Section 58A(2) in The Rajasthan Adaptation of Laws (On State and Concurrent Subjects) Order, 1956
(2)In sub-section (2), for "State of Bombay" substitute "Abu area".Section 14. - In clause (g) of sub-section (2), for "Provincial Sugarcane Cess Fund" substitute "Abu area Sugarcane Cess Fund".The Bombay Public Trusts Act, 1950(Bombay Act XXIX of 1950)Section 1. - In sub-section (2), for "the whole of the State of Bombay substitute "the Abu area".Section 2. - In clause (4), omit "in the Greater Bombay, the City Civil Court and elsewhere".Section 3. - For "throughout the State" substitute "throughout the Abu area".Section 4. - Omit this section.Section 5. - Omit sub-section (2).Section 18. - In clause (7)-
