The Manipur Land Laws (Amendment and Validation of Proceedings) Act, 1976

33 of 1960.
- 2}. 1g\
 
THE MANPPUL LAND LAWS (AMENDMENT AND VALIDATION
0F PRGGBEDPNG‘S) 3%?1976
(Apassed by the Legislative Assembly, Manipur on 8-9-76)
AV‘ "
Mg"
to validate the procPedings under the Manipur Laud Revenue & Land
Reforms Act,1960.
BE11; enactedby the Lemslatare ofMampurm the TWenty——seventh
(1) This Act may be: callert the Manipil’r. Land Laws
(Amendment and Validatié'n. of Préceei‘lings) “Act, 1976“.
(2) Th1s‘ Act shall Come 1n'té force at once.
2. In section I- of the Mzmipu'r Land Revenue &Land Reforms
- (second Amendment) Act, 1976, for the subsection (2) thereof, the
following. s‘haiL be substituted, nameiy,—-
   “(2) Amendment 6f- Secti'o’ri 4" 6f the Mampur N n6
' Revenue‘& La’xi‘d Refé‘rrxis A‘Ct,196d by 560 "on 4 6f Mampur
Lémd Revéhue 2% Larid Reforms ’Second Amendment) Act, 1976,}
shall be de‘e‘m’ed alWay's to haVc beefinme With éfi'ept frdm 1-6-1964"
‘1“ {M
'afid imed‘dtfie‘ht 6LSeét1'6i‘1 158 ‘6f thé ManipurLénd Revenue &:
Land Reforms (Second Amendment) Act, 1976 shalfcome mic;
force, on such date as the State Government may by a notification
in the official gazette appoint”.
Short title-
and com-
mencement.
Amendment
of secnon 1
of Manipup
Act10 of
1976.
P;::1.'I_C:LJL
33 of 1960;
‘ .
Validation
of. p rocee-
dmgs.
Exclusion
of time
from com-
putation
of the per—
od of
7 anneal.
\
Repeal &
Savings.
(2)
3. Notwithstanding anything contained in any jaw or in ahy
judgment, decree or order of any Court,—
(i) no appointment, conferment or delegation of power before
"i
i (ii):
'4. Notwithstanding anything contained in section 94' of the
the commencement of this Act, otherwise than in accordance
with theproyisions y-of‘ the Manipur'Land Revenue & Land
_Reforms Act, 1960, shall be deemed to be i‘llegalnr void
‘or ever to have’ become ‘illegal or V'oid' by reasons only
of the fact that such appointment, conferment or delegation
of power was not made in accordance With the provisions
of the said Act; and~
no jurisdiction exercised, no order passed or made ~and; no
other act or proceeding done or taken, before the" cormnence-
ment of this Act, by or before such person appointed or
to whom any pow‘er‘had been Conferred or delegated
otherwise than in accordance with the provisions of the
Manipur Land Revenue & Land Reforms Act, 1960, ”shall
be deemed to be illegal or invalid or over to have'become
illegal or invalid by reasons only of the fact that such
appointment; conferment Or delegation 0): POWer was not
made in accordance with the provisions of the said Act.
u,‘ A1
Manipur Land Revenue & Land Reforms Act, 1960, for ,the purpose
of appeal from any order passed or issued by any officer or oflicers
Whose acts or orders are hereby validated, the period from the
date of passing such order till this Act comes into force, shall be
excluded from computation of the period during which the appeal
may be filed.
5. (1) The Manipur Land Revenue & Land Reforms (Misc.
Amendment) Ordinance, 1976 (No. 1 of 1976) and Manipur Land
Revenue and Land Reforms (Validation of Proceedings) Ordinance, 1976
(No. 3 of 1976) shall stand repealed on the day this Act comes
into force.
33 of 1960.
33 of 1960.
33 of 1960.;

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