- Notwithstanding anything contained in the Rajasthan General Clauses Act, 1955 Rajasthan Act 8 of 1955, or in any other law for the time being in force, all Lambardars appointed or deemed to have been appointed under this Act, shall, as from the date of commencement of the Rajasthan Land Revenue (Amendment) Act, 1963, cease to be Lambardars of the village or group of villages for which they were appointed and shall cease to exercise the powers conferred, and to discharge the functions and duties imposed on them, by this Act; and the duty of collecting the revenue or rent or any other State demand shall, until the State Government directs otherwise, be performed by the Patwari of the circle.
