The Director of Municipal Administration (Odisha) Exercise of Jurisdiction Validation Act, 1970

 
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The Director of Municipal Administration (Orissa) Exercise of Jurisdiction 
Validation Act, 1970 
 
Act 8 of 1970 
 
 
 
 
 
 
 
 
Keyword(s): 
Validation Act, Director of Municipal Administration 
 
 
*[THE DIRECTOR OF MUNICIPAL ADMINIS- 
TRATION ( BRISSA ) EXERCISE OF 
JURISDICTION VALIDATION 
ACT, 19701 
[ Receiyed the asserlt of  he Governor on the 28th 
Mnrch 1970, first published in an ex Sraordinary 
issue ofrhe Orissa Gazette, dared the 3rd 
April, 1970 ] 
AN ACT TO VALIDATE CERTAIN ACTIONS TAKEN BY 
THE DIRECTOR OF MUNICIPAL ADMINZSTRATION 
Be it enacted by the Legislature of the State 
of Orissa in the Twenty-first Year of the Republic 
of India, as follow:- 
1. (1) This Act may be called the Director of 2~: ::: 
Municipal Administration (Orissa) Exercise of Juris- amen* 
diction Val~dation Act, 1970. mat. 
(2) It shall extend lo the whole of the State 
of Onssa. 
(3) It shall come into force at once 
2. Notwithstanding anything contained in the Validation OiSs Orissa Municipal Act, 1950 no action taken or order of 1950. 
passed by the Director of Municipal Administration 
within the period from the 1st day of August 
1968 to the 12th day of March 1969 in thebelief 
or purported belief that the said Director while 
taking such action or making such order was 
app?inted to act as such Director by an appropriate 
notdificabon lssued under the said Act, shall be questioned 
in any court of law or otherwise open to challenge merely on the ground that he was not appointed 
by a notification as aforesaid and all such actions 
and orders shdl be deemed to have been validly taken or passed in exercise of the powers confe- 
rred by or under that Act. 
1. For Shtcnlent of Objects and Reasons see Ori~ Qazett-Extraordiaary 
dated the 20th February, 1970 (No. 225). 

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