The Ambernath Interim Municipality (Constitution and Actions) Validation Act, 1965.

1965 : Mah. XLIX]  1 
THE AMBERNATH INTERIM MUNICIPALITY (CONSTITUTION  
AND ACTIONS) VALIDATION ACT, 1965 
[Text as on 29th February 2024] 
—————— 
CONTENTS 
PREAMBLE.  
SECTIONS.  
 1.  Short title and commencement.  
 2.  Definitions.  
 3.  Constitution of Interim Municipality for Ambernath with retrospective effect, and 
                 consequential provisions upon conversion of village panchayat into a municipality.  
 4.  Validation.  
 5.  Repeal of Mah. Ord. IV of 1965.  
  SCHEDULE
2  The Ambernath Interim Municipality  [1965 : Mah. XLIX 
                                           (Constitution and Actions) Validation Act, 1965 
1965 : Mah. XLIX] The Ambernath Interim Municipality  3 
                                     (Constitution and Actions) Validation Act, 1965 
MAHARASHTRA ACT NO. XLIX OF 19261 
[THE AMBERNATH INTERIM MUNICIPALITY (CONSTITUTION AND ACTIONS) 
VALIDATION ACT, 1965.] 
[This Act received the assent of the Governor on the 10th December 1965; assent first published, in the 
Maharashtra Government Gazette, Part VIII on the 14th December 1965.]  
An Act to validate constitution of an interim municipality for  
Ambernath municipal district and to make certain  
consequential provisions upon conversion  
of village panchayat into a municipality. 
WHEREAS, by Government Notification, Local Self-Government and Public Health Department, 
No. DTM. 2553/A, dated the 6 th May 1959, issued under section 4 of the Bombay District Municipal 
Act, 1901 (Bom. III of 1901), the State Government declared the local area specified therin which was 
within the limits of certa in village to be a permanent municipal district with effect from the 11 th May 
1959 under the name of the municipal district of Ambernath;  
AND WHEREAS, relying on section 191B of the said District Municipal Act as it stood before 
its amendment by Bombay Ac t VIII of 1959 (which came into force on the 13 th March 1959), the 
persons vacating office as members of the village panchayat constituted an interim municipality for the 
newly created municipal district with effect from the 11 th May 1959, with the Sarpanc h and Deputy 
Sarpanch of the panchayat as the President and Vice-President, respectively, of the municipality ;  
AND WHEREAS, by Government Notification, Urban Development and Public Health 
Department, No. DTM. 2553-A, dated the 9 th July 1960, issued under section 191B of the said District 
Municipal Act as amended by Bombay Act VIII of 1959, the State Government nominated the same 
members of the village Panchayat as councillors, and the Sarpanch and Deputy Sarpanch thereof as the 
President and Vice-President, of the interim municipality, with retrospective effect from the 11 th May 
1959 till the election was held and vested the assets, rights and liabilities of the village panchayat in the 
municipality with effect from the said date ;  
AND WHEREAS, the genera l election was then held and the first general meeting of the 
councillors elected at it was held on the 19th March 1961 ;  
AND WHEREAS, the councillors of t he interim municipality continu ed in office up to and 
inclusive of the 18th March 1961 ;  
AND WHEREA S, doubts have arisen as to the validity of the constitution of the interim 
municipality and the continuance of appointments, notifications, taxes, rules, by-laws and other matters 
in force in the area, mainly on the ground that an order required by sectio n 191B of the said District 
Municipal Act as amended by Bombay Act VIII of 1959 was not issued by the State Government as 
soon as the local area was declared to be a municipal district ; 
 AND WHEREAS it is expedient to provide for the removal of such doubts and to validate the 
constitution of the interim municipality and the action taken and things done by that municipality, and 
to provide for matters connected with the purposes aforesaid ; It is hereby enacted in the Sixteenth 
Year of the Republic of India as follows :—  
1.  Short title and commencement. — (1) This Act may be called the Ambernath Interim 
Municipality (Constitution and Actions) Validation Act, 1965.  
(2) It shall be deemed to have come into force on the 15th October 1965. 
2.  Definitions.— In this Act, unless the context otherwise requires,__  
(a) “appointed day” means the 11th May 1959 ;  
(b) “panchayat” means the village panchayat  having jurisdiction immediately before the 
appointed day over the area comprising the municipal district of Ambernath.  
                                                                 
