Section 22(5) in The Bengal Agricultural Income-Tax Act, 1944
(5)[] [substituted by W.B. Act 11 of 1995.] Anything done or any action taken by the Appellate Tribunal on or after the 1st day of May, 1995, but before the publication of the notification bringing into force section 2 of the West Bengal Taxation Laws (Second Amendment) Act, 1995, shall be deemed to have been validly done or taken by it.
