Section 13(2) in The West Bengal Alienation Of Land (Regulation) Act, 1960.
(2)Notwithstanding such repeal or notwithstanding the said Ordinance having ceased to operate before such repeal, anything done or any action taken under the West Bengal Alienation of Land (Regulation) Ordinance, 1960 shall be deemed to have been validly done or taken under this Act as if this Act as if this Act had commenced on the 20th day of June, 1960.
