Section 5(2) in The West Bengal Alienation Of Land (Temporary Provisions) Act, 1954.
(2)From the date on which an order under sub-section (1) of section 4 takes effect under sub-section (1) of this section, the right, title and interest in the land accruing to the transferee or the person in possession as a result of the transfer referred to in sub-section (1) of section 4 shall, subject to the provisions of sub-section (3) of that section, be deemed to have vested in the transferor free from all encumbrances, if any, which have been created after the date of such transfer.
