Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com AHMEDABAD MUNICIPAL OFFICERS' ACTS VALIDATING ACT, 1944 17 of 1944 [13th December 1944] CONTENTS 1. Short title 2. Validation of acts of Ahmedabad Municipal Officers AHMEDABAD MUNICIPAL OFFICERS' ACTS VALIDATING ACT, 1944 17 of 1944 [13th December 1944] An Act to validate the acts of certain Officers of the Ahmedabad Borough Municipality Whereas, on the supersession of the Ahmedabad Borough Municipality with effect from 22nd August, 1942 to the 31st March, 1944 under Government Orders in the General Department Nos. 825, dated the 21st August 1942, the 21st January 1943 and the 16th August 1943, the Government of Bombay directed that all the powers and duties which may by or under any law for the time being in force, be exercised or performed by or on behalf of the Ahmedabad Borough Municipality shall be exercised and performed by the person for the time being appointed by the said Government under clause (b) of sub-rule (2) of rule 28-B of the Defence of India Rules (hereinafter called the Administrator); And Whereas the Administrator did not delegate to the Chief Officer and other officers of the said Municipality and of the powers or duties (being powers and duties which may by or under any law for the time being in force be exercised or performed by or on behalf of the said Municipality) which were conferred and imposed on or delegated to the Chief Officer and other officers before the supersession of the said Municipality, And Whereas the Chief Officer and other officers of the said Municipality including the officers empowered by the Chief Officer in that behalf immediately before the said supersession did certain acts during the aforesaid period of supersession of the said Municipality purporting to exercise the said powers and perform the said duties; And Whereas it is expedient that the said acts of the said Chief Officer and all other officers as aforesaid be validated; And Whereas the Governor of Bombay has assumed to himself under the Proclamation dated the 4th November, 1939, issued by him under section 93 of the Government of India Act, 1935 (26 Geo. 5, Ch. 2) all the powers vested by or under the said Act in the Provincial Legislature; Now, Therefore, in exercise of the said powers the Governor of Bombay is pleased to make the following Act: 1. Short title :- This Act may be called the Ahmedabad Municipal Officers' Acts Validating Act, 1944 . 2. Validation of acts of Ahmedabad Municipal Officers :- All such powers and duties exercised and performed by the Chief Officer and other officers of the Ahmedabad Borough Municipality during the period of supersession of the said Municipality from the 22nd August 1942 to the 31st March 1944 (both days inclusive) as immediately before the said supersession were by or under any law for the time being in force exercised and performed on behalf of the said Municipality by the said Chief Officer and other officers shall be deemed to be and always be deemed to have been validly exercised and performed; and no acts done by the said Chief Officer and other officers shall after the commencement of this Act be deemed to be invalid or called in question on the ground only that the said powers and duties in the purported exercise of which the said acts were done not at the time when the said acts were done lawfully vested in them or delegated to them under a rule duly framed by the Administrator; and the said Chief Officer and other officers are now hereby indemnified and discharged from liability in respect of such acts.