Section 26(2) in The M.P. Vishesh Sashastra Bal Adhiniyam, 1968
(2)Any such plea may be proved by the production of the warrant or order directing the act, and if it is so proved, the member of the said force shall thereupon be discharged from liability in respect of the Act so done by time, notwithstanding any defect in the jurisdiction of the authority which issued such warrant or order.
