Section 7 in The M.P. Excise (Amendment and Validation) Act, 1964
7. Removal of doubts.
- For removal of doubts it is hereby declared hat anything done, proceeding and action taken and orders passed or purported to have been done taken or passed, as the case may be, by any authority under he rules published under Government of Madhya Pradesh Separate Revenue Department Notification No. 14-V-SR, dated the 7th January, 1960 shall be and shall always be deemed to have been as valid as if the said rules as amended by sub-section (2) of Section 5 were in force at all material times when such thing was done, proceeding or action was taken or order was passed.
