Section 2 in The Punjab Agricultural Produce Markets (Validation) Act, 1955
2. Validation of certain orders, proceedings and Acts.
- All orders made, proceedings taken and acts done by -(i)Shri Harbans Singh, P.C.S., in respect of the Market Committee, Guru Harsahai, from 3rd November, 1952 to 24th February, 1953, and(ii)the Ilaqa Magistrate, Police Station Abohar, in respect of the Market Committee, Abohar, from August 13th, 1953 to February 4th, 1954,shall be deemed to be and always to have been validly made, taken and done as if duly approved by the Punjab Legislative Assembly in the same manner, in which the acts, orders and proceedings of their respective predecessors in office mentioned in the Punjab Government notification No. 1362-E-52/2369 of 17th April, 1952 had been validated by the Punjab Agricultural Produce Markets (Validation) Act, 1953 (Punjab Act L of 1953).
