Section 5(6) in The Rajasthan Zamindari and Biswedari Abolition Rules, 1959
(6)Notwithstanding anything contained in the foregoing sub-rules, whether the cause of action survives or not, there shall be no abatement by reason of the vesting of the estate in the State Government between the conclusion of the hearing and the pronouncing of the judgment, but judgment may in such case be pronounced notwithstanding the vesting and shall have the same force and effect as if it had been pronounced before the vesting took place.
