Section 4(1) in The Bombay land Acquisition Officers Proceedings Validation Act, 1949
(1)The validity of any notice, inquiry, dispute, order, award or declaration and any proceeding including the proceeding for taking possession of the said lands given, held, decided, taken or made, or purporting to have been given, held, decided, taken or made, as the case may be, in connection with the acquisition of the said lands under the said Act shall not be called in question; and
