Section 9 in Jaunsar-Bawar Security of Tenure and Land Records Act, 1952
9. Validation.
- Whereas with a view to the stabilizing and reforming the land tenure system in Jaunsar-Bawar Pargana, the State Government directed the preparation and revision of land records in the said area in accordance with the principles laid down in the U. P. Land Revenue Act, 1901;And whereas the State Government has issued rules, orders and instructions for the said purpose;And whereas these records have already been prepared in the case of some areas and are under preparation in others;And whereas it is necessary that the rules, orders and instructions so issued and the records insofar as they have been prepared as aforesaid should be conferred legal validity;Now, therefore, it is hereby declared that all rules, orders and instructions issued for the preparation or revision of records aforesaid shall, within three months of the commencement of this Act, be published by notification in the Gazette and upon such publication the rules, orders and instructions so published shall, insofar as they are not inconsistent with the provisions of this Act be and be deemed to be the rules, orders or instructions duly made or issued under or in pursuance of the provisions of this Act and every action or proceeding taken, entry made- or thing done, powers and jurisdiction exercised will be as good and valid in law as if the provisions of this Act had been in force on all material dates.
