Section 17 in The West Bengal Local Bodies (Electoral Offences And Miscellaneous Provisions) Act, 1952
17. Savings.
- Any power exercised, any action taken or anything whatsoever done or any penalty incurred or any punishment awarded or any proceeding commenced under the West Bengal Local Bodies (Electoral Offences and Miscellaneous Provisions) Ordinance, 1952, shall, on the said Ordinance ceasing to operate, be deemed to have been exercised, taken, done, incurred, awarded or commenced under the corresponding provision of this Act as if this Act had commenced on the 24th day of March, 1952.
