Section 2 in The Bihar Private Forest (Validating) Act, 1949
2. Validation of certain proceedings under Bihar Act III of 1946 and under Bihar Act IX of 1948.
- No proceeding or action taken under Sections 15, 21 or 29 of the Bihar Private Forests Act, 1946 (Bihar Act III of 1946), or under Sections 15,21 or 30 of the Bihar Private Forests Act, 1947 (Bihar Act, IX of 1948)-or under any other section of any of the said Acts from the respective dates of commencement of the said Acts to the date of commencement of this Act shall be deemed to be invalid or shall be called in question in any Court or proceeding whatsoever merely on the ground that a copy of the notification under Section 14 of any of the said Acts was not served on the landlord, or that there was any defect or irregularity in the service of such notification; nor shall any suit, prosecution or other legal proceeding whatsoever, lie in any Court of law against any servant of the [Government] [Substituted by A.L.O. for 'His Majesty'] for or on account of or in respect of any such proceeding or action taken by him.
