Section 22 in Maharashtra Land Requisition Act, 1948
22. [Certain order not to be invalid on ground of absence of declaration. - (1) Notwithstanding anything contained in this Act or a judgment, 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, 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.
(2)Nothing contained in this section shall affect the judgment decree or order of any competent court passed before the 13th January 1955, holding any such order invalid on the ground specified in sub-section (1).] [This section was inserted by Bombay 17 of 1955, section 2.]
