Section 18(4) in West Bengal Land Reforms Act, 1955
(4)For the removal of doubts it is hereby declared that notwithstanding any decision of any Court to the contrary, any order under clause (a) of sub-section (1), specifying the money value of the share of the produce to be delivered payable in default of delivery of such share, made before the commencement of the West Bengal Land Reforms (Amendment) Act, 1972 shall be deemed to be and to have always been validly made as if that Act had come into force when such order was made.
