Section 33 in The West Bengal Evacuee Property Act, 1951
33. Savings and validation.
(1)Any rule, order, or appointment made, any notification issued, and proceedings commenced, any action taken, or anything done under any provision of the West Bengal Evacuee Property Ordinance, 1951, shall, on the said Ordinance ceasing to operate, be deemed to have been made, issued, commenced, taken or done under the corresponding provisions of this Act as if this Act had commenced on the 6th day of February, 1951.(2)Any allotment of an evacuee property made or purported to have been made before the commencement of the West Bengal Evacuee Property Ordinance, 1951, by the Collector which could have been validly made if the said Ordinance had been in force when such allotment was made or purported to have been made, shall if confirmed by the Collector in writing on or before the 31st day of March, 1951, be deemed to have been duly made under the said Ordinance.
