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.