Section 4 in The Himachal Pradesh Legislative Assembly (Constitution and Proceedings) Validation Act, 1958
4. Court not to question validity of proceedings of new Legislative Assembly on the ground of defect in constitution, etc.-
No court shall question any Act passed, or any grant, resolution, proceeding or thing made, passed, adopted, taken or done, by or before the new Legislative Assembly merely on the ground that the new Legislative Assembly had not been duly constituted or on the ground that a person who was not entitled so to do presided over, sat or voted or otherwise took part in the proceedings of the new Legislative Assembly.
