Section 4(1) in The Rajasthan Jagirdars Debt Reduction Act, 1956
(1)Notwithstanding anything in the Code of Civil Procedure, 1908 (V of 1908) or any other law, the court which passed a decree to which this Act applies relating to a secured debt shall, on the application either of the decree-holder or judgment-debtor, proceed as hereinafter stated.
