Section 7(3) in The M.P. Lok Dhan (Shodhya Rashiyon Ki Vasuli) Adhiniyam, 1987
(3)Notwithstanding any judgement, decree or order of any Court, anything done or any action taken (including orders made, notice or certificates issued and proceedings initiated to recover any amount) or purported to have been done or taken under the repealed Act shall be deemed to be as valid and effective as if such thing or action was done or taken under the corresponding provisions of this Act, and accordingly no suit or other legal proceedings shall be maintained or continued in any Court questioning the validity of any thing done or any action taken or purported to have been done or taken under repealed Act on the ground that the said Act is unconstitutional or void as it had not been reserved for the assent of the President and assented to by the President.Notifications[Notification No. F. 12-5-88-IF-IV, dated 5-11-1988.] [Published in M.P. Rajpatra (Asadharan), dated 5-11-1988 at page 2140.] - In exercise of the powers conferred by clause (i) of Section 2 of the Madhya Pradesh Lok Dhan (Shodhya Rashiyon Ki Vasuli) Adhiniyam, 1987 (No. 1 of 1988), the State Government declares the following Scheme as "Socially Desirable Scheme":- (1) All Schemes under which any Banking Company or a Government Company advances loans for/to-(a)Development of land, creation and use of irrigation facilities and purchase of inputs and implements for promotion of agriculture.(b)Small scale, Cottage and Village Industries.(c)Self-Employment Programme for Educated Unemployed Youth (SEPEUY).(d)Self-Employment Programme for Urban Poor (SEPUP).(e)Special Training and Employment Programme for Urban Poor (STEUP).(f)Persons covered under Different Rates of Interest Scheme (DIR).(g)Persons covered under the Integrated Rural Development Programme (IRDP).(h)Scheme administered by the Madhya Pradesh Antyvasai Sahakari Vikas Nigam.(i)Other borrowers in Priority Sectors, including-
