Section 3(2) in The Maharashtra Extension of Municipal Limits (Validation) Act, 1967
(2)And accordingly, the Municipality, the District Local Board, the Zilla Parishad, Panchayat Samiti or, as the case may be, the Village Panchayat mentioned aforesaid, shall be deemed for all purposes to have been properly and validly constituted or reconstituted in respect of the enlarged or, as the case may be, diminished area within its limits; and anything done, or any action taken by or on behalf of the State Government or the Municipality, the District Local Board, the Zilla Parishad, Panchayat Samiti or the Village Panchayat, or any body or officer or servant of any of them, by or under the relevant laws applicable thereto, shall be deemed to have been validly done or taken; and anything so done or action taken shall not be called in question in any court or before any Tribunal or authority on the ground only that any area was not validly added to or included in, or excluded from, the municipal limits, or that it was not duly excluded or included correspondingly from or in the limits of the District Local Board, Zilla Parishad, Panchayat Samiti or Village Panchayat or on any ground which flows from or is a consequence thereof.
