Section 7(2) in The West Bengal Legislative Council (Abolition) Act, 1969.
(2)A Bill pending in the Council immediately before the commencement of this Act which has been passed by the Legislative Assembly shall not lapse on the abolition of the Council, but on such abolition shall be deemed to have been passed before such com encement by both Houses of the Legislature of the State of West Bengal in the form in which it was passed by the Legislative Assembly.
