Section 15(3) in The Rajasthan Imposition of Ceiling on Agricultural Holding Act, 1973
(3)[ Where any person challenges the direction issued by the State Government to re-open a decided matter under sub-section (1) or under sub-section (2) in any court and such direction is quashed by the court on account of any procedural defect or on a technical ground or on the ground that the authority who issued the directions had no jurisdiction, the period during which the proceedings remained pending in the court shall be excluded in computing the period of limitation provided by Second proviso to sub-section (1) or sub-section (2) for the purpose of making fresh directions for re-opening decided matters under the said sub-section.] [Added by Rajasthan Act No. 13 of 1983 [23-6-1983].]
