Section 12 in The Orissa Panchayat Samiti Act, 1959
12. Validation - Notwithstanding anything contained in the Principal Act, no action taken or order passed by the Chairman of the Jaleswar Panchayat Samiti in the district of Balasore within the period from the 5th November, 1969 to the 19th December, 1969 in the belief or purported to belief that the said Chairman while taking such action or making such order was authorised to act as such Chairman by or under the provisions of the said Act, shall be questioned in any Court of law or otherwise open to challenge, merely on the ground that he was not so authorised as aforesaid and all such actions and orders shall be deemed to have been validly taken or passed in exercise of the powers conferred by or under the Principal Act.
The Orissa Panchayat Samiti (Miscellaneous Provisions) Act, 1981(Orissa Act 11 of 1981)
