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State of Uttar Pradesh - Act

The Almora Honorary Assistant Collector's Decrees and Orders Validating Act, 1938

UTTAR PRADESH
India

The Almora Honorary Assistant Collector's Decrees and Orders Validating Act, 1938

Rule THE-ALMORA-HONORARY-ASSISTANT-COLLECTOR-S-DECREES-AND-ORDERS-VALIDATING-ACT-1938 of 1938

  • Published on 16 September 1938
  • Commenced on 16 September 1938
  • [This is the version of this document from 16 September 1938.]
  • [Note: The original publication document is not available and this content could not be verified.]
The Almora Honorary Assistant Collector's Decrees and Orders Validating Act, 1938U.P. Act No. XI of 1938)2

036.

[16th September, 1938]Received the assent of the Governor on Spetmeber 16, 1938 and was published under section 75 of the Government of India Act, 1935 on September 24, 19382An Act to validate certaim decrees and orders passed by Lata Thakur Das Sah Honorary Assistant Collector, Almora.Preamble. - Whereas it is expedient to validate certain decrees and orders passed by Lala Thakur Das Sah, Honorary Assistant Collector of the 2nd class, Almora, between July 12, 1932 and July 4, 1935 in ignorance of the change in his jurisdiction;It is hereby enacted as follows:

1. For Statment of Objects and Reasons, see Gazette 1938, Pt. VIII, p 627,

2. See Gezette, 1938, Pt. VII, pp. 75-76

1. Short Title.

- The Act shall be called the Almora Honorary Assistant Collector's Decrees and Orders Validating Act, 1938.

2. Validation of decrees and orders.

- Notwithstanding anything contained in Government Notification No. 737-VII-421, dated July 12, 1932 all decrees and orders pssed by Lala Thakur Das Sah, Honorary Assistant Collector, 2nd Class of Almora between the 12th day of July, 1932 and July 4, 1935 in Original Civil Suits of a Nature not cognizable by a Court of Small Causes under the Provincial Small Cause Courts Act, 1887, and all orders passed by him in execution of other proceeding arising out of decrees and orders passed in such suits shall be valid.