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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of West Bengal - Subsection

Section 4(2) in The Land Acquisition (West Bengal Amendment) Act, 1975

(2)Anything done or any action taken under the said Act as amended by the Land Acquisition (West Bengal Amendment) Ordinance, 1975, shall be deemed to have been validly done or taken under the said Act as amended by this Act as if this Act had commenced on the 25th day of January, 1975.