Section 3 in The Court Fees (Uttar Pradesh Sanshodhan) Adhiniyam, 1961
3. Validation of certain proceedings.
- All fees levied or collected under the provisions of the principal Act, as it stood prior to its amendment by the Court Fees (Uttar Pradesh Sanshodhan) Adhyadesh, 1960, if levied or collected in accordance with provisions of section 37 shall be deemed to have been validly and lawfully levied or collected, as the case may be, as if section 37 had been in force on all material dates, anything contained in any judgement, decree or order of any Court to the contrary notwithstanding.
