21A. [ Temporary stay of proceedings for termination of cultivation by bargadars.Notwithstanding anything contained in this Chapter,
(a)all applications made under section 18 for the termination of cultivation by bargadars,(b)all appeals preferred under section 19 against orders made on such applications, and(c)all proceedings commenced under sub-section (2) of section 20 for execution of orders for termination of cultivation by bargadars,which are pending before the appropriate authority at the date of commencement of the West Bengal Land Reforms (Amendment) Act, 1969, or which may be so made, preferred or commenced after such date but before the expiry of the said Act, shall be stayed for the period during which the said Act continues in force.] [Inserted by the West Bengal Land Reforms (Amendment) Act, 1969 (Act XI of 1969) and remained in force for one year with effect from 4th August 1969.]
