Section 10 in The West Bengal Requisitioned Land (Continuance of Powers) Act, 1951
10. Savings.
- On and from the first day of April, 1951, anything done or deemed to have been done in exercise of any power conferred by or under the Act shall be deemed to have been done in exercise of powers conferred by or under this Act, as if this Act had been in force when such thing was done.
