Section 4(1) in The East Punjab Urban Rent Restriction (extension To Chandigarh) Act, 1974
(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.
