Section 40(2) in The West Bengal Premises Tenancy Act, 1956.
(2)Notwithstanding the repeal of the said Act :-(a)any proceeding pending on the 31st day of March, 1956, may be continued, or,(b)any proceeding or remedy in respect of any right, privilege, obligation, liability, penalty, forfeiture or punishment under the said Act and relating to the period before such repeal may be instituted [or enforced],as if the said Act had been in force [and had not been repealed or had not expired] [Words inserted by W.B. Act 27 of 1959.] :Provided that for any of the purposes aforesaid, a Controller, an Additional Controller or a Deputy Controller appointed under this Act shall be deemed to be a Controller, an Additional Controller or a Deputy Controller appointed under the said Act.Explanation. - In this section "proceeding" includes any suit, appeal, review or revision, application for execution, or any other proceeding whatsoever under the said Act.
