Section 4(2) in The Rajasthan Jagirdars Debt Reduction Act, 1956
(2)Where the mortgaged property charged under the decree consists exclusively of jagir lands and such lands have been [resumed, abolished, acquired or ordered to vest in the state under the relevant Act] [Substituted by the Rajasthan Act 1 of 1958.], the court shall reduce the amount due in accordance with the formula given in Schedule I.
