Section 15B in The Rajasthan Imposition of Ceiling on Agricultural Holding Act, 1973
15B. [ Validation of decisions by and proceedings before certain Additional Collectors. [Inserted by Rajasthan Act No. 10 of 1985 [13-5-1985].]
- Notwithstanding anything contained in sub-section (1) or sub-section (2) of section 15 or in any decision of any court,-(a)such Additional Collectors, as had, before the commencement of the Rajasthan Imposition of Ceiling on Agricultural Holdings (Amendment) Act, 1985, reopened any matters referred to in sub- section (1) or sub-section (2) of section 15 and had decided them afresh or before whom such matters are pending for decision on the date of such commencement, shall, with respect to such matters, be deemed and be always deemed to have been directed by the State Government under and in accordance with and for the purposes laid down in the said sub-sections;(b)all things done, actions taken, decisions given, directions issued and orders passed by such Additional Collectors with respect to such matter before such commencement shall be deemed to be and be always deemed to have been validly done, taken, given, issued or, as the case may be, passed by them; and(c)the existence and validity of any such things done, action taken, decisions given, directions issued or, as the case may be, orders passed with respect to such matters shall not be called in question in any court or tribunal or before any authority on the ground that no direction under and in accordance with sub-section (1) or sub-section (2) of section 15 was issued or for any other defect or want of appointment, form, procedure or jurisdiction.]
