Section 5(2) in The Rajasthan Urban Improvement (Amendment and Validation) Act, 1973
(2)Notwithstanding any judgment, decree or order of any court to the contrary no acquisition of land made for the purpose of improvement or for any other purposes under the principal Act before the 2nd day of December, 1972, and no proceedings for acquisition for the said purposes pending at that time, and no action taken or thing done (including any order, determination or decision made, agreement entered into or notification published) in connection with such acquisition or pending proceedings shall be deemed to be invalid or ever to have become invalid on the ground that the notice under sub-section (2) of section 52 of the principal Act was issued or objections under sub-section (3) thereof were received and heard and findings thereon were given by one officer or authority, so authorised, and the final order of acquisition was made without hearing and published by another authorised officer or authority for and on behalf of the State Government and such pending proceeding shall be continued and completed as above and shall not be liable to any challenge anywhere on the ground that the notice under sub-section (2) of section 52 of the principal Act was issued or objections under sub-section (3) thereof were received and heard and findings thereon were given by one officer or authority, so authorised, and the final order of acquisition was made without hearing and published by another officer or authority for and on behalf of the State Government.
