Section 15A in The Rajasthan Imposition of Ceiling on Agricultural Holding Act, 1973
15A. [ Validation of proceedings and directions issued under section 15. [Inserted by Rajasthan Act No. 13 of 1983 [23-6-1983].]
- Notwithstanding anything contained in the Rules of Business for the conduct of business of State of Rajasthan or in the Standing Orders issued thereunder or in any judgment, decree, order or decision of any court and notwithstanding any defect or want of appointment, form, procedure or jurisdiction,-(a)the Deputy Secretary to the Government of Rajasthan in the Revenue Department shall, before the commencement of the Rajasthan Imposition of Ceiling on Agricultural Holdings (Amendment) Act, 1983, be deemed to be and be always deemed to have been authorised by the State Government to exercise the powers conferred on it under section 15 and to dispose of cases arising thereunder;(b)all things done, actions taken, decisions given, directions issued and orders passed by the Deputy Secretary to the Government of Rajasthan in the Revenue Department before such commencement under section 15 shall be deemed to have been validly done, given, issued or as the case may be, passed by the State Government, and(c)the existence and validity of any such things done, actions taken, decisions given directions issued or orders passed shall not be called in question in any court, tribunal or authority merely on the ground that such Deputy Secretary at any time before such commencement was not authorised to dispose of cases under section 15 by the State Government.]
