4. Validation of acts done since the beginning of 1858.
- All acts of executive authority, proceedings, decrees and sentences which have been done taken or passed in or with respect to the said estate of Porahat since the beginning of the year 1858, and before the commencement of this Act, by an officer of the Government or by any person acting under his authority or otherwise in pursuance of an order of the Government and which have been or shall be ratified by the [State] [Substituted by ALO] [Government of Bengal] [This includes the present State of Bihar.] shall be deemed to have been done, taken and passed in accordance with law; and no suit or other proceeding shall be maintained or continued against any person whatever on the ground that any such acts, proceedings, decrees or sentences were not done taken or passed in accordance with law.
