The Bengal Public Demands Recovery ( Validation Of Certificates And Notices ) Act, 1961

Ben. Act 
III a 
1913. 
GOVERNMENT OF WEST BENGA 
LAW DEPARTMENT 
Legislative 
West Bengal Act XI of 1961 
THE BENGAL PUBLIC DEMANDS RECOVERV 
(VALIDATION OF CERTIFICATES AND NOTICES) 
ACT, 1961. 
[Passed by the West Bengal Legislature.] 
[Assent of the Governor was first published in the Calcutta Gazette, 
Extraordinary, of the 28th April, 1961.] 
[28th April, 1961.] 
An Act to validate certain certificates filed and notices 
served under the Bengal Public Demands Recovery Act, 
1913. 
WHEREAS it is expedient to validate certain certificates 
filed and notices served under the Bengal Public Demands 
Recovery Act, 1913 ; 
It is hereby enacted in the Twelfth Year of the Republic 
of India, by the Legislature of West Bengal, as follows :- 
1. This Act may be called the Bengal Public Demands 
Recovery (Validation of Certificates and Notices) Act, 1961. 
2. Notwithstanding any decision of any Court and not-
withstanding anything to the contrary contained in the 
Bengal Public Demands Recovery Act, 1913 (hereinafter 
referred to as the said Act) or in the rules made or forms 
prescribed thereunder, DO certificate filed under section 4--or 
section 6 of the said Act and no notice served under section 7 
of the said Act shall be deemed to be invalid or shall be 
called in question merely on the ground of any defect, error 
or irregularity in the form thereof. 
Short 
title. 
Validation 
of certi-
ficates 
filed under 
sections 4 
and 6 and 
notices 
served 
under 
section 7 
of Ben. 
Act III 
of 1913. 
Price—Indian, 17 nP. ; English, 3d, 
WBGP-61/2-2522A-5M 

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