Section 2 in The Rajasthan Jagir Lands Resumption (Validating) Act, 1957
2. Validation of resumption of certain jagir lands.
- Notwithstanding anything contained in any law, rule or order or in any judgment or decree of any court, where, in exercise of the power conferred by section 21 of the Rajasthan Land Reforms and Resumption of Jagirs Act, 1952 (Rajasthan Act VI of 1952),the State Government shall have appointed by notification a date for the resumption of any class of jagir lands, settled or mostly settled, any jagir lands affected by such notification shall be deemed to have been duly resumed on the date so appointed if on that date the rent-rates determined during settlement operations had been made applicable, prospectively or retrospectively, to not less than three-fourths of such jagir lands.
