Section 1(3) in The Calcutta Thika Tenancy Stay Of Proceedings (Temporary Provisions) Act, 1978
(3)It shall come into force at once and shall continue in force for a period of [three years and six months] [Words 'two years' first substituted by W.B. Act 26 of 1979 for 'one year''. Then the words 'three years' substituted by Act 39 of 1980 for 'two years' and finally the words 'three years and six months' substituted by Act 34 of 1981 for 'three years'.] from the date of its commencement.
