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The Punjab Land Revenue (Special Assessments) Amendment and Validation Act, 1963
Punjab Act No. 17 of 1963
hl329
(a) in clauses 2 and 3, after the words "District Boards", the words "or Zila Parishads" shall be added; and
(b) the Note appearing at the end shall be numbered as "Note I", and after "Note I" as so numbered, the following "Note II" shall be added, namely:-
"Note II. - In relation to the territories which, immediately before the 1st November, 1956, were comprised in the State of Patiala and East Punjab States Union the lands situated in the limits of District Boards, shall mean the lands situated outside the limits of the municipalities and notified area committees."
3. Validation. - Notwithstanding anything contained in the Punjab Land Revenue (Special Assessments) Act, 1955, or in any other law for the time being in force or in any judgment, decree or order of any court or other authority, where, at any time after the 15th day of May, 1958, and before the commencement of the Punjab Land Revenue (Special Assessment) Amendment and Validation Act, 1963, any special assessment has been made in respect of the lands, situated outside the limits of municipalities and notified are acommittees in the territories which immediately before the 1st November, 1956, were comprised in the State of Patiala and East Punjab States Union, such special assessment shall be, and shall be deemed always to have been, valid and shall not be questioned on the ground that such lands were not the lands situated in the limits of District Boards or that no District Boards were established in the said territories.
