India code link to Displaced Persons (Compensation and Rehabilitation) Amendment Act, 1960
THE DISPLACED PERSONS (COMPENSATION AND REHABILITATION) AMENDMENT ACT, 1960 ACT NO. 2 OF 1960 [27th February, 1960.] An Act further to amend the Displaced Persons (Compensation and Rehabilitation) Act, 1954. BE it enacted by Parliament in the Eleventh Year of the Republic of India as follows:— 1. Short title.—This Act may be called the Displaced Persons (Compensation and Rehabilitation) Amendment Act, 1960. 1 * * * * * * 11. Validation of certain action taken.—(1) Any fees in respect of appeals, revisions or other applications which, before the commencement of this Act, have been levied under the Displaced Persons (Compensation and Rehabilitation) Act, 1954 (44 of 1954), shall be deemed to have been validly levied, as if this Act and the amendments made thereby were in force when such fees had been levied. (2) No order made, no action taken and nothing done before the commencement of this Act by any persons exercising the powers of a Deputy Chief Settlement Commissioner shall be invalid or shall be deemed ever to have been invalid merely by reason of any defect in, or invalidity of, the appointment of such person and such appointment shall be deemed to have been validly made, as if this Act and the amendments made thereby were in force on the date of such appointment.
