Section 11(1) in The Rajasthan Ministers Salaries and other Facilities Act, 1956
(1)Notwithstanding anything contained in this Act or any other law for the time being in force, all sums of money paid or payable, until the commencement of the Rajasthan Ministers' Salaries (Amendment) Act. 2017 (Act No. ... of 2017), on account of any facilities provided to a former Chief Minister under any rule or order of the State Government shall be deemed to have been properly and lawfully paid or payable and no demand shall be made on such Chief Minister for the refund of the whole or any portion of such payment.
