Section 7 in The Rajasthan Civil Courts Laws (Extension) Act, 1956
7. Interpretation.
- The provisions of the Rajasthan General Clauses Act, 1955 (Rajasthan Act 8 of 1955) shall, until that Act is extended to the whole of the State and as far as may be, apply mutatis mutandis to this Act and to the Rajasthan Ordinances specified in the Schedule.[xxx] [The Schedule' has been repealed vide 1st Schedule of Rajasthan Act No. 21 of 1962, published in Rajasthan Gazette, Part IV-A, Extraordinary, dated 15-12-1962.][Added and shall be deemed always to have been added by Section 2 of Rajasthan Act No. 15 of 1957, published in Rajasthan Gazette, Part IV-A, Extraordinary, dated 6-6-1957.]
