Section 42(4) in West Bengal Estates Acquisition Act, 1953
(4)Notwithstanding anything to the contrary contained in any judgment, decree or order of any court or tribunal or in any law, the rent determined under sub-section (2) or sub-section (3) shall take effect and shall be deemed always to have taken effect from the date of vesting.][Sub-sections (3) and (4) Inserted by Section 3 of the West Bengal Estates Acquisition (Amendment) Act. 1969 (West Bengal Act 31 of 1969).]
