Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com BOMBAY TENANCY AND AGRICULTURAL LANDS (VALIDATION OF APPOINTMENT AS MAMLATDAR AND PROCEEDINGS) ACT, 1967 62 of 1967 [21st December, 1967] CONTENTS 1. Short title 2. Validation of appointment of certain officer as Mamlatdar and of his proceedings BOMBAY TENANCY AND AGRICULTURAL LANDS (VALIDATION OF APPOINTMENT AS MAMLATDAR AND PROCEEDINGS) ACT, 1967 62 of 1967 [21st December, 1967] An Act to establish the validity of the appointment of certain officer as Mamlatdar and of his proceedings, certificates and other acts under the Bombay Tenancy and Agricultural Lands Act, 1948.WHEREAS doubts have arisen as regards the validity of the appointment of certain officer to perform the duties of a Mamlatdar under Section 88C of the Bombay Tenancy And Agricultural Lands Act, 1948; (Bom.LXVII of 1948) AND WHEREAS, it is necessary to remove those doubts and to establish the validity of the appointment and to validate the proceedings taken, certificates issued and other acts done by that officer in the exercise or purported exercise of powers under the said law; It is hereby enacted in the Eighteenth Year of the Republic of India as follows 1. Short title :- (1) This Act may be called the BOMBAY TENANCY AND AGRICULTURAL LANDS (VALIDATION OF APPOINTMENT AS MAMLATDAR AND PROCEEDINGS) ACT, 1967 . 2. Validation of appointment of certain officer as Mamlatdar and of his proceedings :- (1) Notwithstanding anything contained in clause (10) of section 2 or in any other provisions Section 2 of the Bombay Tenancy and Agricultural Lands Act, 1948 , and notwithstanding any judgement, decree or order of a court or tribunal, the Deputy Collector and Agricultural Lands Tribunal, Hatkanangale, in Kolhapur District, who under the orders of the Collector of Kolhapur, performed the duties of the Mamlatdar under section 88C of the said Section 88C of the Bombay Tenancy And Agricultural Lands Act, 1948 , during the period from the 24th January 1959 to the 1st April 1959 (both inclusive) shall be deemed to have been duly appointed by the State Government to perform the duties of a Mamlatdar during the said period; and accordingly, any proceedings conducted, certificates issued or other action taken by the said officer during the aforesaid period in exercise of the powers or performance of duties conferred or imposed by or under the said Act on the Mamlatdar shall be deemed to have been validly and effectively conducted, issued or taken as if he had been duly appointed for that purpose; and shall not be called in question in any proceedings before any court or tribunal merely on the ground that he was not duly appointed or that he had no jurisdiction. (2) Not with standing anything contained in sub-section (1), wherein any matter decided by such officer, fresh proceedings are instituted before other Mamlatdar concerned on the ground that such officer had no jurisdiction, and if the fresh proceedings stand concluded before the commencement of this Act, the orders passed in such fresh proceedings shall be binding on the parties concerned, and if the fresh proceedings are pending at such commencement.- they shall be continued and disposed of according to law by the authority before whom they may be pending and the orders which may be passed therein shall be binding on the parties concerned.