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Bengal Presidency - Act

Bengal Public Demands Recovery (Validation of Certificates and Notices) Act, 1961

BENGAL PRESIDENCY
India

Bengal Public Demands Recovery (Validation of Certificates and Notices) Act, 1961

Act 11 of 1961

  • Published on 28 April 1961
  • Not commenced
  • [This is the version of this document from 28 April 1961.]
  • [Note: The original publication document is not available and this content could not be verified.]
An Act to validate certificates filed and notices served under the Bengal Public Demands Recovery Act, 1913.Whereas it is expedient to validate certain certificates filed and notices served under the Bengal Public Demands Recovery Act, 1913;It is hereby enacted as follows :-

1. Short title.- This Act may be called the Bengal Public Demands Recovery (Validation of Certificates and Notices) Act, 1961.

2. Validation of certificates filed under sections 4 and 6 and notices served under section 7 of Bengal Act 3 of 1913.-

Notwithstanding any decision of any Court and notwithstanding anything to the contrary contained in the Bengal Public Demands Recovery Act, 1913 (hereinafter referred to as the said Act) or in the rules made or forms prescribed thereunder, no certificate filed under section 4 or section 6 of the said Act and no notice served under section 7 of the said Act shall be deemed to be invalid or shall be called in question merely on the ground of any defect, error or irregularity in the form thereof.