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THE DIRECTOR OF MUNICIPAL ADMINISTRATION (ORISSA) EXERCISE OF JURISDICTION VALIDATION ACT, 1970
THE DIRECTOR OF MUNICIPAL ADMINISTRATION (ORISSA) EXERCISE OF JURISDICTION VALIDATION ACT, 1970
[For Statement of Objects and Reasons see Orissa Gazette, Extraordinary dated the 20th February, 1970 (No. 225).]
ORISSA ACT 8 OF 1970
[Received the assent of the Governor on the 28th March 1970, first published in an extraordinary issue of the Orissa Gazette, dated the 3rd April, 1970]
AN ACT TO VALIDATE CERTAIN ACTIONS TAKEN BY THE DIRECTOR OF MUNICIPAL ADMINISTRATION
Be it enacted by the Legislature of the State of Orissa in the Twenty-first Year of the Republic of India, as follows:-
Short title, extent and commencement.
1. (1) This Act may be called the Director of Municipal Administration (Orissa) Exercise of Jurisdiction Validation Act, 1970.
(2) It shall extend to the whole of the State of Orissa.
(3) It shall come into force at once.
Orissa Act 23 of 1950.
Validation of actions.
2. Notwithstanding anything contained in the Orissa Municipal Act, 1950 no action taken or order passed by the Director of Municipal Administration within the period from the 1st day of August 1968 to the 12th day of March 1969 in the belief or purported belief that the said Director while taking such action or making such order was appointed to act as such Director by an appropriate notification issued under the said Act, shall be questioned in any court of law or otherwise open to challenge merely on the ground that he was not appointed by a notification as aforesaid and all such actions and orders shall be deemed to have been validly taken or passed in exercise of the powers conferred by or under that Act.
