The jaipur laws (validating) act, 1952

1 
 
THE JAIPUR LAWS (VALIDATING) ACT, 1952 
[Act No. XXXI of 1952] 
 
(Received the assent of the President on the 28th December, 1952) 
 
An Act to validate certain laws of the former Indian State of Jaipur in Rajasthan. 
 
WHEREAS doubts have arises in regard to the validity of certain laws of the former 
Indian State of Jaipur in Rajasthan; 
 
AND WHEREAS it is expedient to remove such doubts and to declare that all such laws 
have been validity enacted; 
 
It is hereby enacted as follows:- 
 
1. Short title.- This Act may be called the Jaipur Laws (Validating) Act, 1952. 
 
2. Validation of certain Jaipur Laws. - Notwithstanding anything contained in the 
Jaipur Laws Act, 1924 or the Jaipur General Clauses Act, 1944, or in any other law or in any 
judgment, decree or order of any court, no Jaipur law shall be deemed to be, or over to have been 
invalid by reason merely of the fact that such law was not published in the official Gazette or 
otherwise duly promulgated or published; and every s uch law shall, notwithstanding that it was 
not so promulgated or published, be deemed to have come into force on the date on which it was 
made and to have been or to be, in force until repealed by any competent legislative authority. 
Explanation.- In this section "Jaipur Law" means any enactment or Regulation relating 
to any of the matters enumerated in Lists II and III of the Seventh 
Schedule to the Constitution made by a competent legislative authority 
before the 7th day of April, 1949 in respect  of the former India n State of 
Jaipur, now comprised in the State of Rajasthan. 
 
 
 

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