Section 2 in The Rajasthan Imposition of Ceiling on Agricultural Holdings (Amendment and Validation) Act, 1979
2. Amendment of section 15, Rajasthan Act 11 of 1973.
(1)Section 15 of the Rajasthan Imposition of Ceiling on Agricultural Holdings Act, 1973 (Rajasthan Act 11 of 1973), hereinafter referred to as the principal Act,-(a)in relation to the period from the 1st day of January, 1973 to the 7th day of April, 1978 shall be deemed to have been substituted by the following, namely :-"15. Power to reopen cases.- (1) Notwithstanding anything contained in this Act, if the State Government, after calling for record or otherwise, is satisfied that any final order passed in any matter arising under this Act is in contravention of the provisions of this Act and that such order is prejudicial to the State Government or that on account of the discovery of new and important matter or evidence which has since come to its notice, such order is required to be re-opened, it may, at any time within four years of the date of such final order or within three years from the 15th day of August, 1975 whichever is later, direct any officer subordinate to it to re-open such decided matter and to decide it afresh in accordance with the provisions of this Act.(2)Without prejudice to any other remedy that may be available to it under the Rajasthan Tenancy Act. 1955 (Rajasthan Act 3 of 1955), if the State Government, after calling for the record or otherwise, is satisfied that any final order passed in any matter arising under the provisions repealed by section 40. is in contravention of such repealed provisions and that such order is prejudicial to the State Government or that on account of the discovery of new and important matter or evidence which has since come to its notice, such order is required to be re-opened, it may, at any time within six years of the commencement of this Act, direct any officer subordinate to it to re-open such decided matter and to decide it afresh in accordance with such repealed provisions:Provided that no final order passed by the Board in the matter referred to in sub-section (1) or in sub-section (2) shall he directed to be re-opened and decided afresh under the said sub- sections unless the State Government is satisfied that such order is required to be re-opened on account of the discovery of new and important matter or evidence which has since come to its notice or due to some mistake or apparent on the face of the record":(b)in relation to the period from the 8th day of April, 1978 to the 13th day of August, 1978 shall be deemed to have been substituted by the following, namely:-"15. Power to re-open cases.- (1) Notwithstanding anything contained in this Act, if the State Government after calling for the record or otherwise is satisfied that any final order passed in any matter arising under this Act is in contravention of the provisions of this Act and that such order is prejudicial to the State Government or that on account of the discovery of new and important matter or evidence which has since come to its notice, such order is required to be re-opened, it may direct any officer subordinate to it to re-open such decided matter and to decide it afresh in accordance with the provisions of this Act:Provided that no such direction shall be issued unless a notice to show cause against the proposed action has been served upon the person concerned:Provided further that no notice referred to in the foregoing proviso shall be issued after the expiry of four years from the date of the final order sought to be re opened or after expiry of three years form the 15th day of August. 1975, whichever is later.(2)Without prejudice to any other remedy that may be available to it under Rajasthan Tenancy Act, 1955 (Rajasthan Act 3 of 1955), if the State Government, after calling for the record or otherwise, is satisfied that any final order passed in any matter arising under the provisions replaced by Section 40, is in contravention of such repealed provisions and that such order is prejudicial to the State Government or that on account of the discovery of new and important matter or evidence which has since come to its notice, such order is required to be re-opened, it may direct any officer subordinate to it to re-open such decided matter and to decide it afresh in accordance with such repealed provisions:Provided that no such direction shall be issued unless a notice to show cause against the proposed action has been served upon the person concerned:Provided further that no notice referred to in the foregoing proviso shall be issued after the expiry of six years of the commencement of this Act:Provided that no final order passed by the Board in the matter referred to in sub-section (1) or in sub section (2) shall be directed to be re-opened and decided afresh under the said sub- sections unless the State Government is satisfied that such order is required to be re-opened on account of the discovery of new and important matter or evidence which has since come to its notice or due to some mistake or error apparent on the face of the record."(2)In section 15 of the principal Act,-(a)the second proviso to sub-section (1) shall be substituted by the following, namely :-"Provided further that no notice referred to in foregoing proviso shall be issued after the expiry of five years from the date of the final order sought to be re-opened or after the expiry of the 30th day of June, 1979, whichever is later.";(b)the second proviso to sub-section (2) shall be substituted by the following, namely: -"Provided further that no notice referred to in the following proviso shall be issued after the expiry of seven years from the date of the final order sought to be reopened of after the expiry of 30th day of June, 1979, whichever is later."
