Section 15A(c) in The Rajasthan Imposition of Ceiling on Agricultural Holding Act, 1973
(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.]
