Section 3(c) in Indian Forest (Maharashtra Second Amendment) Act, 1984
(c)anything done or any action taken under the principal Act, as amended by this Act (including the rules made thereunder), shall be deemed to be, and shall be deemed always to have been, validly done and taken, and shall not be called in question in any Court or before any authority, merely on the ground that there was no valid rule making power vested in the State Government or that the amendments to the rules were not validly made or that the rules or amendments made thereto and licences granted or renewed thereunder as aforesaid did not fit in the rule making power of the State Government or on such other ground.
