Section 4(2) in The Mewar Shishu Hitkarini Sabha Decree (Enforceability) Act, 1954
(2)No right of appeal or revision from the decrees deemed as aforesaid to have been passed by competent Civil Courts situated at Udaipur shall exist or he deemed ever to have existed and such decrees shall be executable and enforceable in accordance with law as if they were Civil Court decrees.
