Section 15A(b) in The Rajasthan Imposition of Ceiling on Agricultural Holding Act, 1973
(b)all things done, actions taken, decisions given, directions issued and orders passed by the Deputy Secretary to the Government of Rajasthan in the Revenue Department before such commencement under section 15 shall be deemed to have been validly done, given, issued or as the case may be, passed by the State Government, and
