Section 3 in The West Bengal Land (Requisition And Acquisition) Re-Enacting Act, 1977
3. Repeal, savings and validation.
(1)The West Bengal Land (Requisition and Acquisition ) Re-enacting Ordinance, 1977, is hereby repealed.(2)Notwithstanding such repeal, anything done or deemed to have been done or any action taken or deemed to have been taken including any rule or order made or deemed to have been made, any requisition and acquisition made or deemed to have been made, any notice issued or deemed to have been issued, any compensation determined or deemed to have been determined, any direction, award or decision given or deemed to have been given, any proceeding commenced or deemed to have been commenced, any application for reference made or deemed to have been made, any appeal preferred or deemed to have been preferred, any right acquired or deemed to have been acquired, any liability or penalty incurred or deemed to have been incurred or any punishment awarded or deemed to have been awarded under the provisions of the said Act or of the said Act as re-enacted by the West Bengal Land (Requisition and Acquisition) Re-enacting Ordinance, 1977 or under the provisions of the said Ordinance, as the case may be, shall continue to be in force and shall be deemed to have been validly done, taken, made, issued, determined, given, commenced, preferred, acquired, incurred or awarded, as the case may be, under the corresponding provisions of the said Act as hereby re-enacted:Provided that nothing contained in this section shall render any person liable to any punishment whatsoever by reason of anything done or omitted to be done by him contrary to the provisions of the said Act after the 31st day of March, 1977, and before the date of publication of the West Bengal Land (Requisition and Acquisition) Re-enacting Ordinance, 1977, in the Official Gazette.
