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State of Punjab - Act

The Punjab Agricultural Produce Markets (Validation) Act, 1955

PUNJAB
India

The Punjab Agricultural Produce Markets (Validation) Act, 1955

Act 24 of 1955

  • Published on 8 November 1955
  • Commenced on 8 November 1955
  • [This is the version of this document from 8 November 1955.]
  • [Note: The original publication document is not available and this content could not be verified.]
The Punjab Agricultural Produce Markets (Validation) Act, 1955Punjab Act No. 24 of 1955Received the assent of the Governor of Punjab on the 8th November, 1955, and was first published in the Punjab Government Gazette (Extraordinary) dated the 9th November, 1955.An Act to validate certain orders made under the provisions of the Punjab Agricultural Produce Markets Act, 1939.Be it enacted by the State Legislature of Punjab in the Sixth Year of the Republic of India as follows :-

1. Short title.

- This Act may be called the Punjab Agricultural Produce Markets (Validation) Act, 1955

2. Validation of certain orders, proceedings and Acts.

- All orders made, proceedings taken and acts done by -
(i)Shri Harbans Singh, P.C.S., in respect of the Market Committee, Guru Harsahai, from 3rd November, 1952 to 24th February, 1953, and
(ii)the Ilaqa Magistrate, Police Station Abohar, in respect of the Market Committee, Abohar, from August 13th, 1953 to February 4th, 1954,
shall be deemed to be and always to have been validly made, taken and done as if duly approved by the Punjab Legislative Assembly in the same manner, in which the acts, orders and proceedings of their respective predecessors in office mentioned in the Punjab Government notification No. 1362-E-52/2369 of 17th April, 1952 had been validated by the Punjab Agricultural Produce Markets (Validation) Act, 1953 (Punjab Act L of 1953).

3. Bar of legal proceedings.

- No suit or other legal proceeding whatever shall lie in any Court against the State Government or the aforesaid officers for or on account of or in respect of any such order made, proceeding taken or act done as aforesaid and validated by the provisions of the preceding section.