Section 4(2) in The Bombay land Acquisition Officers Proceedings Validation Act, 1949
(2)No Court shall have jurisdiction to entertain or try any suits or legal proceeding against the Provincial Government or against any of the Special Officers or any other officers of the Provincial Government, acting or purporting to act under the said Act in connection with the acquisition of the said lands, only on the ground that the proceedings for such acquisition were illegal or irregular by reason of the fact that any of the Special Officers was not duly appointed to perform the functions of a Collector under clause (c) of section 3, or was not duly directed to take order for the acquisition under section 7 of the said Act.
