Section 22 in Assam Land (Requisition and Acquisition) Act, 1964
22. Validation of acquisition and compensation under the repealed Acts.
- Notwithstanding anything contained in any judgment, decree or order of any Court, all lands requisitioned, acquired, compensation paid for, work undertaken or purported to have been requisitioned, acquired, compensation paid or works undertaken under the Acts repealed, shall be deemed always to have been, as validly requisitioned, acquired, paid or undertaken as if the provisions of this Act were in force at all material times when such requisition or acquisition was made or compensation was paid or works were undertaken, and accordingly;(a)no suit or other proceeding shall be maintained or continued in any court against the State Government or any officer for the release of any land so requisitioned or acquired or for payment of any damages; and(b)no Court shall enforce a decree or order directing the release of any land so requisitioned or acquired or for the payment of any damages.
