Section 32(57A) in Rajasthan General Clauses Act, 1955
(57A)[ "Pre-reorganisation State of Rajasthan" shall mean the State of Rajasthan as it existed in pursuance of the covenant or under the Constitution before the first day of November, 1956;] [Inserted by item No.(x) of section 7 of Rajasthan Act No.45 of 1957, published in Rajasthan Gazette, Extraordinary, Part IV- A, dated 24-12-1957.]
