Section 20(1) in Uttar Pradesh Public Premises (Eviction of Unauthorised Occupants) Act, 1972
(1)Notwithstanding any judgment, decree or order of any court or authority anything done or action taken (Including rules or orders made, notices issued, evictions ordered or effected, damages assessed, rents or damages or costs recovered and proceedings initiated or purposed to have been done or taken under any or the enactment referred to In Sub-section (I) of Section 19 (hereinafter In this section referred to as the repealed enactments) shall be deemed to be as valid and effective as if the provisions of Section 15 of this Act with necessary modifications has been enacted Initially as a part of the repealed enactment and accordingly: -(a)no suit or other legal proceeding shall he maintained or continued in any Court for the refund of any rent or damages or costs recovered under any repealed enactment where such refund has been claimed merely on the ground that the said repealed enactment has been declared to be unconstitutional and void;(b)no court shall enforce a decree or order directing the refund of any rent or damages or costs recovered under any repealed enactment merely on the ground that the said repealed enactment has been declared to be unconstitutional and void;(c)the taking of any proceeding or other action under this Act for the eviction for any unauthorised occupant from any public premises or for the recovery of rent or damages for the occupation of such premises or for recovery of costs of such proceedings, shall not be barred merely on the ground that like proceeding or other action under the repealed enactment has been declared to be unconstitutional and void and has on that ground been prohibited by any decree or order or any court.
