Section 4 in The East Punjab Urban Rent Restriction (extension To Chandigarh) Act, 1974
4. Validation and saving.
(1)Notwithstanding anything contained in any judgment, decree or order of any Court, anything done or any action taken (including any notification or direction issued or rents fixed or permission granted or order made) or purported to have been done or taken under the Act shall be deemed to be as valid and effective as if the provisions of this Act had been in force at all material times when such thing was done or such action was taken.(2)Nothing in this Act shall render any person guilty of any offence for any contravention of the provisions of the Act which occurred before the commencement of this Act.
