All property, immovable or movable, purporting to have been requisitioned under the Defence of India Ordinance, 1962 (4 of 1962), on or after the 26th October, 1962 and before the coming into force of the relevant provisions of that Ordinance or the Defence of India Rules, 1962 made thereunder, shall be deemed to have been validly requisitioned, as if that Ordinance and those rules had been in force on and from the 26th October, 1962 and accordingly, the provisions of this Act and those rules shall apply to and in relation to such requisition.
