Section 20B(2) in Bombay Land Requisition Act, 1948
(2)Nothing contained in this section shall-(a)affect the judgement, decree or order of any competent Court passed before the 31st August 1951 holding any such order invalid on the ground specified in sub-section (1), or(b)preclude any Court from requiring the State Government or the Officer who made such order for requisition to produce before it evidence to show that the order for requisition was in fact made for the purpose of the State or any other public purpose.][22. Certain order not to be invalid on ground of absence of declaration: - (1) Notwithstanding anything contained in this Act or a judgement, decree or order of a Court, an order made or purporting to have been made under section 6 before the commencement of the Bombay Land Requisition (Amendment) Act, 1955 (Bombay XVII of 1955), shall not be deemed to be or to have ever been invalid merely on the ground that such order did not contain a declaration, whether express or implied, that the premises requisitioned were vacant or had become vacant on or after the date of the notification under sub-section (1) of section 6; nor shall such order be called in question in any Court merely on the ground aforesaid.
