Section 4(1) in The Mewar Shishu Hitkarini Sabha Decree (Enforceability) Act, 1954
(1)All decrees from time to time passed by the Sabha under the Mewar Act till immediately before the commencement of this Act and remaining unsatisfied in full at such commencement shall be deemed to be decrees passed by competent Civil Courts situated at Udaipur on the date of such commencement for the reliefs thereby originally granted and then remaining unsatisfied.
