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State of Rajasthan - Act

The Rajasthan Adaptation of Laws (On State and Concurrent Subjects) Order, 1956

RAJASTHAN
India

The Rajasthan Adaptation of Laws (On State and Concurrent Subjects) Order, 1956

Rule THE-RAJASTHAN-ADAPTATION-OF-LAWS-ON-STATE-AND-CONCURRENT-SUBJECTS-ORDER-1956 of 1956

Published on 1 November 1956
Commenced on 1 November 1956
[This is the version of this document from 1 November 1956.]
[Note: The original publication document is not available and this content could not be verified.]

The Rajasthan Adaptation of Laws (On State and Concurrent Subjects) Order, 1956Made under Section 120 of the States Reorganisation Act, 1956 and notification dated November 1, 1956 published in Rajasthan Government Gazette, Part 4-C, Extraordinary dated 1-11-1956, pages 213-246

1.

(1)This Order may be called the Rajasthan Adaptation of Laws (on State and Concurrent subjects) Order, 1956.

(2)It shall come into force on the 1st day of November, 1956.

2.

(1)In this Order-

(a)"Act" means the States Reorganisation Act, 1956 (Central Act 37 of 1956);

(b)"appointed day" means the 1st day of November, 1956;

(c)"existing State law" means any law in force immediately before the appointed day in any area comprised in the State of Rajasthan under sub-section (1) of section 10 of the Act, but does not include any law relating to a matter enumerated in the Union List;

(d)"law" means a law as defined in clause (h) of section 2 of the Act.

(2)The General Clauses Act, 1897 (Central Act X of 1897) applies for the interpretation of this Order as it applies for the interpretation of a Central Act.

3.

As from the appointed day, the existing State laws mentioned in any of the Schedules to this order shall, until altered, repealed or amended by a competent Legislature or other competent authority, have effect subject to the adaptations and modifications directed by the Schedule applicable thereto or if it is so directed, shall stand repealed.

4.

(1)Whenever an expression mentioned in column 1 of the Table hereunder printed occurs (otherwise than in a title or preamble or in a citation or description of an enactment) in an existing State law, whether an Act, Ordinance or Regulation mentioned in a Schedule to this Order or not, then, unless that expression is by this Order expressly directed to be otherwise adapted or modified, or to stand unmodified, or to be omitted, there shall be substituted therefor the expression set opposite to it in column 2 of the said Table, and there shall also be made in any sentence in which the expression occurs such consequential amendments as the rules of grammar may require.Table

1	2
Laws in force in the Ajmer areaChiefCommissioner.Chief Commissioner for the State ofAjmer.Chief Commissioner of Ajmer.Chief Commissioner,Ajmer.	State of Government.
Judicial Commissioner.Judicial CommissionerAjmer.Judicial Commissioner for the State of Ajmer.	High Court of Rajasthan.
State of Ajmer.	Ajmer area.
Deputy Commissioner.Bombay LawsState ofBombay.	Collector.Abu area.
Madhya Bharat LawsState of Madhya Bharat.	Sunel area.
(i) Government of Madhya Bharat.(ii) Madhya BharatGovernment.(iii) Government of the United State.(iv)Government of the United State of Gwalior, Indore and Malwa(Madhya Bharat).	Government of Rajasthan.
(i) United State of Madhya Bharat.(ii) United State ofGwalior, Indore and Malwa (Madhya Bharat).(iii) State ofMadhya Bharat.(iv) Madhya Bharat (except where it occurs as apart of the expression “Madhya Bharat Act” MadhyaBharat Ordinance or “Madhya Bharat legislature”).	Sunel area.
Suba (except where it occurs as a part of theCollector. expression “Naib Suba”).
Government Gazette and other expressionssignifying Official Gazette. the official Gazette of the State.
Rajasthan Laws
(i) Rajasthan.(ii) State of Rajasthan.	Pre-Reorganisation State of Rajasthan.

(2)A direction in a Schedule to this Order that a specified existing State law, or section or portion of such law shall stand unmodified shall be construed merely as a direction that it is not to be modified or adapted in accordance with the provisions of this paragraph.

5.

In this Order and in any existing State law as adapted in accordance with the provisions of this Order, unless the context otherwise requires:

(a)the expression "Abu area" shall be construed to mean the area in the State of Rajasthan which, immediately before the appointed day, was within the State of Bombay as then constituted;

(b)the expression "Ajmer area" shall be construed to mean the area in the State of Rajasthan which, immediately before the appointed day, was within the State of Ajmer as then constituted;

(c)the expression "Board of Revenue" shall be construed to mean 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);

(d)the expression "Sunel area" shall be construed to mean the area in the State of Rajasthan which, immediately before the appointed day, was within the State of Madhya Bharat as then constituted.

