Section 6 in Rajasthan Revenue Laws (Extension) Act, 1957
6. References to officers and authorities.
. Any reference, by whatever form of words, in any law in force in the Abu, Ajmer and Sunel areas, or in any instrument or documents, to any authority or to any revenue, village or other officer or to any village servant competent to exercise any powers or to discharge any duties or to perform any functions or to render any service in such area shall, where the corresponding authority, has been constituted, or a corresponding new revenue, village or other officer or village servant has been appointed or provided for by or under the Rajasthan revenue laws or the rules, regulations, orders and notification thereunder, have effect as if it were a reference to such new authority, officer or servant, as the case may be.
