Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 1]

State of Rajasthan - Act

The Rajasthan Jagirdars Compensation and Rehabilitation Grants (Final Orders Validation) Act, 1959

RAJASTHAN
India

The Rajasthan Jagirdars Compensation and Rehabilitation Grants (Final Orders Validation) Act, 1959

Act 24 of 1959

  • Published on 8 May 1956
  • Commenced on 8 May 1956
  • [This is the version of this document from 8 May 1956.]
  • [Note: The original publication document is not available and this content could not be verified.]
The Rajasthan Jagirdars Compensation and Rehabilitation Grants (Final Orders Validation) Act, 1959Act No. 24 of 1959[Published in the Rajasthan Gazette, Extraordinary, Part IV-A, dated May 26, 1959.][Received the assent of the Governor on the 17th day of May, 1959.]An Act to validate final orders passed and proceedings taken for the purpose by Collectors and Commissioners in excess of the power delegated lo them under section 42A of the Rajasthan Land Reforms and Resumption of Jagirs Act, 1952 in certain cases for determination of the amount of compensation and rehabilitation grant payable to Jagirdars wider the said Act in respect of their resumed jagir lands.Be it enacted by the Rajasthan State Legislature in the Tenth Year of the Republic of India as follows :-

1. Short title and commencement.

(1)This Act may be called the Rajasthan Jagirdars Compensation and Rehabilitation Grants (Final Orders Validation) Act, 1959.
(2)It shall come into force at once.

2. Validation of certain final orders made under section 32 (2), Rajasthan Act 6 of 1952.

- Notwithstanding anything contained in notification No. 3617/JC/56, dated the 8th May, 1956, issued by the Jagir Commissioner of the State of Rajasthan, in pursuance of the power conferred on him by sub-section (2) of section 42A of the Rajasthan Land Reforms and Resumption of Jagirs Act, 1952 (Rajasthan Act 6 of 1952), hereinafter referred to as the said Act, and notwithstanding any want or defect of jurisdiction, all final orders made under sub-section (2) of section 32 and under sub-section (2) of section 38B of the said Act from the date of the said notification till the date of the commencement of this Act in respect of jagir lands resumed under the said Act,-
(a)by Collectors in cases where the gross annual income from such jagir lands did not exceed five thousand rupees, and
(b)by Commissioners of divisions, in cases where the gross annual income from such jagir lands exceeded five thousand rupees by did not exceed ten thousand rupees,
shall be deemed to have been lawfully and validly made by them as if under proper authority and no such final order shall be liable to be called in question in any tribunal or court merely on the ground that the Collector or the Commissioner, as the case may be, had no authority or power to make such final order or to take any proceedings in furtherance of the making thereof.