The Andhra Pradesh Reserved Forests (Validation of Notifications) Act, 1975.

1
THE ANDHRA PRADESH RESERVED FORESTS (VALIDATION OF
NOTIFICATIONS) ACT, 1975
ACT No.7 OF 1975
ARRANGEMENT OF SECTIONS
SECTIONS
1. Short title and commencement
2. Validation of certain notifications
3. Repeal of Andhra Pradesh Ordinance 6 of 1974
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THE ANDHRA PRADESH RESERVED FORESTS (VALIDATION OF
NOTIFICATIONS) ACT, 1975
ACT No.7 OF 1975
(4th March, 1975)
AN ACT TO VALIDATE CERTAIN NOTIFICATIONS IN RELATION TO
RESERVED FORESTS MADE UNDER SECTION 18 OF THE FOREST
ACT No.1 OF 1326 FASLI.
BE it enacted by the Legislature of the State of Andhra Pradesh in the
Twenty-sixth Year of the Republic of India as follows:-
1.Short title and commencement –(1) This Act may be called the Andhra
Pradesh Reserved Forests (Validation of Notifications) Act, 1975.
(2) It shall be deemed to have come into force on the 10th December,
1974.
2. Validation of certain notifications –Notwithstanding any judgment,
decree or order of any court, tribunal or any other authority,-
(a) no notification made or purporting to have been made by the
former Government of Hyderabad under section 18 of the Forest
Act No.1 of 1326 Fasli while that Act was in force, declaring certain
forests as reserved forests and no action taken or thing done in
connection with such declaration, shall be deemed to be invalid or
ever to have become invalid by reason only of the fact that such
notification did not fix a date from which the forest is declared to
be reserved forest;
(b) any declaration of forest as reserved forest in pursuance of any
notification published in the Jareeda under section 18 of the
Forest Act No.1 of 1326 Fasli shall be, and shall be deemed always
to have been made, as from the date of publication of the said
notification in the Jareeda except as otherwise provided therein;
and accordingly,--
(i) all acts, proceedings or things done or taken in pursuance
of the said notification or such declaration shall, for all
purposes be deemed to be, and to have always been done or
taken in accordance with law; and
(ii) no suit or other proceeding shall be instituted or
continued against the successor Government of Andhra
Pradesh or any person or authority whatsoever on the
ground that such act, proceeding or thing was not done or
taken in accordance with law.
3. Repeal of Andhra Pradesh Ordinance 6 of 1974 -The Andhra Pradesh
Reserved Forests (Validation of Notifications) Ordinance, 1974 is hereby
repealed.

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