Section 33(1) in The Rajasthan Land Reforms and Acquisition of Land Owners Estates Act, 1963
(1)Notwithstanding any judgment, decree or order of any Court to the contrary, any notification issued under section 7, appointments, orders or rules made, things done or action taken under this Act before the publication of the Rajasthan Land Reforms and Acquisition of Landowners' Estates (Amendment) Ordinance, 1975 (Ordinance No. 6 of 1975) in the Official Gazette, shall be deemed to have been issued, made, done or taken, as the case may be, under this Act as amended by the said Ordinance.
