Section 6(3) in The West Bengal Security (Amendment) Act, 1950
(3)Notwithstanding any law to the contrary, any order made or deemed or purported to have been made, or any notification issued or deemed or purported to have been issued, or any direction given or deemed or purported to have been given, under any provision of the said Act, by -(i)the Commissioner of Police, Calcutta, or(ii)the First Land Acquisition Collector, Calcutta, or(iii)the Second Land Acquisition Collector, Calcutta, or(iv)a District Magistrate, or(v)an Additional District Magistrate, or(vi)the Special Land Acquisition Officer, Alipore, 24-Parganas,in exercise or discharge or the purported exercise or discharge of any power or duty, in pursuance of any notified order made or deemed or purported to have been made by the State Government, under section 38 of the said Act as in force immediately before the commencement of the West Bengal Security (Second Amendment) Ordinance, 1950, shall be deemed to be and to have always been valid.
