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Bombay Presidency - Section

Section 20B in Bombay Land Requisition Act, 1948

20B. Other laws relating to acquisition and requisitioning of property to continue. - For the removal of doubt, it is hereby declared that the provisions of this Act shall be in addition to and not in derogation of the provisions of the Bombay Requisitioned Property (Continuance of Powers) (Saurashtra Area) Act, 1958 (Bombay LVI of 1958), or of any law relating to acquisition or requisitioning of property for the time being in force in the [State of Gujarat] or any part thereof.]

[21. Validation of requisition orders. - (1) Notwithstanding anything contained in this Act, or a judgment, decree or order of a Court if any order for requisition made under sections 5, 6 or 7 on or after the 26lh January 1950 and before the commencement of the Bombay Land Requisition (Amendment) Act, 1951 (Bombay XL of 1951), has not specified the purpose for which such requisition was made, but if such order for requisition was in fact made for the purpose of the State or any other public purpose, such order shall not be deemed to be or ever to have been invalid, nor shall such order be called in question in any Court merely on the ground that the order has not specified the purpose for which the requisition was made.
(2)Nothing contained in this section shall-
(a)affect the judgement, decree or order of any competent Court passed before the 31st August 1951 holding any such order invalid on the ground specified in sub-section (1), or
(b)preclude any Court from requiring the State Government or the Officer who made such order for requisition to produce before it evidence to show that the order for requisition was in fact made for the purpose of the State or any other public purpose.]
[22. Certain order not to be invalid on ground of absence of declaration: - (1) Notwithstanding anything contained in this Act or a judgement, decree or order of a Court, an order made or purporting to have been made under section 6 before the commencement of the Bombay Land Requisition (Amendment) Act, 1955 (Bombay XVII of 1955), shall not be deemed to be or to have ever been invalid merely on the ground that such order did not contain a declaration, whether express or implied, that the premises requisitioned were vacant or had become vacant on or after the date of the notification under sub-section (1) of section 6; nor shall such order be called in question in any Court merely on the ground aforesaid.
(2)Nothing contained in this Section shall affect the judgment, decree or order of any competent Court passed before the 13th January 1955, holding any such order invalid on the ground specified in sub-section (1).][23. Saving. - Nothing in this Act shall apply to any premises to which the Requisitioning and Acquisition of Immovable Property Act, 1952 (XXX of 1952), applies.]Schedule
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