Section 42B in Ajmer Abolition of Intermediaries And Land Reforms Act, 1955
42B. Declaration as valid of sale, gift and bequest— Where any sale, gift or holding before the commencement of the Rajasthan Tenancy (Second Amendment) Act, 1992 Act No. 22 of 1992 was void on account of contravention of any of the provisions of clause (a) of section 42, as it stood before the said amendment Act of 1992, such sale, gift or bequest may be declared to be valid by the Collector or any officer or authority empowered by the State Government in this behalf on an application made to him or it within such time and in such manner and on payment of such fee and penalty as may be prescribed:
Provided that-(a)- such sale, sift or bequest was otherwise legally valid and in conformity with the provisions of the laws for the time being in force except those contained in clause (a) of section 42 as aforesaid:(b)the parties to the sale, or bequest comply with all the terms and conditiOns as may be prescribed by the rules or by any special or general order:(c)the payment is -made of such premium or penalty as may be prescribed:(d)the applicant undertakes to pay urban assessment levied at such rate and in accordance with such manner as may be prescribed.
