LexThe KERALA MOTOR VEHICLES TAXATION (VALIDATION) ACT, 2017
Kerala · state statute
Open in Lexace · Ask the AI about this actGam@ crualaeod Government of Kerala 2017 • Regn. No. KERB1C/2012/45073 dated 5-9-2012 with RN! Reg. No. KL/TV(N)/634/2015-17 cebo@ umuoci _ KERALA GAZE! it 0312101-03W006111/0 EXTRAORDINARY (ZITVIL1cEb3a1an11302)1 lidalSiaDOMSVIEDICITKOI PUBLISHED BY AUTHORITY • C1i3elio 6 voi. VI } ctifiroiannnakaroo, 0,10490 ThicuSiarjaptiGpuroun Thursday 2017 71344 23 23rd March 2017 amid } No. 571 ' 1192 71101c, 9 9th Meenam 1192 1939 eiDallino 2 2nd Chaithra1-939 cam mxaceead mlam (mloaaoml6Gonom-aul) aileamon.Kno MC1116 21355/02.10.(102/ 2016/07161121o. 2017 036.4 - 23 etbk020.13NrarilltDo, 1192 L37Mo 1939 00.2.1C3flo 2. aGo@ Guo (curio cn mlol cru cal s (wooly o Glam .) ant ar 6/.10175/012016113 cos Gall n1 Gebecncal wail moat Lai crul Go 6)(d sa anon cma. 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D2/2016/Law. Dated, Thiruvananthapuram, 9th Meenam 1192 2nd Chaithra, 1939. In pursuance of clause (3) dc Article 348 of the Conslitution of India, the Governor of Kerala is pleased to authorise the publication in the Gazette of the following translation in English Language of the Kerala Motor Vehicles Taxation (Validation) Act, 2017 (2 of 2017). By order of the Governor, B. G. HARINDRANATH, Lativ Secretary 5 [Translation in English of the "2017-619.1 ciao@ eawagod rnorawn crilayail avast:Bat (abocuita,mamo) arrodgcl" published under the authority of the Governor.] ACT 2 OF 2017 THE KERALA MOTOR VEHICLES TAXATION (VALIDATION) ACT, 2017 An Act to validate all acts, proceedings or things done or taken by the Government or by any officer of the Government or any authority under the Government in connection with the leyy and collection of motor vehicles tax on and •Irom the 1st day of April. 2007 to the 23rd•day of July, 2014. Preamble.—Wmans, it is necessary to validate all acts, proceedings or things done or taken by the Government or by any officer of the Government or any authority under the Government in connection with the levy and collection of motor vehicles tax on and from the 1st day of April, 2007 to the 23rd day of July, 2014; Be it enacted in the Sixty-eighth Year of the Republic of India as follows:- Short title and conimencement.—(1) This Act may be called the Kerala Motor Vehicles Taxation (Validation) Act, 2017. (2) It shall come into force at once. Validation of levy, collection. etc. of taxes on motor vehicles—Notwithstanding anything contained in the Kerala Motor Vehicles Taxation Act, 1976 (19 of 1976) or in any other law for the time being in force or in any judgment, decree or order of any court, all taxes assessed, levied or collected on motor vehicles ., in pursuance of clause (e) of section 2 of the said Act or purporting to have been assessed, levied or collected in pursuance of the said clause, on and. from the 1st day of April, 2007 to the 23rd day of July, 2014, shall for all purposes be deemed to be, and to have always been, validly assessed, levied or collected, and accordingly,- 33/990/20171S-22. 6 all acts, proceedings or things done or taken by the Government or by any officer of the Government or any authority under the Government in-connection with the assessment, levy tor collection of such taxes shall, for all purposes, be deemed to be, and to have always been, done or taken in accordance with law as if such tax were assessed, levied or collected under the said Act as amended by clause (b) of sub-section (I) of section 7 of the Kerala Finance Act, 2014.(29 of 2014); no suit or other proceeding shall be instituted, maintained or continued in any court against the Government or any person or authority whatsoever for the refund of any tax so paid; and no court shall enforce any decree or order directing the refund of any tax so paid.