The Chhattisgarh Jagir Land Records Management (Validation) Act, 1961.

The M.P. Jagir Land Records Management (Validation) Act, 1961  
M.P. Act No. 7 of 1961 
mp340 
Received the assent of the Governor on the 15-3-1961; Assent first published in the 
Madhya Pradesh Gazette (Extraordinary) dated 18-3-1961. 
An Act to validate appointments made, costs realised and any other things done or 
actions taken under the Madhya Bharat Jagir Land Records Management Act, 
Samvat 2006 (No. 25 of 1949), by the Government and to provide for the matters 
ancillary thereto 
Be i t enacted by the Madhya Pradesh Legislature in the Twelfth Year of the 
Republic of India as follows : 
1. Short title.- This Act may be called the Madhya Pradesh Jagir Land Records 
Management (Validation) Act, 1961. 
2. Validation of appointments made, costs reali sed and other things done 
or action taken by Government under Madhya Bharat Act No. 25 of 
1949.- Notwithstanding anything contained in sub -section (2) of Section 1 of 
the Madhya Bharat Jagir Land Records Management Act Samvat 2006 (No. 
25 of 1949), or in a ny judgment, decree or order of any Court, the said Act 
shall be deemed to have come into force with effect from the date of its 
publication in the Madhya Bharat Gazette and appointments made, costs 
realised and any other thing done or action taken by the State Government 
under the said Act on or after its publication in the Madhya Bharat Gazette 
shall be and shall always be deemed to have been valid and the validity 
thereof shall not be called into question in any Court merely on the ground 
that the said Act was not in force at the time such appointment, cost, thing or 
action was made, realised, done or taken. 
3. Repeal.- The Madhya Pradesh Jagir Land Records Management 
(Validating) Ordinance, 1961 (No. 1 of 1961), is hereby repealed.  
 

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