Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com CHANNARAYAPATNA TOWN MUNICIPALITY (ALTERATION OF LIMITS) VALIDATION ACT, 1965 25 of 1965 [18 November, 1965] CONTENTS 1. Short Title 2. Definitions 3 . Validation of alteration of limits of the Channarayapatna Town Municipality CHANNARAYAPATNA TOWN MUNICIPALITY (ALTERATION OF LIMITS) VALIDATION ACT, 1965 25 of 1965 [18 November, 1965] An Act to validate the alteration of the limits of Channarayapatna Town Municipality. Whereas, in pursuance of the powers conferred by sub-section (1) of Section 7 of the Karnataka Town Municipalities Act, 1951 (Karnataka Act 22 of 1951), the proposals to alter the limits of Channarayapatna Town Municipality were notified in Notification No. L. 6103/ML 58-51-2, dated the 3rd/7th September, 1951, annexed to the Schedule; And whereas, the area comprised within the limits indicated in the said notification of the 3rd/7th September, 1951 is being administered as forming the altered limits of the said municipality; And whereas, it is deemed expedient to validate the said alteration of the limits of the said municipality; Be it enacted by the Karnataka State Legislature in the Sixteenth Year of the Republic of India as follows:- 1. Short Title :- This Act may be called the Channarayapatna Town Municipality (Alteration of Limits) Validation Act, 1965. 2. Definitions :- In this Act. (a) "Notification" means Notification No. L. 6103/ML-58-51-2, dated the 3rd/7th September, 1951 annexed to the Schedule; (b) "Schedule" means the Schedule to this Act. 3. Validation of alteration of limits of the Channarayapatna Town Municipality :- (1) Notwithstanding anything contained in the Karnataka Town Municipalities Act, 1951 (Karnataka Act 22 of 1951) (hereinafter referred to as the said Act), the limits of the Channarayapatna Town Municipality (hereinafter referred to as the said municipality) shall, with effect from the seventh day of September, 1951, be deemed to have been validly altered as indicated in the notification and the said alteration of the limits of the said municipality shall not be called in question merely on the ground that it was not altered in accordance with the procedure laid down in Section 7 of the said Act. (2) Notwithstanding anything contained in the said Act or any other law anything done or any action taken (including any appointment, rule, order or bye-law made, notification or notice issued, taxes and rates imposed or collected, contracts entered into and suits and other proceedings instituted) by the Channarayapatna Town Municipal Council or any other authority authorised by it under the said Act in respect of any area which is deemed to have been included within the altered limits of the said municipality shall be deemed to have been done or taken as if the said Act was in force in the said area and the said 'area was within the limits of the said municipality; and any such thing done or action taken which, but for the provisions of this Act, would have been invalid shall be and shall always be deemed to have been valid as if the said area had been included within the limit of the said municipality and shall not be called in question merely on the ground that the limits have not been altered in accordance with the provisions of the said Act, when such thing was done or action taken.