(2)Doubts having been expressed as to the scope of the power of delegations provided for in this sections as it stood before the 16th day of November, 1961, it is hereby enacted for the removal and clarification of such doubts that, notwithstanding anything contained in any judgment, order or decision of any Court (Civil or Revenue) Tribunal or other competent authority and notwithstanding any defect or omission of form, language or reference in any notifications issued by the State Government under this section previously to the said day or any rule of law or interpretation,(a)all delegations of powers and duties made by the State Government under this section before the sixteenth day of November, 1961, shall be deemed to have been lawfully and validly made in terms of sub-section (1) as hereby amended as if such amendments had then been made, and(b)all notification delegating such powers and duties shall, until superseded, continue to be operative and to have effect according to their tenor.
