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State of Rajasthan - Section
Section 260 in Ajmer Abolition of Intermediaries And Land Reforms Act, 1955
260. Saving
Nothing in this Act or in the rules made under this Act shall in any way affect the provisions of the Rajasthan Bhoodan Yogna Act, 1954 (Rajasthan Act XVI 1954) and the rules made thereunder or anything done or deemed to have been done under or in pursuance of those provisions.THE FIRST SCHEDULE[See Section 3(1)]List of Enactments Repealed| S.No. | Short title of the enactment | Extent of Repeal |
| 1 | The Bundi State Tenancy Act. | The whole. |
| 2 | The Bikaner Tenancy Act, 1945 | The whole. |
| 3 | The Marwar Tenancy Act, 1949 | The whole. |
| 4 | The Jaipur Tenancy Act, 1945 | The whole. |
| 5 | The Jaipur State Land Tenures Act, 1947 | The whole except provision relating to survey, record andsettlement operations. |
| 6 | The Rajasthan Removal of Trees (Regulation) Ordinance, 1949. | They whole. |
| 7 | The Rajasthan Protection of Tenants Ordinance, 1949 | The whole. |
| 8 | The Rajasthan Protection of Tenants Ordinance (Amendment) Act,1952 | The whole |
| 9 | Rajasthan (Protection of Tenants) Amendment Act, 1954 | The whole. |
| 10 | The Rajasthan Revenue Courts (Procedure and Jurisdiction) Act,1951. | The whole except provisions relating to survey, record andsettlement operations. |
| 11 | The Rajasthan Produce Rent Regulation Act, 1951 | The whole. |
| 12 | The Rajasthan Agricultural Rents Control Act, 1954. | The whole. |