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THE PONDICHERRY NOTAIRES DECREE (AMENDMENT) ACT, 1967
THE PONDICHERRY NOTAIRES DECREE (AMENDMENT) ACT, 1967
(No. 4 of 1967)
ARRANGEMENT OF SECTIONS
SECTION
1. Short title and commencement.
2. Amendment of Article 47.
3. Validation.
THE PONDICHERRY NOTAIRES DECREE (AMENDMENT) ACT, 1967
(Act No. 4 of 1967)
9th October, 1967.
An Act to amend the French Decree dated the 24th August, 1887 relating to the organization of Notaries in the Union territory of Pondicherry.
Be it enacted by the Legislative Assembly of Pondicherry in the Eighteenth Year of the Republic of India as follows:-
Short title and commencement:-
1. (1) This Act may be called the Pondicherry Notaires Decree (Amendment) Act, 1967.
(2) It shall come into force at once.
Amendment of Article 47:-
2. In Article 47 of the French Decree dated the 24th August, 1887, for the sixth and seventh Paragraphs, the following paragraph shall be substituted and shall be deemed to have been substituted with effect from the 1st August, 1964, namely:-
“Notwithstanding anything contained in the foregoing paragraph, the Government may, if it thinks fit so to do in public interest, by order, retain any Nataire in service after he has completed the age of sixty-five years, for such period or periods as it thinks fit, so however that the period or the aggregate of the periods of such retention in service shall not, in any case, exceed five years.”
Validation:-
3. Notwithstanding anything contained in any judgment, decree or order of any court, no act, thing or proceeding done or taken under the French Decree dated the 24th August, 1887, during the period between the 1st August, 1964, and the commencement of this Act (both days inclusive), by any Notaire or First Clerk of any Notaire shall be deemed to be illegal or invalid or ever to have become illegal or invalid merely on the ground-
(a) that the Notaire has discharged the functions assigned to him under the Decree aforesaid after completing the age of sixty-five years, or
(b) that the First Clerk has discharged the functions of a Notaire under the aforesaid Decree during the temporary absence of the Notaire,
and all such acts, things or proceedings shall, for all purposes, be deemed to have been validly done or taken in accordance with law.
