Section 32(2A) in The Rajasthan Urban Improvement Act, 1959
(2A)[ Where in the opinion of the State Government, it is necessary so to do in public interest, it may, by order published in the Official Gazette, extend the period of the notification issued under sub-section (1) for such further period as it thinks fit, notwithstanding that the period of the notification or the extended period thereof under the provisions of sub-section (2) has expired. An order under this section may be made so as to be retrospective with effect on and from a date next following the expiration of the period of the notification or the extended period thereof under sub-section (2).] [Inserted by Rajasthan Act 26 of 1976. dated 17-4-1976. w.e.f. 28-2-1976.]
