Section 2 in Bengal Public Demands Recovery (Validation of Certificates and Notices) Act, 1961
2. Validation of certificates filed under sections 4 and 6 and notices served under section 7 of Bengal Act 3 of 1913.-
Notwithstanding any decision of any Court and notwithstanding anything to the contrary contained in the Bengal Public Demands Recovery Act, 1913 (hereinafter referred to as the said Act) or in the rules made or forms prescribed thereunder, no certificate filed under section 4 or section 6 of the said Act and no notice served under section 7 of the said Act shall be deemed to be invalid or shall be called in question merely on the ground of any defect, error or irregularity in the form thereof.
