Section 6(4) in Rajasthan Relief of Agricultural Indebtedness Act, 1957
(4)In cases covered by clause (ii) of sub-section (1) of section 5. all applications pending before Debt Relief Courts at the commencement of the Rajasthan Relief of Agricultural Indebtedness (Amendment) Ordinance, 1961 (Ordinance No. 7 of 1961), shall continue and be deemed to have been presented under this section.
