The Talcher Municipality (Validation) Act, 1976

 
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The Talcher Municipality (Validation) Act, 1976 
 
Act 45 of 1976 
 
 
 
 
 
 
 
 
Keyword(s): 
Validation Act, Action of Municipal Council 
 
 
ORISSA ACT 45 OF 1976 
TALCHER :MUNICIPALITY 
C VALIDATION ) ACT, -1976 
; [ Received the assent of the Governor on the .2Sth 
October 1976, fil'sl gublisited in an exfrsord[my 
issue of. the Orissa Gazette, &fed !he 
26th October I976 ] 
AN ACT TO VALIDATE THE ACTION 0F.m MUPIKCPAL 
COUNCIL OF TALCHER MUNICIPALITY 
AND ITS CHUMAN 
BE .it enacted by - the - Legislaturt: ofh the State , of 
Orissa in the Twenty-seventh. .Year of the Republic 
of India, as follows :- 
1. (I) This Act may be called the Talcher Munici- ~horttit~e 
pality ( Validation ) Act, 1976. and oommen- 
Cement. 
(2) It shall be deemed to have come into force 
on the 3rd day of June, 1976. 
2. Notwithstanding anything contained in the Validation or actions taken 0dss;tAct Orissa Municipal Act, 1950 or in any judgment, by the 
Of lgso. dme or order of any Court, all actions taken and 
orders passed by- g-$zrd 
its Chairman. 
(a) the Municipal Council of the Tdcher 
Municipality in the district of Dhenkanal 
and by its Chairman during the period 
from the 12th March 1969 to the 5th 
February 1972 ( both the days inclusive ); 
and 
(6) the Subdivisional Officer, Talcher during 
the period from the 6th February 1972 to 
the 20th February 1975 ( both the days 
inclusive ) on being appointed to ex~cjse 
the powers and perform the functions of 
the said Municipal Council and its 
Chairman, 
*For Statcmcnt of Objccfs and Reasons see Orkm Gazerla, bh- 
ardinary, datcd the 29th Septembcr, 1976 ( No. 556). 
864 THE TALCHER MUNICIPAL~TY (VALIDATION) ACT, 1976 [Or. ~ct 
45 of 19761 
in the belief or purporled belief that the Talcher 
Municipality was validly constituted, shall, for all 
intents and purposes, be deemed to have been 
validly taken and passed, and no such action or 
order shall be questioned in any court of law or 
athenvise open to chaIIenge merely on the ground 
that the said Municipality was not validly constituted. 
Red and 
aavings. 3. (I) The Talcher Municipality ( Validation ) o,i= Ordie 
Ordinance, 1976 is hereby repealed. nilncc NO. 1 
of 1976. 
(2) Notwithstanding such repeal anything done 
or any action taken undcr the said Ordinance shall b0 
deemed to have been done or taken under this Act. 

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