The Judicial Proceedings (Validation) Act, 1971 (No.24 of 1971)

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THE JUDICIAL PROCEEDINGS (VALIDATION) ACT, 1971
(Act 24 of 1971)
CONTENTS
Preamble. .
Sections
1. Short title and commencement.
2. Validation.
THE JUDICIAL PROCEEDINGS (VALIDATION) ACT, 1971‘
(Act 24 of 1971)
An Act to validate certain proceedings, decrees, orders and
acts of the Courls of District Judges in the State of Kerala
Preamble—WHEREAS appeals from the deciSions of the
Courts of Subordinate Judges invested With the Jurisdiction
of a Land AcquiSition Court under the Kerala Land AchiiSition
Act, 1961, in references under that Act he only to the High
Court;
AND WHEREAS such appeals were instituted in the
Courts of Distrtct Judges and those Courts have disposed of
such appeals;
AND WHEREAS it is expedient to validate the proceedings,
decrees, orders and acts of the said Courts of District Judges
with respect to the said appeals;
BE it enacted in the Twenty-second Year of the Republic
of India as follows :—
1“ Short title and commencement—(1) This Act may be
called [he JudICial Proceedings (Validation) Acl, 1971
(2) It shall come Into force at once.
2. Validation.—NotWithstariding any judgment, decree or
order of any court, all proceedings taken, all decrees and orders
passed and all other acts and things done by Courts of District
'Published in the Gazette Extraordinary No. 345, dated 5th
August, 1971.

221
Judges on appeals from the decnsions of the Courts of Sub~
ordmate Judges Invested Wth the Jurlsdlctlon of a Land
Acquxsltion Court under the Kerala Land Acqutsitlon A.c1:,
1961 (21 of 1962), in references under that Act, mstituted in
the said Courts instead of in the ngh Court, shall be deemed
to have been taken, passed or done in accordance wrth law
and shall not be deemed to be Invalid or ever to have been
invalid merely on the ground that the sad Courts had no
jurisdictlon to entertain such appeals.

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