63. [ Repeal and savings.(1) With effect from the date of coming into force of the West Bengal Land Reforms (Amendment) Act, 1981 (West Bengal Act 50 of 1981) in any district or in any area of Calcutta, such provisions of the West Bengal Non-Agricultural Tenancy Act, 1949 (West Bengal Act No. 20 of 1949) as are repugnant to the provisions of this Act, shall cease to have effect in that district or area.
(2)Notwithstanding the provisions of sub-section (1) any proceeding pending on the date of such coming into force before any authority appointed under the West Bengal Non-Agricultural Tenancy Act, 1949 or before any court shall be continued or disposed of as if the West Bengal Land Reforms (Amendment) Act, 1981 had not come into force in that district or area.] [Inserted by West Bengal Act No. 50 of 1981, dated 24.3.1986, with retrospective effect from 7.8.1969.]
