Section 15A(1) in The Rajasthan Jagir Decisions and Proceedings (Validation) Act, 1955
(1)Notwithstanding anything contained in this Act, or in any other law, the State Government shall have power, on its own motion or on an application made to it in this behalf or on the facts otherwise coming to its knowledge or notice, to call for the record of any case relating to the resumption of a jagir in a covenanting State or to the recognition of succession to the rights and titles of a jagirdar therein-(i)which may have been decided by any revenue court or officer, including the Board of revenue for the State, irrespective of whether such decision is covered by section 3 or section 4 or section 6 or section 8 or section 10 or section 11 or section 15 of this Act, and(ii)in which the claimant for succession is or was not the natural born son of the deceased holder or the natural born son of his pre-deceased natural born son:Provided that no action under this section shall be taken in respect of any such case which may have been so decided ten years before the date on which such action is intended to be started.
