Validity of declaration, etc., relating to the schemes not to be questioned and bar of suits and proceedings.
(1) The validity of any declaration, application, publication, notification,
appointment, order, proposal, award, proceeding, consultation, enquiry, certificate, sanction,
agreement, notice, approval, decision, dispute, draft or final scheme or act made, held, issued, entered
into, given, taken, decided, drawn up or done, or purporting to have been made, held, issued, entered
into, given, taken, decided, drawn up or done, as the case may be, before the commencement of this
Act in connection with the schemes shall not be called in question.
(
2) No Court shall have jurisdiction to entertain or try any suit or legal proceedings against the
Corporation of the State Government or against any of the Arbitrators, the Presidents, the Tribunals of
Arbitration, the officers appointed under the principal Act or the officers of the Corporation or the State
Government, acting or purporting to act under the principal Act in connection with the schemes, only
on the ground that the principal Act was not validly applied to the City of Bombay as required under
sub-section (
3) of section 1 of the principal Act as amended by the amending Act.