Section 5 in The M.P. Anusuchit Jati Tatha Anusuchit Jan Jati Rini Sahayata (Sanshodhan Tatha Vidhimanya Karan) Adhiniyam, 1984
5. Validation of certain orders etc.
- All legal proceedings held, decisions made or orders passed for redelivery of possession of immovable property mortgaged or charged or for return of movable property pawned or pledged in relation to secured debts owed by debtors under Section 8 or under Section 14 of the Principal Act by the Debt Relief Court or by the Collector in revision under Section 22 of the Principal Act, shall be deemed for all purposes to have been validly held, made or passed, as the case may be, under the Principal Act, and no such legal proceeding, decision or order, as aforesaid, shall be called in question before the Debt Relief Court, Collector or before any other Court or authority merely on the ground that the Debt Relief Court had no power under sub-section (4) or sub-section (6) of Section 8 or under sub-section (8) of Section 14 of the Principal Act, to order re-delivery of possession of immovable property to debtor or under sub-section (4) or sub-section (6) of Section 8 of the Principal Act to order return of movable property pawned or pledged.
