Section 10(1) in The States Reorganisation Act, 1956
(1)As from the appointed day, there shall be formed a new [***] [The word and letter "Part A" omitted by the Adaptation of Laws (No. 1) Order, 1956] State to be known as the State of Rajasthan comprising the following territories, namely:--(a)the territories of the existing State of Rajasthan, except Sironj sub-division of Kotah district;(b)the territories of the existing State of Ajmer;(c)Abu Road taluka of Banaskantha district in the existing State of Bombay; and(d)Sunel tappa of Bhanpura tahsil of Mandsaur district in the existing State of Madhya Bharat; and thereupon the said territories shall cease to form part of the said States of Rajasthan, Ajmer, Bombay and Madhya Bharat, respectively.
