Bhim District Board Validation Act, 1955

(Received the assent of His Highness the Rajpramukh on the 16th day of December, 1955.) An Act to validate the extension of the term of, and all action taken by, the District Board, Bhim. Whereas, the term of the District Board, Bhim which was established under the Ajmer Rural Boards Regulation, 1886 expired on the 31st day of December, 1954 and was extended on the 18th February, 1955 in exercise of the power conferred by Section 5 of the said Regulation; And whereas, in the meantime the Rajasthan District Boards Act, 1954 (Rajasthan Act II of 1954) had come into force on the 25th January, 1955, thereby repealing the said Regulation in is application to the Bhim area; And whereas, the term extended as aforesaid has also expired; And whereas, it is expedient to validate the aforesaid extension of the term of, and all action taken by the District Board, Bhim, from the 1st day of January, 1955 to the 30th day of June, 1955 and to provide for the continuance of the said District Board from the 1st day of July, 1955 until the formation of a new District Board under the Rajasthan District Boards Act, 1954 (Rajasthan Act II of 1954), and for the transfer of the assets and liabilities of the District Board, Bhim to the new Board so formed; Be it enacted by the Rajasthan State Legislature in the Sixth year of the Republic of India as follows:-

Act number

Act 24 of 1955

Year

1955

Enacted on

22-12-1955

In force from

22 December 1955

Jurisdiction

Rajasthan State Act

Subjects

Administrative Law

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Official source: India Code