Section 340(2) in The U.P. Zamindari Abolition and Land Reforms Act, 1950
(2)For the removal of doubts it is hereby declared that all orders made, proceedings taken, declarations granted and jurisdictions exercised, under any Act at any time during the continuance of the said Act, shall be good and valid in-law as if the said Act, as amended by sub-section (1) had been in force at all material dates.
