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KARNATAKA COURTS OF CIVIL JUDGES (VALIDATION OF PROCEEDINGS) ACT, 1969
KARNATAKA COURTS OF CIVIL JUDGES (VALIDATION OF PROCEEDINGS) ACT, 1969
13 of 1969
An Act to validate certain proceedings and acts of the Courts of Civil Judges in the Bombay Area of the State of Karnataka. Whereas, the Land Acquisition (Karnataka Extension and Amendment) Act, 1961 came into force on the 24th August, 1961 and the Court for the purposes of the said Act is the principal Court of civil jurisdiction or any other Court empowered by the State Government to perform the functions of the Court under the said Act; Whereas, the Courts of Civil Judge (Senior Division) and the Courts of Civil Judge in the Bombay Area of the State have taken proceedings under the said Act even though they had not been empowered; and Whereas, it is considered necessary and expedient to validate the said proceedings; Be it enacted by the Karnataka State Legislature in the Twentieth Year of the Republic of India as follows :
Section1 Short title and commencement
(1) This Act may be called the Karnataka Courts of Civil Judges (Validation of Proceedings) Act, 1969.
(2) It shall come into force at once.
Section2 Validation of proceedings
All applications, petitions, statements and other documents received all proceedings taken, all orders passed and awards made, and all other acts or things done by any Court of Civil Judge (Senior Division) or Court of Civil Judge in the Bombay Area in respect of references made under the Land Acquisition Act, 1894 (Central Act 1 of 1894) as in force in the State during the period from the 24th August, 1961 to the 14th February 1966, both days inclusive, shall be deemed to have been validly received, taken, passed, made or done, notwithstanding that the said Courts had not been empowered to perform the functions of the Court under the said Act.
