Section 13(2) in Bombay Land Requisition Act, 1948
(2)Where a question arises whether a person was duly informed of an order made in pursuance of sections 5, 6, 7, [8A, [or 8C [* * * or] sub-section (7) of section 9 or section 12, compliance with the requirements of sub-section (1) shall be conclusive proof that he was so informed; but failure to comply with the said requirements shall not preclude proof by other means that he was so informed or affect the validity of the order.
