20. Validation of certain things, actions, orders etc.
- Notwithstanding any judgment, decree or order of any Court, Board or other Authority, all things done, actions taken, or orders made before the date of commencement of this Act, shall, in so far as they are in conformity with the provisions of the principal Act as amended by this Act, be deemed to have been done, or taken, or made under the provisions of the principal Act as if the provisions of principal Act as amended by this Act were in force at the time such things were done, actions taken or orders made.
