Section 15B(a) in The Rajasthan Imposition of Ceiling on Agricultural Holding Act, 1973
(a)such Additional Collectors, as had, before the commencement of the Rajasthan Imposition of Ceiling on Agricultural Holdings (Amendment) Act, 1985, reopened any matters referred to in sub- section (1) or sub-section (2) of section 15 and had decided them afresh or before whom such matters are pending for decision on the date of such commencement, shall, with respect to such matters, be deemed and be always deemed to have been directed by the State Government under and in accordance with and for the purposes laid down in the said sub-sections;
