Section 4A(2) in The West Bengal Alienation Of Land (Temporary Provisions) Act, 1954.
(2)Every application made under clause (a) of sub-section (1) of section 4, purported to have been transferred (or re-transferred) before the commencement of this Act by the Collector of a district or an Additional District Magistrate or a Sub-divisional Magistrate appointed under clause (1) of section 2, to any other officer appointed under that clause shall be deemed to have been validly transferred (or validly re-transferred) under sub-section (1) for disposal by such officer.
