Section 43 in The Hastinapur Town Development Board Act, 1954
43. Savings.
- It is hereby declared that all things done and all actions taken or purporting to have been done or taken by the body known as the Hastinapur Town Development Board constituted by the Central Government for the purposes of the construction and development of the township at any time before the construction of the Board under this Act, shall, notwithstanding any defect in, or invalidity of, the construction of the said body, be deemed to be things validly done and action validly taken by the Board constituted under this Act as if this Act were in force and the Board were in existence at the time when such thing was done or such action was taken.
