Section 32(64) in Rajasthan General Clauses Act, 1955
(64)"Rajasthan State Legislature" or "State Legislature" shall mean(i)as respects the period ending with the 17th day of March, 1952, the Rajpramukh acting under the convenant or under article 385 of the Constitution;(ii)as from the said day till the 31st day of October, 1956, the Rajpramukh and the State Legislative Assembly; and(iii)as respects any later period, the Governor and the State Legislative Assembly;]
