Section 7 in The Bengal Land-Revenue Sales (West Bengal Amendment) Act, 1950
7. Certain suits and proceedings to abate and certain decrees and orders to be void.
(1)(a)Every suit or proceeding for the ejectment of any person from any land in pursuance of section 37 or section 52 of the said Act, and(b)Every appeal or application for review or revision arising out of such suit or proceeding,pending at the date of commencement of this Act shall, if the suit, proceeding, appeal or application could not have been validly instituted, preferred or made had this Act been in operation at the date of the institution, the preferring or the making thereof, abate.(2)Every decree passed or order made, before the date of commencement of this Act, for the ejectment of any person from any land in pursuance of section 37 or section 52 of the said Act shall, if the decree or order could not have been validity passed or made had this Act been in operation at the date of the passing or making thereof, be void :Provided that nothing in this section shall affect any decree or order in execution whereof the possession of the land in respect of which the decree or order was passed or made, has already been delivered before the date of commencement of this Act.(3)Whenever any suit, proceeding, appeal or application abates under sub-section (1) or any decree or order becomes void under sub-section (2), all fees paid under the Court-fees Act, 1870, shall be refunded to the parties by whom the same were respectively paid.
