Section 63(2) in West Bengal Land Reforms Act, 1955
(2)Notwithstanding the provisions of sub-section (1) any proceeding pending on the date of such coming into force before any authority appointed under the West Bengal Non-Agricultural Tenancy Act, 1949 or before any court shall be continued or disposed of as if the West Bengal Land Reforms (Amendment) Act, 1981 had not come into force in that district or area.] [Inserted by West Bengal Act No. 50 of 1981, dated 24.3.1986, with retrospective effect from 7.8.1969.]
