Section 24A(3) in The Rajasthan Holdings (Consolidation and Prevention of Fragmentation) Act, 1954
(3)Notwithstanding anything contained in this Act,-(a)no decision of the Custodian in relation to title to any land vested in him as evacuee property [x x x] [Omitted by Rajasthan Act 23 of 1959.] shall be called in question and varied or reversed by any officer or authority under this Act; and(b)nothing in this Act shall be considered as requiring the Custodian to stay any proceedings in relation to title to any such land [x x x] [Omitted by Rajasthan Act 23 of 1959.],
