Section 33(1) in The West Bengal Evacuee Property Act, 1951
(1)Any rule, order, or appointment made, any notification issued, and proceedings commenced, any action taken, or anything done under any provision of the West Bengal Evacuee Property Ordinance, 1951, shall, on the said Ordinance ceasing to operate, be deemed to have been made, issued, commenced, taken or done under the corresponding provisions of this Act as if this Act had commenced on the 6th day of February, 1951.
