Section 2(iii) in The Ganjam-Koraput Survey, Record-of-Rights and Settlement Operations Validation Act, 1956
(iii)the omission to issue any notification, use any prescribed form, specify any particulars in any such form or notification, make, any report of the completion of any survey to any specified person or authority or follow the procedure in respect of service of notices or the publication of notifications required to be issued, used, specified, made or followed by or under the aforesaid enactments had never occurred.
