7. Validation.-
Notwithstanding any judgment, decree or order of any court, anything done or any action taken (including any notice issued, any order made for resumption of any site or building, or both, as the case may be, or any such resumption effected, or any order made for the forfeiture of any money or any money forfeited, or any order made for the recovery of any arrears or any arrears recovered, or any penalty imposed or recovered) or purported to have been done or taken under the principal Act shall, in so far as it is consistent with the provisions of the principal Act as amended by this Act, be deemed to be as valid and effective as if such thing or action was done or taken under the principal Act as amended by this Act, and accordingly no suit or other legal proceeding shall be maintained or continued in any court,-
(i) for the recovery of any site or building, or both, as the case may be, which has or have been resumed; or
(ii) for the cancellation of any order made for the resumption of any site or building, or both, as the case may be; or
(iii) for the recovery of any money forfeited; or
(iv) for the cancellation of any order made for the forfeiture of any money; or
(v) for the refund of any arrears recovered; or
(vi) for the cancellation of any order made for the recovery of any arrears; or
(vii) for the refund of any penalty recovered; or
(viii) for the cancellation of any order imposing any penalty.
Back
