India code link to Capital of Punjab (Development and Regulation) (Chandigarh Amendment) Act, 1973
ARRANGEMENT OF SECTIONS _________ SECTIONS 1. Short title and commencement. 2. [Repealed.]. 3. [Repealed.]. 4. [Repealed.]. 5. [Repealed.]. 6. [Repealed.]. 7. Validation.
ACT NO. 17 OF 1973
[9th April,1973.]
An Act further to amend the Capital of Punjab (Development and Regulation) Act,1952, as in
force in the Union territory of Chandigarh.
BE it enacted by Parliament in the Twenty-fourth Year of the Republic of India as follows:—
- Short title and commencement.—(1) This Act may be called the Capital of Punjab (Development
and Regulation) (Chandigarh Amendment) Act,1973.
(2) It shall be deemed to have come into force on the1st day of November,1966 except section 7
which shall come into force at once.
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- Validation.—Notwithstanding any judgment, decree or order of any court, anything done or any
action taken (including any notice issued, any order made for resumption of any site or building, or both,
as the case may be, or any such resumption effected, or any order made for the forfeiture of any money or
any money forfeited, or any order made for the recovery of any arrears or any arrears recovered, or any
penalty imposed or recovered) or purported to have been done or taken under the principal Act shall, in so
far as it is consistent with the provisions of the principal Act as amended by this Act, be deemed to be as
valid and effective as if such thing or action was done or taken under the principal Act as amended by this
Act, and accordingly no suit or other legal proceeding shall be maintained or continued in any court,—
(i) for the recovery of any site or building, or both, as the case may be, which has or have been
resumed; or
(ii) for the cancellation of any order made for the resumption of any site or building, or both, as
the case may be; or
(iii) for the recovery of any money forfeited; or
(iv) for the cancellation of any order made for the forfeiture of any money; or
(v) for the refund of any arrears recovered; or
(vi) for the cancellation of any order made for the recovery of any arrears; or
(vii) for the refund of any penalty recovered; or
(viii) for the cancellation of any order imposing any penalty.
