Section 21(4) in West Bengal Land Reforms Rules, 1965.
(4)Anything done or any action taken under sub-rules (1), (2) and (3) as amended by Notification Nos. 3426-L. Ref., dated the 19th September 1978, 1960-L. Ref., dated the 26th May, 1979, 2224-L. Ref., dated the 1 1 th June, 1979 and 1592-L. Ref., dated the 30th July, 1980 shall be deemed to have been validly done or taken with effect from the respective dates when such sub-rules had come into operation and that anything so done or any action so taken shall be deemed to have constituted an opportunity of being heard to each party entitled thereto.] [Rule 21 has been renumbered as Rule 21(1) and new Rules 21(2), (3) & (4) have been inserted by Notification No. 1998-L-Ref.,/20R-3/80, dated 2.5.1981, published in Calcutta Gazette, dated 12.5.1981.]
