(1)Notwithstanding anything contained in any judgement, decree or order of any Court, any notice, served or any action taken or any penalty imposed or ejectment carried out under rules framed under Clause (c) of Section 72 of the principal Act shall be deemed always to have been validly done.(2)No suit or other proceeding shall be maintained or continued in any Court against the Government or any person or authority for any act done or purported to have been done under the rules referred to in sub-Section (1).(3)No Court shall enforce any decree or order against the Government or any person or authority for any action taken or purported to have been taken under the rules referred to in sub-Section (1).
