Section 3 in The Ganjam-Koraput Survey, Record-of-Rights and Settlement Operations Validation Act, 1956
3. Saving.
- Nothing contained in this Act shall render any person liable by reason of anything done or omitted to be done by him prior to the date of commencement of this Act to any punishment or penalty to which such person would have been otherwise liable, but for the defects and irregularities referred to in this Act.
