Section 15A(a) in The Rajasthan Imposition of Ceiling on Agricultural Holding Act, 1973
(a)the Deputy Secretary to the Government of Rajasthan in the Revenue Department shall, before the commencement of the Rajasthan Imposition of Ceiling on Agricultural Holdings (Amendment) Act, 1983, be deemed to be and be always deemed to have been authorised by the State Government to exercise the powers conferred on it under section 15 and to dispose of cases arising thereunder;
