Section 33 in The Bihar And Uttar Pradesh (Alteration Of Boundaries) Act, 1968
33. Validity of demarcation done before commencement of Act.
All things done, and all steps taken, before the commencement of this Act in connection with the demarcation of the fixed boundary in relation to the river Ganga or the river Ghaghra, as the case may be, shall, in so far as they are in conformity with the provisions of sub-sections (2) and (3) of section 3, be deemed to have been done in accordance with law.
