The Odisha Municipal (Valuation of Holdings) Validation Act, 1975

 
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The Orissa Municipal (Valuation of Holdings) Validation Act, 1975 
 
Act 31 of 1975 
 
 
 
 
 
 
 
 
Keyword(s): 
Validation of Taxes, Municipal Committee 
 
 
*THE ORTSSA MUNICIPAL (VALUATION OF 
HOLDINGS (VALIDATION) ACT, 1975 
.. . -.- 
[Rexivcd the ussetrt of the Governor on /he 14th 
A ltglrst 1975, /il:cr pu b!ishecl it1 urz extra ol*ditz~ry 
isstre of t11c~ Orissa Gazcttc, (/fired llie 231.d 
August 19751 
--.- ------ 
AN ACT TO VALIDATE THE VALUATION OF 
HOLDINGS SITUATE rN CERTAIN 
MUNICIPALITIES 
Be it onacted by thc 1,egislature of the Statc 
of Orissa in the T wenty-sixth Ycar of tho Republic 
of India, as follows :- 
I. This Act may be called the Orissa Munici. short ti~~ 
pal (Valuation of Holdings ) Validation Act, 1975. 
Orissa 
Act 23 of 2. Notwithstanding anything contt~ined in the Validariao 
1950. of valualion Orissa Municipal Act, 1 950 or rhc rulos mado 
thereundcr or in any jud~ement, decrec or ordcr 
of any Court, no valuato~n list proparcd in rcspect 
of holdings situato in any Municipality during the 
period betwecn the 1st day of August, 1968 and 
the 14th day of Fchary, 1970, shau bc deemed 
to bc invzlid or evcr to havo been invalid nzcrcly 
by reason of thc fact that such list was prcparod 
prior to tho enforcement of Chapter XIX-A of the 
Orissa Municipal Rules, 1953 which prescribes the 
mannor of inquiry for dctcmination of the annud 
value of holdings; and all taxes Icvicd in accor- 
danm with such valuation list shall be decrned to 
have becn validly lcvied and dl such valuation 
lists shall continuo to remain in force untiU new 
valuation lists are prcpared in accordance with 
law. 
Explanalion-For tho purposes of this Act 
Orissa "Municipality" shall include a Notified Area 
Act23Or 1950. constituted under thc Orissa MunicipaI Act, 1950. 
*For Statement of Objects and Rcnsons sec Orim Gazetrc, Extra- 
ordinary, datcd the 29th July 1975 (NO. 1259). 

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