Section 1(3) in The West Bengal Requisitioned Land (Continuance of Powers) Act, 1951
(3)It shall come into force on the first day of April, 1951, and shall cease to have effect on the expiration of a period of [thirty-two] [Firstly, the words 'six years' Substituted for the words 'three years' by W.B. Act 10 of 1954; Secondly, words 'nine years' Substituted for the words 'six years' by W.B. Act 10 of 1957; Thirdly, words 'twelve years' Substituted for the words 'nine years' by W.B. Act 1 of 1960; Fourthly, words 'fifteen years' Substituted for the words 'twelve years' by W.B. Act 28 of 1962; Fifthly, words 'eighteen years' Substituted for the words 'fifteen years' by W.B. Act 5 of 1968; Sixthly, words 'twenty-one years' Substituted for the words 'eighteen years' by W.B. Act 4 of 1969; Seventhly, words 'twenty-three years' Substituted for the words 'twenty-one years' by W.B. Act 6 of 1973; Eighthly, words 'twenty-five years' Substituted for the words 'twenty-three years' by W.B. Act 15 of 1974; Ninthly, words 'twenty-eight years' Substituted for the words 'twenty-three years' by W.B. Act 13 of 1976 ; Tenthly, words 'twenty-nine years' Substituted for the words 'twenty-eight years' by West Bengal Act 66 of 1978; Eleventhly, words, 'thirty-years' substituted for the words 'twenty-nine years' by W.B. Act 13 of 1980; Twelvethly, words 'thirty-one years' Substituted for the words 'thirty-years' by W.B. Act 10 of 1981 and at present words 'thirty-two years Substituted for the words 'thirty-one years' by W.B. Act 14 of 1983.] from that date except as respects things done or omitted to be done before the expiration of such period and section 8 of the Bengal General Clauses Act, 1899, shall apply upon the expiry of this Act as if it had then been repealed by a West Bengal Act.
