Section 1(3) in U.P. Agricultural Tenants (Acquisition of Privileges) (Amendment) and Miscellaneous Provisions Act, 1950
(3)For the removal of doubts it is hereby declared that all orders made, proceedings taken, declarations granted and jurisdiction exercised, under and at any time during the continuance of the principal Act, shall be good and valid in law as if the said Act, as amended by sub-section (2), had been in force at all material dates.
