Section 19 in The Calcutta Thika Tenancy (Acquisition And Regulation) Act, 1981
19. Proceedings including appeals and proceedings in execution of orders, etc., to abate. -
All proceedings including appeals and all proceedings in execution of orders passed in proceedings including appeals under the Calcutta Thika Tenancy Act, 1949, pending on the 19th day of July, 1978, for the ejectment of thika tenants and Bharatias shall stand abated with effect from the 19th day of July, 1978, as if such proceedings, appeals or execution proceedings had never been made.
