Section 4 in The M.P. Public Trusts (Amendment and Validation) Act, 1964
4. Validation of things done, actions and proceedings taken and orders passed by certain officers under the principal Act.
- Notwithstanding anything contained in the principal Act, all things done, proceedings and actions taken and orders passed by the officers whose names and designation are specified in the Schedule below purporting to act as Registrar under the principal Act at any time prior to the 10th July, 1964 shall for all purposes, be deemed to be and to have always been, validly done, taken or passed as if the Registrar of the district to which they were for the time being posted had, at all material times empowered them in this behalf under Section 34-A and the validity of any such thing done, action or proceedings taken or order passed shall not be called into question in any Court of law or before any authority whatsoever, on the ground of defect in the delegation of powers to any such officer.
