Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com HYDERABAD TENANCY AND AGRICULTURAL LANDS (VALIDATION) ACT, 1961 36 of 1961 [] CONTENTS 1. Short title 2. Definition 3. Validation HYDERABAD TENANCY AND AGRICULTURAL LANDS (VALIDATION) ACT, 1961 36 of 1961 [] STATEMENT OF OBJECTS AND REASONS [KARNATAKA ACT No. 36 OF 1961] Karnataka Gazette, Extraordinary, dated 20-11-1961 The High Court of Andhra Pradesh have in their judgment in Writ Petition No. 517 of 1959 held the Hyderabad Tenancy and Agricultural Lands Act, 1950 (Hyderabad Act 21 of 1950) as ineffective and inoperative on the ground that the Bill which led to its enactment had not been reserved for the consideration of the President and assented to by him. Consequent upon the decision of the High Court of Andhra Pradesh, the Government of Andhra Pradesh have undertaken legislation to validate the Act. As this Act is one of the Acts which is in force in the Hyderabad Area, it is considered necessary to undertake legislation to validate the provisions of the Act_as^in force in the Hyderabad Area on the lines of similar legislation undertaken by the Government of Andhra Pradesh. Hence this Bill. An Act to validate the Hyderabad Tenancy and Agricultural Lands Act, 1950, as in force in the Hyderabad Area of the State of Karnataka. Whereas, it is expedient to validate the Hyderabad Tenancy and Agricultural Lands Act, 1950 (Hyderabad Act XXI of 1950), as in force in the Hyderabad Area; Be it enacted by the Karnataka State Legislature in the Twelfth Year of the Republic of India as follows. 1. Short title :- This Act may be called the Hyderabad Tenancy and Agricultural Lands (Validation) Act, 1961. 2. Definition :- In this Act, "State Act" means any of the following Acts, namely. (1) The Hyderabad Tenancy and Agricultural Lands Act, 1950 (Hyderabad Act XXI of 1950), as originally enacted; (2) The Hyderabad Tenancy and Agricultural Lands (Amendment) Act, 1951 (Hyderabad Act XIII of 1951); (3) The Hyderabad Tenancy and Agricultural Lands (Second Amendment) Act, 1951 (Hyderabad Act XXIII of 1951); (4) The Hyderabad Tenancy and Agricultural Lands (Amendment) Act, 1954 (Hyderabad Act III of 1954); (5) The Hyderabad Tenancy and Agricultural Lands (Amendment) Act, 1956 (Hyderabad Act III of 1956); (6) The Hyderabad and Madras Areas Tenancy (Suspension of Provisions and Amendment) Act, 1957 (Karnataka Act 15 of 1957), as amended by. (i) the Karnataka Tenancy Laws (Amendment) Act, 1958 (Karnataka Act 13 of 1958); (ii) the Karnataka Tenancy Laws (Second Amendment) Act, 1958 (Karnataka Act 22 of 1958); (iii) the Karnataka Tenancy Laws (Amendment) Act, 1959 (Kar nataka Act 7 of 1959); (iv) the Karnataka Tenancy Laws (Second Amendment) Act, 1959 (Karnataka Act 17 of 1959); (v) the Karnataka Tenancy Laws (Amendment) Act, 1961 (Karnataka Act 4 of 1961). 3. Validation :- The provisions of the State Acts shall notwithstanding any defect therein, or the invalidity thereof, or any judgment, decree or order of any Court, be deemed for all purposes to have been validly enacted as if all such provisions had been included and enacted in this section and this section had been in force at all material times when the said provisions were brought into force and accordingly anything done or purported to have been done or any action taken or purported to have been taken under any of the said provisions (including any rule or order made, notification issued, decision or direction given, proceeding taken, right acquired or liability incurred) shall be deemed to have been done or taken as if this section had been in force when such thing was done or action was taken.