Section 16 in The West Bengal Acquisition And Settlement Of Homestead Land Act, 1969.
16. Repeal and savings. -
(1)The West Bengal Acquisition and Settlement of Homestead Land Ordinance, 1969, is hereby repealed.(2)Anything done or any action taken under the West Bengal Acquisition and Settlement of Homestead Land Ordinance, 1969, shall be deemed to have been validly done or taken under this Act as if this Act had commenced on the 22nd day of May, 1969.
