Indian Soldiers (Litigation) (Extension to Jagir Proceedings) Act, 1963 1. Short title and extent. 2. Term "court" in Central Act 4 of 1925 to include courts and officers under certain Acts.
The Indian Soldiers (Litigation) (Extension to Jagir Proceedings) Act, 1963
Act No. 23 of 1963
RJ246
[Received the assent of the President on the 7th day of December, 1963]
An Act to extend the provisions of the Indian Soldiers (Litigation) Act, 1925 to proceedings under certain special Acts.
Be it enacted by the Rajasthan State Legislature in the Fourteenth Year of the Republic of India as follows:-
- Short title and extent.- (1) This Act may be called the Indian Soldiers (Litigation) (Extension to Jagir Proceedings) Act, 1963.
(2) It extends to the whole of the State of Rajasthan.
- Term "court" in Central Act 4 of 1925 to include courts and officers under certain Acts.- The term "court" in clause (a) of section 2 of the Indian Soldiers (Litigation) Act, 1925 (Central Act 4 of 1925) shall, as from the 15th day of November, 1962. include and be deemed to have included all courts and officers functioning under all or any of the following Acts, namely:-
(a) the Ajmer Abolition of Intermediaries and Land Reforms Act, 1953 (Ajmer Act 3 of 1955);
(b) the Bombay Merged Territories and Areas (Jagir Abolition Act, 1955 (Bombay Act 39 of 1954);
(c) the Madhya Bharat Zamindari Abolition Act, Samvat 2008 (Madhya Bharat Act 13 of 1951);
(d) the Madhya Bharat Abolition of Jagirs Act, Samvat 2008 (Madhya Bharat Act 28 of 1951);
(e) the Rajasthan Land Reforms and Resumption of Jagirs Act, 1952 (Rajasthan Act 6 of 1952);
(f) the Rajasthan Zamindari and Biswedari Abolition Abolition Act, 1959 (Rajasthan Act 8 of 1959).
