THE PUNJAB CONSOLIDATION OF LAND PROCEEDINGS (VALIDATION) ACT, 1972
Punjab Act No. 4 of 1972 (Received the assent of the President of India on the 17th May, 1972
and was first published for general information in the Punjab Government Gazette (Ex1raordinary), dated the 19th May, 1972]
AN
ACT
t0 provide for the applica�ion of the Punjab Consolidation of Land Proce�d. ings (Validation) Act, 1957, to those cass also in which the said Act was struck down by the Punjab High Court as invalid and in
which either appeals were noi filed to the Supreme Court or the aPpeals to the Supreme Cour abate d.
BE it enacted by the Legislature of the State of Punjab in the Twenty third Year of the Republic of India as follows :
1, (/) This Act may be called the Punjab Consolidation of Land _hort title and extent. Procecdings (Validation) Act, 1972.
(2) It extends to the territories, which immediately before the 1st of November, 1956, were comprised in the State of Punjab and now form part of the State.
2. Notwithstanding any, judgement, decree or order of any court, Validation other than the Supreme Court of India, no scheme published under seclion 19 of certain of the East Punjab Holdings (Consolid ation) and Prevention of Fragmenta-consolidat ion tion) ¢ct, 1948, between 3Ist day of December, 1951, and the 1st day of Proce dings. January, 1956, in respect of land of an evacuee forming part of an estate or estates and no subsequent proceedings taken in relation thereto shall be, and shall be deemed ever to have been, invalid merely by reason of the fact that the Punjab Consolidation of Land Proceedings (Validation) Act, 1957, by which the said schemes and proceedings were validated, had been declared by zny court, not being the Supreme Court of India, to be invalid.
Price 10 Paise.
IFor Statement of Objects and Reasons, see Punjab Gover nment Gazette (Extra ordinary) 1972, Page 348.
6293 LR--Govt Pess, Chd
A
1 THE PUNJAB CONSOLIDATI ON OF LAND PROCEEDINGS
(VALIDATION) ACT, 1972
Punjab Act No. 4 of 1972
[Received the assent of the P resident of India on the 17th
May, 1972
and was first published for general information in t he Punjab Government
Gazette (Extraordinary), da ted the 19th May, 1972]
AN
ACT
10 provide for the appli cation of the Punjab C
onsolidation of Land Proceed-
[ ings (Validation) Act, 19 57. io those cass also
in which the said
Ret was struck down by th e Punjab High Court as inv
alid and in
which either appeals wer e noy filed to the Suprem
e Court
or the appeals 10 the Sup reme Court abated.
BE it enacted by the Legisl ature of the State of Punja
b in the Twenty
third Year of the Republ ic of India as follows :
—
1. (I) This Act may be called the Punjab Con
solidation of Land sho rt title
Proceedings (Validation) A ct, 1972.
and extent.
(2) It extends to the territ ories, which immediately before t
he Ist of
November, 1956, wer e comprised in the Sta
te of Punjab and now form part
of the State.
2. Notwithstanding any, judgement, decree or order of any court, Validation
other than the Supreme Court of India, no scheme
published under seclion 1 9 of certain
of the East Punjab Ho ldings (Consolidation
) and Prevention o f Fragmenta- consoli
dation
tion) Act, 1548, betw een 31st day of Dece
mber, 1951, and the 1st day of procecdings.
January, 1956, in respect of land of an e vacuee foyming part of
an estate or
estates and no subseq uent proceedings take
n in relation thereto shall be, and
shall be deemed ever to have been, invalid
merely by reason of the fact that
the Punjab Consolid ation of Land Proce
edings (V alidation) Act, 1457, by
which the said schemes and proceedings were va
lidated, bad been declar ed by
2ny court, not being the Supreme Court
of India, to be invali d.
iFor Statement of Objects and Reasons, sce Punjab
Government Gazette (Ext ra- i
ardinary) 1972, Pa ge 348.
~ 6293LR— ess. C
price 10 Paise. 293LR—Govt Pies
, Chd