Section 3(2) in The Bombay land Acquisition Officers Proceedings Validation Act, 1949
(2)it shall be lawful for the Special Officers, or any other officers who may be duly appointed or directed by the Provincial Government under the said Act, to take such proceedings, to take or make such orders, to make such awards or to do such other acts as may be necessary for the completion of the acquisition of the said lands under the said Act or any other law for the time being in force.
