Section 4 in The Kota Municipal Limits (Continued Existence) Validating Act, 1975
4. Courts not to question validity of certain matters.
- No Court shall question the validity of anything done or action taken or power exercised or purported to be exercised, or taxes levied and recovered, on the ground that the villages of Raipura and Ummedganj were not included in the limits of the Municipality at Kota, and accordingly-(a)no suit or other proceeding shall be maintained or continued in any court for the refund of any tax levied and collected in exercise or purported exercise of the statutory power under the Municipal Act or under any other law for the time being in force, by treating these villages of Raipura and Ummedganj as existing within the limits of the Municipality at Kota;(b)any tax levied but not collected before the commencement of this Act may be recovered in accordance with law as if the said villages of Raipura and Ummedganj existed, at the time when the taxes were so levied, within the limits of the Municipality at Kota; and(c)all suits, appeals and other proceedings pending on the date of the commencement of this Act. in any court for any relief on the ground that the village of the Raipura and Ummedganj did not exist within the limits of the Municipality at Kota shall, upon the commencement of this Act, be dismissed.
