The rajasthan municipalities (amendment and validation) act, 1987

THE RAJASTHAN MUNICIPALITIES  
(AMENDMENT AND VALIDATION) ACT, 1987 
C O N T E N T S 
1. Short title and commencement.  
2. Giving retrospective effect to the substitution of section 
313, Rajasthan Act 38 of 1959.  
3. Amendment of section 313, Rajasthan Act 38 of 1959.  
4. Validation of declaration and functions, etc. of the Amber 
Notified Area Committee.  
5. Repeal and Saving.  
THE RAJASTHAN MUNICIPALITIES (AMENDMENT AND  
VALIDATION) ACT, 1987  
(Act No, 27 of 1987)  
(Received the Assent of the Governor on the 3rd day of November , 
1987. published in Rajasthan Gazette, Pl. IV-A. Extra- ordinary, dated 
 3rd November, 1997 
An Act further to amend the Rajasthan Municipalities Act, 1959 
and to validate the declaration of the Amber Notified Area and the acts, 
etc. done by the Amber Notified Area. Committee.  
Be it enacted by the Rajasthan State Legislature in the Thirty -
eighth Year of the Republic of India as follows: - 
1- short title and commencement - (1) This Act may be called the 
Rajasthan Municipalities (Amendment and Validation) Act, 1897.  
(2) It shall be deemed to have come into force on 5th Auguest, 
1987.  
(xxx)  
4. Validation of declaration and function, etc. of the Amber 
Notified Area Committee. - Notwithstanding anything contained in 
section 4 or section 6 of the principal Act or in any Judgment order or 
finding of any court or tribunal. It is hereby declared that - 
(a) the Amber Notified Area declared by the State Government by 
Notification No. F 1 (6) DLB/784509 dt. 3 -4-1980 (published in the 
Official Gazette on 10 -4-1980) sha ll be deemed to have been made 
validly under section 313 of the principal Act as it stands after the 
commencement of this Act and shall not be questioned in any court or 
tribunal or before any authority:  
(b) all functions performed, powers exerclsed or dut ies discharged 
by the chairman or any other office -bearer or any employee of the said 
Committee shall be deemed to have been validly performed, execlsed  
or discharged : and  
(C) all taxes levied or recovered, fines or penalties imposed or  
realised , rules bye -laws made. proceedings started, appointments 
made, sanctions given, actions taken or liabilities incurred by the  
Chairman, any other office -bearer or any employee for or on behalf of 
the said Commitee shall be deemed always to have been validly  levied, 
recovered, imposed, realised, made. stated, given taken or incurred.  
5. Repeal and Savings - (1) The Rajasthan Municipalities 
(Amendment and Validation) Ordinance, 1987 (Ordinance No. 18 of 
1987) is hereby repealed.  
(2) Notwithstanding such repeal,  all things done, actions taken or 
orders made under the principal Act as amended by the said Ordinance 
shall be deemed have been done, taken or made under the principal Act 
as amended by this Act.  
 
 

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