Section 21(1) in The Gujarat Land Requisition Act, 1948
(1)Notwithstanding anything contained in this Act, or a judgment, decree or order of a Court if any order for requisition made under sections 5, 6 or 7 on or after the 26lh January 1950 and before the commencement of the Bombay Land Requisition (Amendment) Act, 1951 (Bombay XL of 1951), has not specified the purpose for which such requisition was made, but if such order for requisition was in fact made for the purpose of the State or any other public purpose, such order shall not be deemed to be or ever to have been invalid, nor shall such order be called in question in any Court merely on the ground that the order has not specified the purpose for which the requisition was made.
