Section 5(2) in The Bengal Alienation Of Agricultural Land (Temporary Provisions) Act, 1944.
(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 agricultural land accuring to the transferee as a result of the transfer referred to in sub-section (1) of section 4 shall, subject to the provisions of sub-section (4) of that section, be deemed to have vested in the proprietor, tenure-holder, raiyat or under-raiyat, as the case may be, free from all encumbrance's, if any, which have been created after the date of such transfer.
