Section 19 in The Haryana Public Premises and Land (Eviction and Rent Recovery) Act, 1972
19. Validation.
- Notwithstanding any judgment, decree or order of any Court, anything done or any action taken (including rules or orders made, notices issued, evictions ordered or effected, damages assessed, rents or damages or costs recovered and proceedings initiated) or purported to have been done or taken under the Punjab Public Premises and Land (Eviction and Rent Recovery) Act, 1959 (hereinafter in this section referred to as the 1959 Act), shall be deemed to be as valid and effective as if such thing or action was done or taken under the corresponding provisions of this Act which, under sub-section (3) of Section 1 shall be deemed to have come into force on the 10th day of August, 1959, and accordingly -(a)no suit or other legal proceeding shall be maintained or continued in any Court for the refund of any rent or damages or costs recovered under the 1959 Act where such refund has been claimed merely on the ground that the said Act has been declared to be unconstitutional and void; and(b)no Court shall enforce a decree or order directing the refund of any rent or damages or costs recovered under the 1959 Act merely on the ground that the said Act has been declared to be unconstitutional and void.
