Section 33 in The Haryana and Uttar Pradesh (Alteration of Boundaries) Act, 1979
33. Validity of demarcation done before commencement of Act.-
All things done and all steps taken before the commencement of this Act in connection with the demarcation of the fixed boundaries shall, in so far as they are in conformity with the provisions of sub-sections (2) and (3) of section 3, be deemed to have been done in accordance with law.
