Section 15 in The Rajasthan Jagir Decisions and Proceedings (Validation) Act, 1955
15. Provisions for pending new cases or proceedings.
- If any case or proceeding of the nature referred to in section 3, having been instituted on or after the 5th day of November, 1955, might be pending on the date on which the Rajasthan Jagir Decisions and Proceedings (validation) Amendment Ordinance, 1957, came into force, such case or proceeding shall be dealt with and disposed of in accordance with the provisions of sections 5 to 13 and the rules, if any, made under section 14.
