Section 4(4) in The Mewar Shishu Hitkarini Sabha Decree (Enforceability) Act, 1954
(4)Notwithstanding the fact an application for the execution of any such decree may have been dismissed by a Court previously to the commencement of this Act for want of jurisdiction, such decree shall be executable and enforceable in accordance with law by the competent Civil Court referred to in sub-section (1).
