Section 12AA in The Punjab Agricultural Produce Markets Act, 1961
12AA. [] [Section 12AA Added by Punjab Act 18 of 2009.]
(1)Notwithstanding any judgment, decree or order of any court or other authority, all actions taken or orders made by the officers, appointed by the Government, in pursuance of the provisions of clause(c) of section 12-A of the principal Act, - Vide notification No. 1/1/2007-M-3/3091, dated 4th June, 2007, while exercising their powers and performing duties before the commencement of the Punjab Agricultural Produce Markets (Amendment and Validation) Act, 2009, shall, for all purposes, be deemed to be and to have always been done or issued in accordance with law, and accordingly,-(a)no suit or other proceeding shall be maintained or continued in any court with regard to any action so taken or order so made; and(b)no court shall enforce any decree or order with regard to any action so taken or order so made.(2)For removal of doubts, it is hereby declared that nothing in sub-section (1) shall be construed as preventing any person from questioning in accordance with the provisions of the principal Act and the rules, made thereunder any action so taken or order so made by the said officers.]
