 19th February, 1983 assent first

published in the Madhya Pradesh Gazette (Extraordinary) dated the 19th February,

1983.

An Act to validate certain appointments made and proceedings taken under the

Madhya Pradesh Ceiling on Agricultural Holdings Act, 1960.

Be it enacted by the Madhya Pradesh Legislature in the Thirty-third Year of the

Republic of India as follows

1. Short title.- This Act may be called The Madhya Pradesh Ceiling on

Agricultural Holdings (Validation) Adhiniyam, 1982.

2. Validation of appointment of Additional Settlement Commissioner.- All

persons whose names are specified in column (3) and (4) thereof, as

competent authority shall, notwithstanding the fact that their appointment as

competent authority was not made in accordance with sub-clause (iii) of

clause (e) of Section 2 of the Madhya Pradesh Ceiling on Agricultural

Holdings Act, 1960 (No. 20 of 1960) be and shall be deemed always to have

been validly appointed and continued as competent authority within the

meaning of sub-clause (iii) of clause (c) of the said section on the dates on

which they passed the said orders.

3. Validation.- Notwithstanding anything contained in any judgement decree

or order of a Court all things done, proceedings and actions taken and order

passed by the competent authority to whom Section 2 applies shall be and

shall be deemed always to have been validly done taken or passed as if the

said persons were validly appointed as competent authority under sub-clause

(iii) of clause (e) of Section 2 of the Madhya Pradesh Ceiling on Agricultural

Holdings Act, 1960 (No. 20 of 1960) before such things were done,

proceedings and actions were taken and orders were passed and the validity

of any such thing, proceeding, action or order shall not be called into

question in any Court of law or before any other authority whatsoever

merely n the ground that their appointment was not made in accordance with

the provisions of sub-clause (iii) of clause (c) of Section 2 of the said Act.