1  For Statement of Objects and Reasons see Maharashtra Government Gazette, 1965, Part V, Extra, page 770. 
4  The Ambernath Interim Municipality  [1965 : Mah. XLIX 
                                           (Constitution and Actions) Validation Act, 1965 
3.  Constitution of interim municipality for Ambernath with retrospective effect, and 
consequential provisions upon conversion of village panchayat into a municipality. — 
Notwithstanding anything contained in the Bombay District Municipal Act, 1901 (Bom. III of 1901) or 
any other law for the time being in force,---  
(a) an interim municipality shall be deemed to have been duly constituted on the appointed 
day for the municipal district of Ambernath by the name of the Municipality of Ambernath 
consisting of the President, Vice -President and twelve other councillors all specified in the 
Schedule for the period commencing on the appointed day and ending with the 18 th March 1961 
and the President, Vice -President and other councillors shall be deemed to have been duly 
appointed for the said term ;  
(b) the whole of the assets, rights and liabilities of the panchayat (including the rights and 
liabilities under any contract made by it) shall be deemed to have been transferred to and vest in 
and be the assets, rights and liabilities of the Municipality of Ambernath on the appointed day ;  
(c) where immediately before the appointed day, the panchayat was a party to any legal 
proceedings the Municipality of Ambernath shall be deemed to have been substituted therefor ; 
and if any proceedings were pending before the panchayat or any authority or officer subordinate 
thereto, those proceedings shall be deem ed to have been transferred to that municipality or to the 
corresponding authority or officer thereof, and the proceedings may continue accordingly ;  
(d) all employees of the panchayat shall, as from the appointed day, be deemed to have been 
transferred to the Municipality of Ambernath on the same terms and conditions as were 
applicable to such employees immediately before that day, and such terms and conditions shall 
not be varied to their disadvantage without the previous sanction of the State Government ;  
(e) all appointments, notifications, notices, taxes, orders, schemes, licences, permissions, 
rules, by-laws or forms made, issued, imposed or granted by, or in respect of, the panch ayat and 
in force within its area immediately before the appointed day, shall be deemed to have been 
continued in force in the municipal district of Ambernath with effect from that day, until 
superseded or modified by a competent authority ;  
(f) all budget estimates, assessments, assessment lists, valuations, measurements or divisions 
made or authenticated by, or in respect of, the panchayat and in force within its area immediately 
before the appointed day, shall be deemed to have been continued in force i n the municipal 
district of Ambernath with effect from that day, until superseded or modified by a competent 
authority. 
4.  Validation. — Anything done or omitted to be done or any action taken by the interim 
municipality for the Ambernath municipal distric t or the persons or body purporting to have been 
formed as such interim municipality or the President, the Vice -President or a councillor thereof or any 
authority or officer or servant of the municipality or such body, in the exercise or purported exercise of 
powers conferred, or in the discharge of duties imposed, by or under any of the provisions of the 
Bombay District Municipal Act, 1901 (Bom. III of 1901) or any other law for the time being in force, 
shall be deemed to have been validly done, omitted to  be done or taken, and shall not be called in 
question in any Court on the ground only that, when such thing or omission was done or such action 
was taken, the interim municipality was not properly constituted, or no order was made by the State 
Government under section 191B of the Bombay District Municipal Act, 1901 (Bom. III of 1901), as 
amended by Bombay Act VIII of 1959 (Mah. Ord. IV of 1965), for all or any of the matters specified 
therein, or that any such order made was not effective.  
5.  Repeal of M ah. Ord. IV of 1965. —— The Ambernath Interim Municipality (Constitution 
and Actions) Validation Ordinance, 1965 (Mah. Ord. IV of 1965), is hereby repealed.  
 
 
 
 
1965 : Mah. XLIX] The Ambernath Interim Municipality  5 
                                     (Constitution and Actions) Validation Act, 1965 
SCHEDULE 
(See section 3) 
Serial 
No. 
Name    Designation in the 
interim municipality 
1  Shri Kore, D. A. . . . . . . President. 
2  Shrimati Sardar, Shashikala Vishnu     Vice-President. 
3 Shri Karnik, N. T.  . . . . . . Councillor. 
4  Shri Vaze, D. D.  . . . . . . Do. 
5  Shri Shinde, S. L.  . . . . . . Do. 
6  Shri Adhangale, D. S.  . . . . . . Do. 
7  Shri Chavan, Y. M.  . . . . . . Do. 
8  Shri Jadhav, P. K.  . . . . . . Do. 
9  Shri Kanadi, T. L.  . . . . . . Do. 
10  Shri Lingayat, C. S.  . . . . . . Do. 
11  Shri Bhoir, S. B.  . . . . . . Do. 
12  Shri Kamble, R. D.  . . . . . . Do. 
13  Shri Madanshingh Manivirshing   . . . . Do. 
14 Shrimati Karkhanis, Indirabai Dwarkanath . .    Do. 
 

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