Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Bengal Public Demands Recovery (Validation Of Certificates And Notices) Act, 1961 11 of 1961 [28 April 1961] CONTENTS 1. Short title 2. Validation of certificates filed under sections 4 and 6 and notices served under section 7 of Ben. Act 3 of 1913 Bengal Public Demands Recovery (Validation Of Certificates And Notices) Act, 1961 11 of 1961 [28 April 1961] PREAMBLE An Act to validate 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 as follows :- 1. Short title :- This Act may be called the Bengal Public Demands Recovery (Validation of Certificates and Notices) Act, 1961. 2. Validation of certificates filed under sections 4 and 6 and notices served under section 7 of Ben. Act 3 of 1913 :- Notwithstanding any decision of any Court and notwithstanding 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 therunder, no 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.