Section 4 in The Mewar Shishu Hitkarini Sabha Decree (Enforceability) Act, 1954
4. Provisions as to decrees passed by the Sabha
(1)All decrees from time to time passed by the Sabha under the Mewar Act till immediately before the commencement of this Act and remaining unsatisfied in full at such commencement shall be deemed to be decrees passed by competent Civil Courts situated at Udaipur on the date of such commencement for the reliefs thereby originally granted and then remaining unsatisfied.(2)No right of appeal or revision from the decrees deemed as aforesaid to have been passed by competent Civil Courts situated at Udaipur shall exist or he deemed ever to have existed and such decrees shall be executable and enforceable in accordance with law as if they were Civil Court decrees.(3)All proceedings for the execution of such decrees, if pending, shall stand transferred to the competent Civil Courts situated at Udaipur.(4)Notwithstanding the fact an application for the execution of any such decree may have been dismissed by a Court previously to the commencement of this Act for want of jurisdiction, such decree shall be executable and enforceable in accordance with law by the competent Civil Court referred to in sub-section (1).
