Section 3 in The Rajasthan Jagir Decisions and Proceedings (Validation) Act, 1955
3. Validation of certain decisions.
- Notwithstanding anything Contained in the Covenant or in any judgment, decree or order of any Court, all final decisions given by the various grades of Revenue Courts or Officers, or by the Rajpramukh, in cases or proceedings arising out of, or under, the laws of the covenanting States providing for the resumption of jagirs in those states and the recognition of succession to the rights and titles of jagirdars therein shall be valid and shall be deemed always to have been valid and shall not be liable to be called in question in any Civil Court.
