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THE ORISSA MUNICIPAL (VALUATION OF HOLDINGS (VALIDATION) ACT, 1975
THE ORISSA MUNICIPAL (VALUATION OF HOLDINGS (VALIDATION) ACT, 1975
[For Statement of Objects and Reasons see Orissa Gazette, Extra-ordinary, dated the 29th July 1975 (No. 1259)]
ORISSA ACT 31 OF 1975
[Received the assent of the Governor on the 14th August 1975, first published in an extraordinary issue of the Orissa Gazette, dated the 23rd August 1975]
AN ACT TO VALIDATE THE VALUATION OF HOLDINGS SITUATE IN CERTAIN MUNICIPALITIES
Be it enacted by the Legislature of the State of Orissa in the Twenty-sixth Year of the Republic of India, as follows:-
Short title
1. This Act may be called the Orissa Municipal (Valuation of Holdings) Validation Act, 1975.
Orissa Act 23 of 1950.
Validation of valuation of holdings.
2. Notwithstanding anything contained in the Orissa Municipal Act, 1950 or the rules made thereunder or in any judgment, decree or order of any court, no valuation list prepared in respect ofholdings situate in any Municipality during the period between the 1st day of August, 1968 and the 14thday of February, 1970, shall be deemed to be invalid or ever to have been invalid merely by reason of the fact that such list was prepared prior to the enforcement of Chapter XII-A of the Orissa Municipal Rules, 1953 which prescribes the manner of inquiry for determination of the annual value of holdings; and all taxes levied in accordance with such valuation list shall be deemed to have been validly levies and all such valuation lists shall continue to remain in force until new valuation lists are prepared in accordance with law.
Orissa Act 23 of 1950.
Explanation-For the purposes of this Act “Municipality” shall include a Notified Area constituted under the Orissa Municipal Act, 1950.
