Section 5 in The West Bengal Alienation Of Land (Temporary Provisions) Act, 1954.
5. Effect of order for restoration of lands. -
(1)When the Collector makes an order under sub-section (1) of section 4 restoring any land to the transferor, such order shall have effect on the 1st day of Baisakh next following the date of the order.(2)From the date on which an order under sub-section (1) of section 4 takes effect under sub-section (1) of this section, the right, title and interest in the land accruing to the transferee or the person in possession as a result of the transfer referred to in sub-section (1) of section 4 shall, subject to the provisions of sub-section (3) of that section, be deemed to have vested in the transferor free from all encumbrances, if any, which have been created after the date of such transfer.(3)If on or before the date on which an order under sub-section (1) of section 4 takes effect under sub-section (1) of this section, the person in possession of the land as a result of the transfer referred to in subsection (1) of section 4 has not yielded possession of such land to the transferor, the Collector may of his own motion, and shall, on the application of such transferor, eject such person and place such transferor in possession of such land.
