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    • 1. Short title.
    • 2. Validation of certain orders, proceedings and acts.
    • 3. Bar to legal proceedings.

The Punjab Tenancy (East Punjab Validation of Orders, Proceedings and Acts) Act, 1948

East Punjab Act No. 14 of 1948

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Received the assent of His Excellency the Governor on the 8th April, 1948; and was first published in the East Punjab Government Gazette (Extraordinary) of April 10, 1948.

LEGISLATIVE HISTORY 6

  • Amended in part by the Adaptation of Laws Order, 1950

  • An Act to validate certain orders, proceedings and acts of certain Assistant Collectors of the Hoshiarpur District under the provisions of the Punjab Tenancy Act, 1887.

    It is hereby enacted as follows :-

    1. Short title. - This Act may be called the Punjab Tenancy (East Punjab Validation of Orders, Proceedings and Acts) Act, 1948.

    2. Validation of certain orders, proceedings and acts. - All orders made, proceedings taken and acts done by the Assistant Collectors in the Hoshiarpur District as specified in the first column of the Schedule hereto annexed, between the dates specified in columns 2 and 3 thereof against each such Assistant Collector, which purported to be made, taken or done in exercise of powers believed to be derived under the provisions of clause (b) of sub- section (4) of Section 77 of the Punjab Tenancy Act, 1887, in respect of suits mentioned in the first group of sub-section (3) of the aforesaid section, shall be deemed to be and always to have been validly made, taken or done, and for the purposes of the aforesaid Act and of any other law for the time being in force, all such orders; proceedings and acts shall be as good and valid as if a notification specifically empowering such officers to decide such suits as aforesaid had been issued by the [State] Government on or before the date specified in the 2nd column of the said Schedule in respect of each such Assistant Collector.

    3. Bar to legal proceedings. - No suit or other legal proceeding shall lie in any court against the [State] Government or any such Assistant Collector specified in the Schedule for or on account of or in respect of any such order made, proceeding taken or act done, validated by the provisions of the preceding section.

    Schedule


    1

    2

    3


    Name

    From

    To

    1.

    S. Harjot Singh

    .. 29th May, 1942

    .. 3rd October, 1945

    2.

    Khan Ahmad Raza Khan

    .. 26th May, 1942

    .. 2nd May, 1944

    3.

    Ch. Hardwari Lal

    .. 4th October, 1945

    .. 14th February, 1947

    4.

    Malik Nadir Khan

    .. 2nd May, 1944

    .. 15th January, 1946

    5.

    Ch. Sultan Mahmud

    .. 15th February, 1947

    .. 7th May, 1947

    6.

    Ch. Mahbub Ali

    .. 31st January, 1946

    .. 1st April, 1947

    7.

    Khan Ata Mohamad Khan

    .. 15th May, 1947

    .. 24th August, 1947

    8.

    Ch. Hoshiar Singh

    .. 21st April, 1947

    .. 14th August, 1947

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