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THE TALCHER MUNICIPALITY (VALIDATION) ACT, 1976
THE TALCHER MUNICIPALITY (VALIDATION) ACT, 1976
[For Statement of Objects and Reasons see Orissa Gazette, Extra-ordinary, dated the 29th September, 1976 (No. 556).]
ORISSA ACT 45 OF 1976
[Received the assent of the Governor on the 25th October 1976, first published in an extraordinary issue of the Orissa Gazette, dated the 26th October 1976]
AN ACT TO VALIDATE THE ACTION OF THE MUNICIPAL COUNCIL OF TALCHER MUNICIPALITY AND ITS CHAIRMAN
BE it enacted by the Legislature of the State of Orissa in the Twenty-seventh Year of the Republic of India, as follows:-
Short title and commencement.
1. (1) This Act may be called the Talcher Municipality (Validation) Act, 1976.
(2) It shall be deemed to have come into force on the 3rd day of June, 1976.
Orissa Act 23 of 1950.
Validation of actions taken by the Talcher Municipal Council and its Chairman.
2. Notwithstanding anything contained in the Orissa Municipal Act, 1950 or in any judgment, decree or order of any Court, all actions taken and orders passed by-
(a) the Municipal Council of the Talcher Municipality in the district of Dhenkanal and by its Chairman during the period from the 12th March 1969 to the 5th February 1972 (both the days inclusive); and
(b) the Sub-divisional Officer, Talcher during the period from the 6the February 1972 to the 20th February 1975 (both the days inclusive) on being appointed to exercise the powers and perform the functions of the said Municipal Council and its Chairman,
in the belief or purported belief that the Talcher Municipality was validly constituted, shall, for all intents and purposes, be deemed to have been validly taken and passed, and no such action or order shall be questioned in any court of law or otherwise open to challenge merely on the ground that the said Municipality was not validly constituted.
Repeal and savings.
Orissa Ordinance No. 1 of 1976.
3. (1) The Talcher Municipality (Validation) Ordinance, 1976 is hereby repealed.
(2) Notwithstanding such repeal anything done or any action taken under the said Ordinance shall be deemed to have been done or taken under this Act.
