Section 3 in The Kota Municipal Limits (Continued Existence) Validating Act, 1975
3. Validation of the continued existence of certain limits of the Kota Municipality and of other matters connected therewith.
- Notwithstanding anything contained in sections 4 to 7 both inclusive, or any other section of the Municipal Act or in any provisions of the Panchayat Act or in any judgment, decree, order or direction of any court-(a)the villages of Raipura and Ummedganj in Kota tehsil in the Kota district shall be deemed always to have continued to exist and shall hereafter continue to exist within the limits of the Municipality at Kota to all intents and for all purpose; and(b)all persons who but for the inclusion of the villages of Raipura and Ummedganj within the limits of the Municipality at Kota were not liable to pay any tax due under the Municipal Act shall upon the inclusion of these villages within the said limits or upon the validation of the continued existence of these villages within the said limits, according to the provisions of this Act, be liable and shall be deemed always to have been liable to pay the taxes due under the Municipal Act and such taxes shall be levied on and collected from them according to the provisions of the Municipal Act.(c)the areas constituting the aforesaid villages shall be deemed never to have been included in any Panchayat Circle under the Panchayat Act, and accordingly-(i)all actions taken, things done, appointments and transfers made and powers exercised by the State Government or by any officers or authorities subordinate to it or by or on behalf of the Municipality at Kota, in relation to the aforesaid, villages of Raipura & Ummedganj treating them as existing within the limits of the Municipality at Kota shall be deemed to have been lawfully taken, done, made or exercised.(ii)all taxes levied and collected in exercise of the statutory powers or purported exercise of such powers under the Municipal act or under any law for the time being in force by treating these villages as existing within the limits of the Municipality at Kota, shall be deemed always to have been lawfully levied and collected and no claim for their refund shall arise or shall be deemed ever to have arisen;as if the said villages had legally existed within the limits of the Municipality at Kota.
