Section 15 in The Rajasthan Adaptation of Laws (On State and Concurrent Subjects) Order, 1956
15.
Where by virtue of any adaptation made by this Order in any existing State law, any power, authority or jurisdiction devolves on the Board of Revenue constituted under the Rajasthan Land Revenue Act, 1956 (Act 15 of 1956 of the State of Rajasthan as constituted immediately before the 1st day of November, 1956), the Board shall, in the exercise of the said power, authority or jurisdiction, as far as may be, follow the same procedure (including the procedure contained in Sections 10 to 13 of the said Act) as in the exercise of any power, authority or jurisdiction conferred by the said Act, except in so far as the existing State law provides, expressly or by necessary implication, to the contrary.
