Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Goa Land Revenue Code (Amendment And Validation Of Proceedings And Orders) Act, 2015 [07 September 2015] CONTENTS 1. Short title and commencement 2. Definitions 3. Insertion of section 6A in the Act 9 of 1969 4 . Validation of notices, proceedings, orders, etc. of the Deputy Collector under said Act Goa Land Revenue Code (Amendment And Validation Of Proceedings And Orders) Act, 2015 [07 September 2015] Goa Act 14 of 2015 AN ACT further to amend the Goa Land Revenue Code, 1968 (Act 9 of 1969), and validate the proceedings and orders of the Deputy Collector. Be it enacted by the Legislative Assembly of Goa in the Sixty-sixth Year of the Republic of India, as follows: 1. Short title and commencement :- (1) This Act may be called the Goa Land Revenue Code (Amendment and Validation of Proceedings and Orders) Act, 2015. (2) It shall come into force at once. 2. Definitions :- In this Act, unless the context otherwise requires,- (a) the "said Act" means the Goa Land Revenue Code, 1968 (Act 9 of 1969); (b) "Collector" means the Collector as defined under clause (7) of section 2 of the said Act; (c) "Deputy Collector" means the Deputy Collector appointed in terms of section 4 of the said Act. 3. Insertion of section 6A in the Act 9 of 1969 :- In the Goa Land Revenue Code, 1968 (Act 9 of 1969), after section 6, the following section shall be inserted, namely:- "6A. Duties and Powers of Deputy Collector.- Notwithstanding anything contained in this Code or any order issued by the Collector, reserving his duties, functions and powers bestowed on the Deputy Collector in terms of sub-section (2) of section 6 of this Code unto himself, the Deputy Collector shall be deemed to have performed all the duties and functions and exercised validly, all the powers of the Collector before the date of commencement of the Goa Land Revenue Code (Amendment and Validation of Proceedings and Orders) Act, 2015, as if such powers were vested in him at all material times under this Code". 4. Validation of notices, proceedings, orders, etc. of the Deputy Collector under said Act :- (1) Notwithstanding anything contained in said Act or in any Judgment, decree or order of any Court or Tribunal or any other authority or notification or order issued by the Collector to the contrary, all notices given, inquires held, proceedings conducted, disputes decided, orders passed and all actions taken or done by any Deputy Collector under any section of the said Act, by exercising powers of Collector, before the commencement of this Act shall, for all purposes, be deemed to be and to have always been validly given, held, conducted, decided, passed, taken or done, as the case may be, in accordance with the provisions of the said Act. (2) No suit or other legal proceedings shall lie or be maintained or continued in any Court or any Tribunal or any other authority for challenging or questioning the validity of any notice given, inquiry held, proceeding conducted, dispute decided, order passed or action taken by a Deputy Collector under the said Act, before the commencement of this Act, and no Court or Tribunal or any authority shall enforce or recognize any decree drawn, Judgment or order passed declaring any such action taken or things done as invalid or unlawful.