The Punjab Consolidation of Land Proceedings (Validation) Act, 1972 (Punjab Act No.4 of 1972)

THE PUNJAB CONSOLIDATION OF LAND PROCEEDINGS (VALIDATION) ACT, 1972 
Punjab Act No. 4 of 1972 
(Received the assent of the President of India on the 17th May, 1972 
and was first published for general information in the Punjab Government Gazette (Ex1raordinary), dated the 19th May, 1972] 
AN 
ACT 
t0 provide for the applicaion of the Punjab Consolidation of Land Proced. 
ings (Validation) Act, 1957, to those cass also in which the said 
Act was struck down by the Punjab High Court as invalid and in 
which either appeals were noi filed to the Supreme Court 
or the aPpeals to the Supreme Cour abate d. 
BE it enacted by the Legislature of the State of Punjab in the Twenty third Year of the Republic of India as follows : 
1, (/) This Act may be called the Punjab Consolidation of Land _hort title 
and extent. Procecdings (Validation) Act, 1972. 
(2) It extends to the territories, which immediately before the 1st of 
November, 1956, were comprised in the State of Punjab and now form part 
of the State. 
2. Notwithstanding any, judgement, decree or order of any court, Validation 
other than the Supreme Court of India, no scheme published under seclion 19 of certain 
of the East Punjab Holdings (Consolid ation) and Prevention of Fragmenta-consolidat ion 
tion) ¢ct, 1948, between 3Ist day of December, 1951, and the 1st day of Proce dings. 
January, 1956, in respect of land of an evacuee forming part of an estate or 
estates and no subsequent proceedings taken in relation thereto shall be, and 
shall be deemed ever to have been, invalid merely by reason of the fact that 
the Punjab Consolidation of Land Proceedings (Validation) Act, 1957, by 
which the said schemes and proceedings were validated, had been declared by 
zny court, not being the Supreme Court of India, to be invalid. 
Price 10 Paise. 
IFor Statement of Objects and Reasons, see Punjab Gover nment Gazette (Extra 
ordinary) 1972, Page 348. 
6293 LR--Govt Pess, Chd 
A 
1 THE PUNJAB CONSOLIDATION OF LAND PROCEEDINGS 
(VALIDATION) ACT, 1972 
Punjab Act No. 4 of 1972 
[Received the assent of the President of India on the 17th May, 1972 
and was first published for general information in the Punjab Government 
Gazette (Extraordinary), dated the 19th May, 1972] 
AN 
ACT 
10 provide for the application of the Punjab Consolidation of Land Proceed- 
[ ings (Validation) Act, 1957. io those cass also in which the said 
Ret was struck down by the Punjab High Court as invalid and in 
which either appeals were noy filed to the Supreme Court 
or the appeals 10 the Supreme Court abated. 
BE it enacted by the Legislature of the State of Punjab in the Twenty 
third Year of the Republic of India as follows :— 
1. (I) This Act may be called the Punjab Consolidation of Land short title 
Proceedings (Validation) Act, 1972. 
and extent. 
(2) It extends to the territories, which immediately before the Ist of 
November, 1956, were comprised in the State of Punjab and now form part 
of the State. 
2. Notwithstanding any, judgement, decree or order of any court, Validation 
other than the Supreme Court of India, no scheme published under seclion 19 of certain 
of the East Punjab Holdings (Consolidation) and Prevention of Fragmenta- consolidation 
tion) Act, 1548, between 31st day of December, 1951, and the 1st day of procecdings. 
January, 1956, in respect of land of an evacuee foyming part of an estate or 
estates and no subsequent proceedings taken in relation thereto shall be, and 
shall be deemed ever to have been, invalid merely by reason of the fact that 
the Punjab Consolidation of Land Proceedings (V alidation) Act, 1457, by 
which the said schemes and proceedings were validated, bad been declared by 
2ny court, not being the Supreme Court of India, to be invalid. 
iFor Statement of Objects and Reasons, sce Punjab Government Gazette (Extra- i 
ardinary) 1972, Page 348. 
~ 
6293LR— ess. C 
price 10 Paise. 293LR—Govt Pies, Chd

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