Section 3 in The Public Suits Validation Act, 1932
3. Restoration of certain dismissed public suits.-
Where any suit relating to any such public matter has, after the 30th day of November, 1931 , and before the commencement of this Act, been dismissed by a Court of first instance solely on the ground that the sanction of the State Government in respect of such suit has not been obtained as required by section 93 of the Code of Civil Procedure, 1908 (5 of 1908 ), the Court shall, on application made within six months from the commencement of this Act, make an order setting aside its decree and shall proceed with the suit.
