The Odisha Rent-Suits (Validation) Act, 1976

 
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The Orissa Rent-Suits (Validation) Act, 1976 
 
Act 40 of 1976 
 
 
 
 
 
 
 
 
Keyword(s): 
Validation Act, Revenue Court, Tenancy Laws 
 
 
ORlSSA ACT 40 OF 1976 
*Tm ORISSA XENT-SUITS ( VALIDATION ) 
ACT, 1976 
[ Received the ass~jlr of ihe Governol- on the 6th 
Ociober 1976, $rst published in nn ex~raordin ory 
issue of  he Orissa Gazette, iiuted 
the 15th October 1976 1 
AN ACT TO VALIDATE CERTAIN ACTIONS TAKEN BY 
Tm REVJZNW COURTS UNDER TH6 DEFERENT 
TENANCY LAWS AND TO PROVDE FOR 
CERTAIN ANCIUAItY MATTERS 
Be it enacted by the Legislature of the State of 
Orissa in the Twenty-seventh Year of the Republic of 
India, as follows :- 
1. (1) This Act may be called the Orissa Rent- short w4 
Suits (Validation) Act, 1976. extent and 
CQm- 
(2) It extends to the whole of the State of Orissa. ""'- 
(3) It shall come into force at once. 
2. Notwithstanding anything contained in the vdi daio. 
-issa Act Orissa Land Reforms Act, 1960 or in any judgment, dns *ken 
Of dde~ree or order of any Court,- by Revenue under 
cerlain 
(a) all suits for the recovery of rent fled after EdmW kwfi 
the commencement of the said Act before 
any Revenue Court under any other ;'ik 
tenancy law in force in any part of the 
State and disposed of by such Court prior 
to the date of cornmen~ment ofthis Act 
and all decrees passed in such suits and 
executed prior to that date shall, for all 
intents and purpose, be deemed to have 
been validy disposed of or, as the case 
may be, executed and no such disposd or 
execution shall be liable to be ded in 
For Statement of Objects and Reasons set Odsa Gumre. Extra- 
oldbnfY, datcd the 15th Scptembcr, 1976 (No. 1519). 
S62 %E Oms RENT-SUITS '~ALDATION) ACT, 1976 [Or. Ad 
40 of 19761 
questi~n in any Court merely on the 
ground that the said Revenue Court had 
no jurisdiciton for such disposal or 
execution ; 
(&'all such suits which are pending on the 
date of commencement of this Act, shall 
be proceeded with and disposed of by the 
Revenue Courts in accordance with the 
provisions - of such, other t enane~f:law;. and: 
(c)' all decrais ' passed in any suit referred to 
iicla~se (d); either before or after the dare 
of cofimenceddbt ' of ' this " ~ct, may be 
executed in accordance. with the provisions 
of'such other-tenancy- law. 

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