The KERALA ROAD TRANSPORT SERVICES (VALIDATION) ACT, 1957

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THE KERALA ROAD TRANSPORT SERVICES  (V ALIDATION) ACT, 1957
( 6 of 1957)
Preamble.
Sections:
1.  Short title.
2.  Validation  of  the  running  and  operation  of  certain  road  transport  services  by
Government.
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ACT 6 OF 1957
THE KERALA ROAD TRANSPORT SERVICES  (V ALIDATION)  ACT, 1957*
1[xxxx]
An Act to validate the running and operation of certain road transport services by the
Government. 
2[Preamble. - Whereas it is necessary to validate the running and operation  of certain 
road transport services by the Government;
BE it enacted as follows:-]
1.  Short  title.— This  Act  may  be  called  the  Kerala  Road  Transport  Services
(V alidation) Act, 1957.
2.  Validation of the running  and operation of certain road transport services by
Government.— Notwithstanding anything contained in the Motor V ehicles Act, 1939 (4 of
1939) (hereinafter referred to as the principal Act), or in any other law for the time being in
force, every road transport service run and operated by the Government at the commencement
of this Act shall be deemed to be a service run and operated under an approved scheme
within the meaning of the principal Act, and in accordance with the provisions thereof;
and the validity of the running and operation of any such service shall not be called in
question in any court on the ground-
(i) that no scheme under the principal Act has been prepared, approved
or  published in respect thereof; or
(ii) that no permit under the principal Act has been obtained for any motor
vehicle used in connection with such service; or
(iii) that no compensation as provided in section 68G of the principal Act has
been paid or is payable to the holder of the permit on account of its cancellation or of any
modification of the terms thereof.
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* Enacted by the President on the 25th March, 1957, in exercise of the powers conferred by section 3 of the Kerala
State Legislature (Delegation of Powers) Act, 1956 (75 of 1956) and published in the Gazette Extraordinary No.
29  dated 27th March 1957.
1  Omitted by Act 23 of 1958.
2  Inserted by Act 23 of 1958.

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