Section 26(2) in West Bengal Escheats and Forfeitures Act, 2012
(2)Notwithstanding such repeal, anything done, or any action taken, or any rules or orders made, or any notices or notifications issued, in exercise of any power conferred by the said enactments or under any other law for the time being in force shall be deemed to have been done, taken, made or issued under the corresponding provisions of this Act, as if, this Act commenced on the date on which the said action, rules or orders were taken or made or the notices or notifications issued.
