(1)These rules shall apply mutatis mutandis to inquiries and confirmation in respect of grants in the erstwhile jagir areas or grants made by erstwhile Jagirdars, in accordance with the orders for the time being in force:Provided that in such cases the application under rule 3 shall be accompanied by information as in Form B, and that no fresh application shall be necessary in respect of such inam inquiries which are already pending in a competent court.(2)An application already rejected by a competent court shall not be entertained except on appeal or for confirmation as the case may be.
