Section 64 in The Jammu and Kashmir Consolidation of Holdings Act, 1962
64. Validation of acts done before commencement of the Act.
- Any order made, thing done, or action taken in connection with the consolidation of holdings in various estates notified under section 4 of Jammu and Kashmir Consolidation of Holdings Act, 1960 before the commencement of this Act, shall for all purposes be deemed to have been made, done or taken under this Act, as if this Act were in force on the day on which such order was made, thing was done or action was taken.
