Section 3(1) in The Rajasthan Kasar Bhom Abolition Act, 1961
(1)Notwithstanding anything to the contrary contained in any law, sanad, order, judgment, decree, decision, assessment report, custom or usage, all Kasai' Bhom rights shall stand abolished as from the first day of January, 1961, hereinafter referred to as the appointed date, and all payments on account of such rights shall be discontinued as from the said Date.
