Section 44 in Jammu and Kashmir Agrarian Reforms Act, 1976
44. [ Validation (1) Notwithstanding anything contained in any judgment, decree or order of any Court
(a)any officer who has functioned as Joint Agrarian Reforms Commissioner prior to the commencement of the Jammu and Kashmir Agrarian Reforms (Amendment and Validation) Act, 1987 shall be and shall be deemed always to have been duly appointed under the provisions of section 18 of this Act as if an order appointing him as such officer had duly been issued under said section 18 and as amended by the aforesaid Amendment and Validation Act; and(b)all acts, proceedings or things done or taken or orders made by any such officer in his capacity as Joint Agrarian Reforms Commissioner shall, for all purposes, be deemed to be and to have always been done, taken, or made in accordance with the law.(2)No suit or other legal proceedings shall lie, or, if instituted shall be proceeded within any Court against the Government or any authority subordinate to it on account of or in respect of any such order validated by or under the provisions of this section.] [ Section 44 inserted by Act No. 1987, section 4.]
