The Chhattisgarh Ceiling on Agricultural Holdings (Validation) Adhiniyam, 1982.

The M.P. Ceiling on Agricultural Holdings (Validation) Adhiniyam, 1982  
No. 12 of 1983 
mp124 
Received the assent of the Governor on the 19th February, 1983 assent first 
published in the Madhya Pradesh Gazette (Extraordinary) dated the 19th February, 
1983. 
An Act to validate certain appointments made and proceedings taken under the 
Madhya Pradesh Ceiling on Agricultural Holdings Act, 1960.  
Be it enacted by the Madhya Pradesh Legislature in the Thirty -third Year of the 
Republic of India as follows 
1. Short title .- This Act may be called The Madhya Pradesh Ceiling on 
Agricultural Holdings (Validation) Adhiniyam, 1982.  
2. Validation of appointment of Additional Settlement Commissioner. - All 
persons whose names are specified in column (3) and (4) thereof, as 
competent authority shall, notwithstanding the fact that their appointment as 
competent authority was not made in accordance with sub -clause (iii) of 
clause (e) of Section 2 of the Madhya Pradesh Ceiling on Agricultural 
Holdings Act, 1960 (No. 20 of 1960) be and sha ll be deemed always to have 
been validly appointed and continued as competent authority within the 
meaning of sub -clause (iii) of clause (c) of the said section on the dates on 
which they passed the said orders. 
3. Validation.- Notwithstanding anything contai ned in any judgement decree 
or order of a Court all things done, proceedings and actions taken and order 
passed by the competent authority to whom Section 2 applies shall be and 
shall be deemed always to have been validly done taken or passed as if the 
said persons were validly appointed as competent authority under sub -clause 
(iii) of clause (e) of Section 2 of the Madhya Pradesh Ceiling on Agricultural 
Holdings Act, 1960 (No. 20 of 1960) before such things were done, 
proceedings and actions were taken and  orders were passed and the validity 
of any such thing, proceeding, action or order shall not be called into 
question in any Court of law or before any other authority whatsoever 
merely n the ground that their appointment was not made in accordance with 
the provisions of sub-clause (iii) of clause (c) of Section 2 of the said Act.  
 

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