18A. [ Continuance in office of officers and authorities appointed under sections 17 and 18 until successor commences to function.(1) An officer or authority appointed under section 17 or section 18 shall continue to function after appointment of his or its successor until such successor commences to function.
(2)Notwithstanding any decision of any court to the contrary, any proceeding continued by or before any such officer or authority, and any order made by any such officer or authority, after his or its successor is appointed but before such successor commences to function, shall be deemed to be and to have always been validly continued or made.(3)Any appeal against any order referred to in sub-section (2) filed before the commencement of the West Bengal Land Reforms (Amendment) Act, 1960 or any order made in any such appeal shall have no 1 effect.] [Inserted with retrospetive effect by section 2 of the West Bengal Land Reforms (Amendment) Act, 1960 (VI of 1960).]
