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State of Haryana - Act

The Punjab Development of Damaged Areas (Validation) Act, 1963

HARYANA
India

The Punjab Development of Damaged Areas (Validation) Act, 1963

Act 8 of 1963

  • Published on 29 March 1963
  • Commenced on 29 March 1963
  • [This is the version of this document from 29 March 1963.]
  • [Note: The original publication document is not available and this content could not be verified.]
The Punjab Development of Damaged Areas (Validation) Act, 1963Act 8 of 1963Statement of Objects and Reasons. - "The Punjab Development of Damaged Areas (Validation) Bill, 1963, seeks to validate schemes framed under the Development of Damaged Area Act, 1951, in the area within the walled city of Amritsar and all proceedings, order and action in connection therewith, for the period from 11th May, 1951, upto the 25th June, 1962, in the light of the judgment of the Supreme Court in Civil Appeal No. 331 of 1959."Punjab Government Gazette Extraordinary dated the 28th February, 1963.Received the assent of the President of India on the 29th March, 1963, and was first published in Punjab Government Gazette Extraordinary, dated the 31st March, 1963An Act to validate certain schemes under the Punjab Development of Damaged Areas Act, 1951, in the entire area within the walled city of Amritsar and all proceedings, orders and actions in connection therewith.Be it enacted by the Legislature of the State of Punjab in the Fourteenth Year of the Republic of India as follows:-

1. Short title.

- This Act may be called the Punjab Development of Damaged Areas (Validation) Act, 1963.

2. Validation of certain schemes etc. under Punjab Act 10 of 1951.

- Notwithstanding any judgment, decree or order of any court or of any other tribunal or authority, for the period commencing on the 11th May, 1951, and ending on the 26th day of June, 1962, the entire area within the walled city of Amritsar shall be deemed to be a "damaged area" for the purposes of the Punjab Development of Damaged Areas Act, 1951, and any scheme framed and sanctioned or deemed to have been framed or sanctioned, or acquisition of land made, or award of compensation given, under that Act and any proceeding held, order made or action taken in respect of or in pursuance of such scheme shall be deemed always to have been, as valid as if the entire area within the walled city of Amritsar was a damaged area at all material times when such scheme was framed and sanctioned or deemed to have been framed or sanctioned or such acquisition of land was made or such action was taken, and no such scheme, acquisition, award, proceeding, order or action shall be questioned on the ground that the entire area within the walled city of Amritsar was not declared to be damaged area under that Act.

3. Repeal.

(1)The Punjab Development of Damaged Areas (Validation Ordinance, 1963 (Punjab Ordinance No. 5 of 1963), is hereby repealed.
(2)Notwithstanding such repeal anything done or any action taken under the Punjab Development of Damaged Areas (Validation) Ordinance, 1963, shall be deemed to have been done or taken under this Act, as if this Act had commenced on the 24th day of January, 1963.