The pali municipality administrator appointment (validation) act, 1961

81
THE PALl MU~ICIPAL[TY AD\11NISTRATOR APPOINfMENT
(VALIDATIO},;) ACT, 1961.
( Act No.7 of 1961 )
l Received the assent of the Governor on the 30th day oj March, 1961.)
An
Act
to validate the appoihtment of Administrator, Pali Municipality.
Be it enacted by the Rajasthan State Legislature in the Twelfth year
of the Republic of India as follows:-
1. Short title.-This Act may be called the Pali Municipality
Administrator Appointment (Validation) Act, 1961.
2. Validation of the appointment of Administrator and his act ions.-
(1) Notwithstanding anything contained in the Rajasthan Town Municipalities
Act, 1951 (No. 23 of 1951 repealed) or the Rajasthan Municipa litie s Act, 1959
(No. 38 of 1959) or any other enactment, law or rule or in any judgment,
decree or order of any court-
(a) the appointment of Sub-Divisional Officer, Pa li, by virtue
of his office as administrator to exercise the powcr s and perform
the duties of the Municipal Board, Pali, made under State Govern-
ment Notification No. D. 6352./F. 1 (24) LSG lA/58, dated 21st
August, 1959 in consequence of the election of all members of the
Board, Pali, having been declared void by the Rajasthan High Court,
shall be valid and shall be deemed always to have been valid and
such administrator shall continue to perform all the functions and
discharge all the duties of the Municipal Board, Pali, as if he was
an administrator deemed to have been appointed under section 295 (4)
(c) (ii) of th~ Rajasthan Municipalities Act, 1959, till the re-constitu-
tion of the Board;
(b) all taxes levied and recovered by such administrator within
the Pali Municipality shall be deemed always to have been lawfully
levied and recovered in pursuance of the statutory taxing powers of
the Board; and
(c) all rules and bye-laws made and other actions taken by
him in the exercise of the statutory powers of the Board shall be
deemed always to have been lawfully made and taken, as the case

82 THE PALl MUNIClPALlTY ADMINISfRATOR APPOINTMBNT
(VALIDA nON) ACT, 1961.
may be, and to be operative, and in full force within the Pa li
Municipality.
(2) No such tax, rule, bye-law or other actions shall be liable to he
called in question nor shall the propriety or otherwise of the appointment of
the said administrator shall be challenged in any Court on the ground that
the appointment of the administrator was in any way defective.
3. Repeal.- The Pali Municipality Administrator Appointment
Validation Ordinance, 1961 (Ordinance No.1 of 1961), is hereby repealed.

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