Section 3(2) in The Rajasthan Jagirdars Debt Reduction Act, 1956
(2)(a)Where the mortgaged property consists exclusively of jagir lands and such lands have been *[resumed, abolished, acquired or ordered to vest in the State under the relevant Act], the court shall first ascertain whether the mortgagor had the right, under the jagir law in force at the time the mortgage deed was executed, to mortgage the jagir land, or failing that, whether specific permission for effecting the mortgage was obtained from the competent authority, and whether the mortgage was validly subsisting on the date of [such resumption, abolition, acquisition or vesting] [Substituted by the Rajasthan Act 1 of 1958.] of the jagir lands.(b)If the mortgage was legally and properly made and was validly subsisting on the aforesaid date, the court shall reduce the amount due in accordance with the formula given in Schedule I.
