Section 2 in The Punjab Development of Damaged Areas (Validation) Act, 1963
2. Validation of certain schemes etc. under Punjab Act 10 of 1951.
- Notwithstanding any judgment, decree or order of any court or of any other tribunal or authority, for the period commencing on the 11th May, 1951, and ending on the 26th day of June, 1962, the entire area within the walled city of Amritsar shall be deemed to be a "damaged area" for the purposes of the Punjab Development of Damaged Areas Act, 1951, and any scheme framed and sanctioned or deemed to have been framed or sanctioned, or acquisition of land made, or award of compensation given, under that Act and any proceeding held, order made or action taken in respect of or in pursuance of such scheme shall be deemed always to have been, as valid as if the entire area within the walled city of Amritsar was a damaged area at all material times when such scheme was framed and sanctioned or deemed to have been framed or sanctioned or such acquisition of land was made or such action was taken, and no such scheme, acquisition, award, proceeding, order or action shall be questioned on the ground that the entire area within the walled city of Amritsar was not declared to be damaged area under that Act.
