Section 22 in The Orissa House Rent Control Act, 1967
22. Validation of certain actions.
- Notwithstanding the expiration of Orissa House Rent Control Act, 1958-(a)anything cone, any action taken, any order, appointment or rules made or any notification issued in exercise of or in purported exercise of any power conferred by or under the said Act; and(b)any proceedings instituted thereunder shall be deemed to have been done, taken, made or issued in exercise of the powers conferred by or under this Act and, as the case may be, shall be deemed to have been instituted under this Act as if this Act were in force on the day on which such things was done, action was taken, order, appointment or rules were made, notification was issued or proceedings were instituted;(c)all such proceedings pending before the Controller appointed under the said Act and all appeals pending thereunder shall respectively stand transferred to the [Subdivisional Judicial Magistrate and the Chief Judicial Magistrate] [Substituted by the Orissa House Rent Control (Amendment) Act 1974 (Orissa Act 10 of 1974), Section 5 for 'Subdivisional Magistrate and the Additional District Magistrate (Judicial)' w.e.f. 1st April, 1974.].
