LexThe Tamil Nadu State Wakf Board (Validation of Functions of Special Officer) Act, 1975
Tamil Nadu · state statute
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PRS or any persons connected with it shall not be in any way responsible for any loss, damage, or distress to any person on account of any action taken or not taken on the basis of this document. The Tamil Nadu State Wakf Board (Validation of Functions of Special Officer) Act, 1975 Act 3 of 1976 Keyword(s): Board, Principal Act, Special Officer 1976: T. N. Act 31 State Wakf Board (Validation 533 of EUnct ions of Special OfJicer) TAMIL NADU ACT NO. 3 OF 1976." THE TAMIL NADU STATE WAKF BOARD (VALI- DATION OF FUNCTIONS OF SPECIAL OFFICER) ACT, 1975. [Received the assent of the President on the 19th January 1976, first published in the l'ainll Nadu Government Gazette Extraordinary on the 23rd January 1976 (Thai 9, Iratchasa (2007-Tiru valluvar Andu)) .] An Act to validate certain acts and proceedings of t me Special Officer for Wakfs in the State of Tamil Nadu. BE it enacted by the Legislature of the State of Tamil Nadu in the Twenty-sixth Year of the Republic of India as follows:- 1. This Act may be called the Tamil Nadu' State Wakf Short title* Board (Validation of Functions of Spcial Officer) Act, 1975. 2. In this Act, unless the context otherwise requires,- Definitions. (a) b board" means the Tamil Nadu S-ete Wakf Board established under section 9 of the principal Act ; (b) cG principal Act " means the Wakf Act, 1954 (Central Act 29 of 1954) ; (c) " Special Officer " means the Special Officer fir Wakfs who has been authorised to exercise and @rform all the powers and duties of th? Board by the notification of the State Government in the Revcn~xe D prrtment, , No. 11-1 NQ. 3424 of 1969, dattd thc 10th April 1969, at page 1094 of Part 11-S~c,ion 1 c f the Fort St. George Gazette, dated the 23rd July 1969. 3. Notwithstanding anything contained in the principal Act, the notification of the State G~vernment in the dated the 25th Revenue Department, 111 No. 139 of 1971, dated the 25th May 1971, May 1971, published at page 755 of Part 111 of the Tamil deemed to have hiadu Government Gazette, dated the 9th June 1971, shall f~~m~~~m~ be deemed to have come into force on the 19th Novem- 1970. ber 1970. - - * For Statement of Objects and Reasons, see Tamil N& GovPrr- merit Gazette Extraordinary, dated the 25th;Octobqr 1975, Part IV, Sect~on I, pages 343-3441 I 334 State Wakf Board (Valida 1 ion [1976: T. N. Act 3 of Functions of Special Officer) I I Appointment of 4. Notwithstanding anything contained in the prin- Special Officer cipal Act, the Special Officer shall be deemed to have been as Secretary to duly appointed under sub-section (1) of section 21 of the the Board. principal Act as the Secretary to the Board for the period commencing an the 24th May 1971 and ending with the llth July 1971. I h I 5. (1) Notwithstanding anyt ing contained in the principal Act or in any judgment, decree or order of any court or other authority, all a s done and ~roceedings taken by the Special Officer, in 9 luding directions issued, schemes settled, appointment or removal of muthawallis made or effected, suits or other proceedings instituted and defended, and sanctions accorded, during the period commencing on the 20th November 1970 and ending with the 23rd May 1971, shall for all purposes be deemed to be and to have always been validly done or taken in accordance with law as if section 3 had been in force at all material times when such acts or proceedings were done or taken. (2) Notwithstanding anythi h g contained in the prin- cipal Act or in any judgment, decree or order of any court or other authority, all acts done and proceedings taken by the Special Officer during the period commencing on the 24th May 1971 and ending with the llth July 1971 shall for all purposes be deemed to be and to have always been validly done or taken by the Secretary to the Board as if section 4 had been in force at all material times when such acts or proceedings were done or taken. ~~~~~~~~i~~ 00 6. Where any suit or other proceeding instituted by suits aQd the Special Officer before any court or other authority prmdlngs. during the period commencing on the 20th November 1970 and ending with the llth July 1971 has been dis- missed by such court or other authority solely on the ground that the Special Officer had no jurisdiction to institute such suit or other proceedings, the court or other authoriiy shall, no1 withst, ndiag anything to the conr rary in the Limitation Act, 1963 (Central Act 36 of 1963) or in any other law for the time being in force, on application made within six moaths from the date of the commence- ment of this Act by the Secretary to the Board, make an order setting aside its decree or order and shall proceed with the suit or other proceeding from the stage reached immediately before the dismissal of such s$t-or other proceeding.