Section 2 in The Punjab District Board (Tax Validating) Act, 1955
2. Validation of taxes imposed by certain District Boards.
- Notwithstanding anything contained in the Punjab District Boards Act, 1883 (Act XX of 1883), the taxes imposed by District Boards specified in the first column of the schedule, the imposition of which was notified in the notifications specified in each case in the second column of the Schedule, shall be deemed to have been legally imposed with effect from the dates so specified in the third column of the Schedule in each case as the date from which such taxes were imposed or were to come into force, and to remain legally in force, until altered, repealed or amended by competent authority.
