Section 8(a) in The Indian Electricity (Uttar Pradesh Amendment and Validation) Act, 1975
(a)every option of purchase of an electricity undertaking exercised by the Uttar Pradesh Electricity Board, by serving notice upon a licensee under Section 6 of the principal Act, and every delivery of an undertaking effected by a licensee to the said Board, in pursuance of such notice at any time after September 5, 1959. and anything done or purporting to have been done and any action taken or purporting to have been taken (including purchase and delivery of every undertaking before the commencement of delivery of an undertaking) before the commencement of this Act, under Sections 6, 7 and 7-A of the principal Act shall be deemed to be and always to have been as valid as if the provisions of this Act were in force at all material times, and shall not be called in question in any court or tribunal or before any other authority on the ground that Section 6 of the principal Act did not provide for the payment of any interest on the purchase price for the period from the date of delivery of the undertaking to the date of payment of the amount; and
