Section 2(ii) in The Ganjam-Koraput Survey, Record-of-Rights and Settlement Operations Validation Act, 1956
(ii)all notifications issued, forms used, notices served, orders passed, decisions made, proceedings or actions taken or things done in course of or incidental to such operations or purporting to have been so issued, served, passed, made, taken or done had been free from all defects and irregularities and had been validly issued, used, served, passed, made, taken or done; and
