The rajasthan municipalities (amendment and validation) act, 2000

THE RAJASTHAN MUNICIPALITIES 
(AMENDMENT AND VALIDATION) ACT, 2000 
CONTENTS 
(Act No. 17 of 2000) 
(Received the assent of the governor on the 18th day of November. 
2000, published in Raj. Gaz.. Extra-ordinary, Pt.IV-Adt. 20-11-2000) 
 An Act further to amend  the Rajasthan Municipa lities Act, 1959 
and to validated the levy and collection of octrol by the Municipal 
Corporation of Jaipur and Municipal Council of Alwar and to provide for 
matters connected therewith and incidental thereto. 
Be it enacted by Rajasth an State Legislature in the Forth -first Year of 
the Republic of India, as follows : - 
1. Short title and commen cement. - (1) This Act may be called the 
Rajasthan Municipalities (Amendment and Validation) Act, 2000. 
(2) It shall come into force at once. 
(xxx) 
3. Validation.- Notwithstanding any judgment, decree, order or decision 
of any court or other authority to the contrary, any octrol levied, 
charged or collected or purporting to have been levied, charged or 
collected before the commencement of this Act and any action 
taken or thing done before such commencement in relation to such 
assessment, re -assessment, levy, charge or collection under the 
provisions of the principal Act and the rules made thereunder  shall 
be de emed to be as valid and effective as i f such assessment. re -
assessment, levy, charge or collection or action or thing had been 
made, taken or done under the principal Act as amended by this Act 
and the rules and bye-laws made thereunder and accordingly:-  
(a) all acts, proceedings or things do ne or taken by the municipal 
Corporation of Jaipur and  Municipal Council or Alwar or by the 
officers of the Municipal Corporation of Jaipur and Municipal 
Council of Alwar or by any other authority in connection with the 
assessment, re-assessment, levy, charge or collection of such tax or 
octrol shall, for all purposes, be deemed to be and to have always 
been done or taken in accordance with law : 
(b) no suit or other proceedings shall be maintained or continued in any 
court or before any authority for the refund of any such tax or octrol 
and the proceedings, if any, before any authority or court shall 
stand abated: 
(c) no fresh proceedings for the refund of any such tax or octrol shall be 
maintainable before any court or authority : and 
(d) no court shall en force any decree or order directing the refund of 
any such tax or octrol. 
 
 
 

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