Section 5(3) in The West Bengal Land Development And Planning Act, 1948
(3)[ Notwithstanding anything contained in the foregoing sub-sections or any rules made under this Act or in any judgment, decree or order of any Court, any development scheme prepared, approved or sanctioned by the State Government before the commencement of the West Bengal Land Development and Planning (Amendment) Act, 1957 shall be deemed to be and to have always been a scheme duly sanctioned under sub-section (2)] [Sub-Section (3) inserted by W.B. Act 29 of 1957.].
