Section 4 in Rajasthan Revenue Laws (Extension) Act, 1957
4. Modifications of general character in Rajasthan Revenue Laws
. Through out the Rajasthan Revenue Laws, unless the subject or context otherwise requires and save as is otherwise provided in this Act, -(i)for the expression "Rajasthan Gazette" wherever occurring the expression "Official Gazette" shall be substituted;(ii)for the word "Rajasthan", where occurring otherwise than in the expression "Rajasthan Gazette" or in the expression "State of Rajasthan" or in the short tiles of the Rajasthan revenue laws or in any other Rajasthan enactment, the words "the State" shall be substituted; and(iii)references to the commencement or coming into force of any of the Rajasthan revenue laws shall, in relation to the commencement of such law in the Abu, Ajmer and Sunel areas, be construed as references to the commencement this Act.
