Section 3(1) in The Bombay land Acquisition Officers Proceedings Validation Act, 1949
(1)(a)all notices given, inquiries held, disputes decided, orders taken or made, awards made and all acts done before the said date by the Special Officers purporting to act as the Collectors under the said Act, in respect of the said lands;(b)all declarations made by the Provincial Government under section 6 of the said Act in respect of the acquisition of the said lands as being needed for a public purpose or for purposes of a company before the said date;(c)all agreements executed before the said date by companies in respect of any of the said lands, declared to be needed for their purposes; and(d)all other proceedings taken by the Special Officers for the acquisition of the said lands before the said date, including the proceedings for taking the possession of any of the said lands in pursuance of the provisions of the said Act, shall be deemed to be and always to have been validly given, held, decided, taken, made, done or executed, as the case may be, and any of the said lands, the possession of which has been so taken, shall be and always to have been vested in the Crown, under the said Act; and
