The Punjab Motor Accidents Claims Tribunals (Validation of Adjudications) Act, 1986

PUNJAB GOVT GAZ. (EXTRA.), JANUARY. 12, 1987 (PAUSA 22, 1908 SAKA) 
PART I 
DEPARTMENT OF LEGAL AND LEG0SLATIVE AFFAIRS 
Notification 
The 12th January, 1987 
No. 2-Leg /87.The following Act of the Legislature of the 
State,of Punjab received the assent of the Governor of Punjab on 
the 8th January, 1987 and is hereby published for general infor 
mation 
Punjab Act No.2 of 1987 
THE PUNJAB MOTOR ACCIDENTS CLAIMS TRIBUNALS 
(VALIDATION OF ADJUDICATIONS) ACT, 1986. 
AN 
ACT 
to validate th: adjudicatious by certain Mo tor Accidents Claims Tribunals ynder the Motor Vehicles Act, 1939. 
Be it enacted by the Legislature of the State of Punjab in the 
Thirty-seventh Year of the Republic of India, as follows ; 
1. This Act may be called the Punjab Motor Accidents Claims Short title. Tribunals (Validation of Adjudications) Act, 1986. 
5 
2. Notwithstanding any judgement, decree or order of any court, Validation of 
all adjudications upon the claims for compensation in respect of acidents adjudications involving the death of, or bodily injury to, persons arising out of the by cortain 
use of motor vehicles or damages to any property of a third party So dents Claime Motor Acci 
arising or both by the Motor Accidents Claims Tribunals, Faridkot, Tibunalt acting or purporting to act as validly constituted Motor Accidents Claims Tribunals under section 110 of the Motor Vehicles Act, 1939, for the area comprising the district of Faridkot during the period from the 12th 
day of March, 1973, to the3rd day of June, 1976 (both days inclusive), shall be deemed to be valid and effective as if the said Claims Tribunals 
wete duly constituted and accordingly no such adjudication shall be called into question merely on the ground that the aforesaid Claims 
Tribunals wete not duly constituted under section 1 10 of the said Act. 
B. S. NEHRA, 
Secretary to Government of Punjab, 
Department of Legal and Legislative Affairs. 
23452 LR (P)Govt. Press, UT, Chd. 
PUNJAB GOVT GAZ. (EXTRA.), JANUARY. 12, 1987 5 (PAUSA 22, 1908 SAKA) 
DEPARTMENT OF LEGAL AND LEGISLATIVE AFFAIRS 
Notification 
The 12th January, 1987 
No. 2-Leg./87 —The following Act of the Legislature of the State.of Punjab received the assent of the Govern of Punjab on the 8th January, 1987 and is hereby published for general infor- ation | — « 
Punjab Act No. 2 of 1987 
THE PUNJAB MOTOR ACCIDENTS CLAIMS TRIBUNALS (VALIDATION OF ADJUDICATIONS) ACT, 1986. 
AN 
ACT 
to validate th: adjudications by certain Motor Accidents Claims Tribunals under the Motor Vehicles Act, 1939. 
Brit enacted by the Legislature of the State of Punjab in the Thirty-seventh Year of the Republic of India, as follows ;— 
1. This Act may be called the. Punjab Motor Accidents Claims ghort tie. Tribunals (Validation of Adjudications) Act, 1986. 
2. Notwithstanding any judgement, decree or order of any court, Validation of all adjudications upon thé claims for compensation in respect of accidents adjudications involving the death of, or bodily injury to, persons “arising out of the by use of motor vehicles or damages to any property of a third party so x arising or both by the Motor Accidents Claims Tribunals, Faridkot, acting or purporting to act as validly constituted Motor Accidents’ Claims Tribunals under section 110 of the Motor Vehicles Act, 1939, for the area comprising the district of Faridkot during the period from the 12th day of March, 1973, to the-3rd day of June, 1976 (both days inclusive), shall be decmed to be- valid and effective as if the said Claims Tribunals were duly constituted and accordingly no such adjudication shall be called into question merely on the ground that the aforesaid Claims Tribunals were not duly constituted under section 110 of the said Act. 
B. S. NEHRA, 
Secretary ta Government of Punjab, 
Department of Legal and Legislative Affairs, 
23452 LR (P) Govt. Press, U.T., Chd.

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