Section 2 in The Public Suits Validation Act, 1932
2. Validation of certain pending public suits.-
Where a suit relating to any of the public matters specified in sections 91 and 92 of the Code of Civil Procedure, 1908 (5 of 1908 ), is pending at the commencement of this Act, the institution of such suit shall not be deemed to be invalid on the ground that the previous sanction of the State Government in respect of such suit has not been obtained as required by section 93 of that Code. Explanation.- For the purposes of this section a suit pending at the commencement of this Act includes a suit in respect of which an appeal lies or is pending at the commencement of this Act.
