Section 15A(2) in The Rajasthan Jagir Decisions and Proceedings (Validation) Act, 1955
(2)In any proceeding under sub-section (1), the State Government shall-(a)afford a reasonable opportunity of being heard to all persons interested in or affected by the last decision in such case.(b)examine the merits of the case, and(c)make such final order therein either confirming, varying or setting aside the said decision, as it may deem fit.]
