Section 3 in The Rajasthan Imposition of Ceiling on Agricultural Holdings (Amendment and Validation) Act, 1979
3. Validation.
- Notwithstanding any order, judgment or decree of any court, tribunal or authority, all things done, actions taken, directions issued and orders passed in consonance with the provisions of clauses (a) and (b) of sub-sections (1) of section 2 of this Act shall be deemed to have been validly done, taken, issued or passed under the provisions of the said clauses.
