6. Validation of acts done or omitted to be done, etc., during 1st January, 2012 up to the date of enactment of this Act.-

Notwithstanding any judgment, decree or order of any court, all things done, or, 7 omitted to be done, and all action taken, or, not taken, during the period beginning on or after the 1st day of January, 2012 and ending immediately before the date of enactment of this Act, shall, in so far as they are in conformity with the provisions of this Act, be deemed to have been done, or, omitted to be done, or, taken, or, not taken, under these provisions as if such provisions were in force at the time such things were done or omitted to be done and action taken or not taken during the aforesaid period.

1. Subs. by Act 39 of 2014, s. 5, for "up to the 8th day of February, 2007" (w.e.f. 26-12-2014).

2. Subs. by Act 32 of 2017, s. 5, for "till the 31st day of December, 2017" (w.e.f. 31-12-2017).

3. Subs. by s. 5, ibid., for "at any time before the 31st day of December, 2017" (w.e.f. 31-12-2017).

4. Subs. by s. 6, ibid., for "(a), (b) and (c)" (w.e.f. 31-12-2017).

5. The words "hawkers and urban street vendors," omitted by s. 6, ibid. (w.e.f. 31-12-2017).