Section 3 in Andhra Pradesh Rural Electric Co-operative Societies (Temporary Provisions) Act, 1998
3. Validation
: - Notwithstanding any judgment, decree or order of any Court, tribunal or other authority,-(a)no order passed under clause (a) of sub-section (7) of Section 32 of the Andhra Pradesh Co-operative Societies Act, 1964, extending the term of office of the persons appointed to manage the affairs of any Rural Electric Co:operative Society; and(b)no act or thing done or proceeding taken after the commencement of Section 2 of this Act in pursuance of an order passed under clause (a) of sub-section (7) of Section 32 of the Andhra Pradesh Co-operative Societies Act, 1964 by any person or persons appointed to manage the affairs of any Rural Electric Co-operative Society, in exercise of the powers or the performance of the duties entrusted to them by or under the Andhra Pradesh Co-operative Societies Act, 1964; shall be deemed illegal or invalid and accordingly the extension of the term of office of the person or persons appointed to manage the affairs of the Rural Electric Co-operative Societies ordered from time to time and all acts or things done or proceedings taken by the said person or persons shall for all purposes be deemed to be and to have always been done or taken, in accordance with the provisions of the Andhra Pradesh Co-operative Societies Act, 1964 and this Act, and no suit or other proceeding shall be instituted in any Court against any such extension, act or thing or proceeding on the ground only that any such extension, act, thing or proceeding was not done or taken in accordance with law.
