Section 17 in The Rajasthan Adaptation of Laws (On State and Concurrent Subjects) Order, 1956
17.
In any law or instrument having the force of law, the word "Pre-Reorganisation" shall, except in so far as the context otherwise requires, be construed as referring to the period immediately preceding the 1st day of November, 1956; and, in particular, the expression "Pre-Reorganisation State of Rajasthan" shall, except as aforesaid, mean the State of Rajasthan as constituted immediately before the said date.First ScheduleAjmer Laws, i.e. Laws in Force in the Ajmer Area
