Section 14(2) in Calcutta Tramways Company (Acquisition of Undertaking) Act, 1976
(2)Any rule or order made, any notification issued, anything done or any action taken under the Calcutta Tramways Company (Acquisition of Undertaking) Ordinance, 1976, shall be deemed to have been validly made, issued, done or taken under this Act as if this Act had commenced on the 8th day of November, 1976.
