Section 2(i) in The Punjab Scheduled Roads and Controlled Areas Restriction of Unregulated Development (Haryana Validation) Act, 2014
(i)all acts, proceedings or things done or action taken by the Government or any official of the Government or by any authority, after the publication of notification of controlled area of Hisar in the Haryana Government Gazette, Extraordinary, dated the 28th August, 1971 and the 9th March, 1982 for all purposes be deemed to be, and to have always been done or taken in accordance with law;
