Section 3 in The Uttar Pradesh Reorganisation (Amendment) Act, 2003
3. Validation of acts and proceedings of the Uttar Pradesh Legislative Council during certain period.-
All things done and all steps taken by the Legislative Council of Uttar Pradesh during the period commencing on the 9th day of November, 2000 and ending on the day on which the Uttar Pradesh Reorganisation (Amendment) Bill, 2003 receives the assent of the President shall be deemed to have been validly and effectively done or taken as if the provisions of section 18 of the Uttar Pradesh Reorganisation Act, 2000 (29 of 2000 ), as substituted by section 2 of this Act were in force at all material times such things were done or such steps were taken.
