Section 4 in The Rajasthan Jagir Decisions and Proceedings (Validation) Act, 1955
4. Continuance of pending cases and proceedings.
- Notwithstanding as aforesaid, if immediately before the commencement of this Act, any cases orProceedings of the nature referred to in section 3 are pending before any Revenue Court or Officer, or before the Rajpramukh-(a)all action taken therein befofe such commencement by any such Court or officer, or by the Rajpramukh, acting, or purporting to act, under the relevant law of a covenanting State, shall be valid and shall be deemed always to have been valid and shall not be liable to be called in question in any Civil Court:(b)any such cases or proceedings may be continued and completed in accordance with the provisions of the relevant laws of the covenanting States by a Revenue Court or Officer Competent under such laws to deal therewith, subject to the provisions of the Rajasthan Revenue Courts (Designation) Ordinance, 1949 (Rajasthan Ordinance XXXVI of 1949):(c)the orders of the Board of Revenue for Rajasthan passed in such cases or proceedings shall be final, notwithstanding that such laws require any class of such cases or proceedings to be submitted, for the confirmation of such orders, to, or permit, with reference to such orders, the preferring of any appeal, revision, or other proceeding before the Rajpramukh, or the State Government, or any Minister of the State Government, or any other superior authority: and(d)any such cases or proceedings pending before the Rajpramukh, or the State Government or any Minister of the State Government, or any other authority superior to the said Board, shall be transferred to it for final disposal.Explanation - Where in accordance with the law of a covenanting State, a report is required to be submitted, and has been submitted, or ordered to be submitted, to a superior authority or Court for the approval or confirmation of orders passed in a case or proceedings for the final disposal thereof, such case or proceeding shall, for the purpose of this section, be treated as pending before such superior Court or authority.(2)No action taken or decision given under sub-section (1) shall be liable to be called in question in any Civil Court.
