Section 7(2) in The Bengal Land-Revenue Sales (West Bengal Amendment) Act, 1950
(2)Every decree passed or order made, before the date of commencement of this Act, for the ejectment of any person from any land in pursuance of section 37 or section 52 of the said Act shall, if the decree or order could not have been validity passed or made had this Act been in operation at the date of the passing or making thereof, be void :Provided that nothing in this section shall affect any decree or order in execution whereof the possession of the land in respect of which the decree or order was passed or made, has already been delivered before the date of commencement of this Act.
