Section 5 in The Bombay land Acquisition Officers Proceedings Validation Act, 1949
5. Application of sections 2 to 4 to pending suits and proceedings.
- The provisions of sections 2 to 4 (both inclusive) shall apply, notwithstanding the pendency of any suit or other proceeding in any Court, either in a Court of first instance or in a Court of appeal, on the said date.