6.

Where this Order requires that in any specified existing State law, or in any section or other portion of such law, certain words shall be substituted for certain other words or that certain words shall be omitted, that substitution or omission, as the case may be, shall, except where it is otherwise expressly provided, be made wherever the words referred to occur in that law, or, as the case may be, in that section or portion.

7.

(1)The following provisions shall have effect where an existing State law which under this Order is to be adapted or modified has before the appointed day been amended either generally or in relation to any particular area, by the insertion or omission of words, or the substitution of words for other words-

(a)effect shall first be given in the amending law to any adaptation or modification required by paragraphs three and six of this Order to be made therein;

(b)the original law shall then be amended, either generally or, as the case may be, in its application to the particular area, so as to give effect to the directions contained in the amending law, or where any adaptation or modification has fallen to be made under clause (a), in that law as so adapted or modified; and

(c)all adaptations and modifications required by this Order to be made in the original law shall then be made in that law as so amended, except so far as in the case of any particular area they may be inapplicable.

(2)In this paragraph, references to the amendment of a law by the insertion or omission of words or the substitution of words do not include references to an amendment which is effected merely by directing that certain words shall be construed in a particular manner.

8.

(1)Unless the context otherwise requires, any reference in any existing State law to the Legislature of a State shall (except where such reference occurs in the enacting formula of an Act) be construed as a reference to the Legislature of the State of Rajasthan.

(2)In any existing State law, references to the State Government in relation to a particular area forming part of the State of Rajasthan shall be construed for all purposes as references to the State Government of Rajasthan.

(3)In any existing State law, references to the High Court in relation to a particular area forming part of the State of Rajasthan shall be construed for all purposes as references to the High Court of Rajasthan.

(4)The provisions of this paragraph do not apply in respect of any reference which is by this Order expressly directed to be otherwise construed, adapted or modified, or to stand unmodified, or to be omitted.

9.

Notwithstanding any amendment made by this Order in the extent clause of an existing State law, that law unless expressly so provided, shall not be deemed to have been extended to any area to which it did not extend immediately before the appointed day, and a reference in that law to the State of Rajasthan shall not, unless the context otherwise requires, be deemed to include a reference to any part of that State to which that law did not extend immediately before the appointed day.

10.

Notwithstanding anything in this Order, an existing State law shall not, unless expressly so provided, apply to any area in the State of Rajasthan to which it did not apply immediately before the appointed day and references in that law to States generally or to that State shall not include references to such area.

11.

Save as otherwise provided by this Order, all powers which under any existing State law were, immediately before the appointed day, vested in or exercisable by any person or authority shall continue to be so vested or exercisable until other provision is made by or under the Act, or by some legislature or other authority empowered to regulate the matter in question.

12.

(1)If on the appointed day, any body, authority or person entitled by or under any existing State law to exercise any rights, powers or jurisdiction or to perform any duties or to discharge any functions or to hold any property, is not or cannot be duly constituted or appointed by reason of the transfer of any area from any existing State to the State of Rajasthan, then, notwithstanding anything in such law, but save as expressly provided by or under the Act, all such rights, powers and jurisdiction shall be exercisable, all such duties shall be performed and all such functions shall be discharged by, and all such property shall vest in, the State Government.

(2)Nothing in sub-paragraph (1) shall be deemed to prevent the State Government from duly constituting or appointing under such law after the appointed day, any body, authority or person to exercise or perform or discharge all or any of such rights, powers, jurisdiction, duties or functions or vesting therein all or any part of the property aforesaid.

13.

The provisions of this Order which adapt or modify any law so as to alter the manner in which, the authority by which, or the law under or in accordance with which, any powers are exercisable, shall not render invalid any notification, order, commitment, attachment bye-law, rule or regulation duly made or issued, or anything duly done, before the appointed day, and any such notification, order, commitment, attachment, bye-law, rule, regulation or thing may be revoked, varied or undone in the like manner, to the like extent and in the like circumstances as if it has been made issued or done after the commencement of this Order by the competent authority and under and in accordance with the provisions then applicable to such a case.

14.

Nothing in this Order shall affect the previous operation of, or anything duly done or suffered, any existing State law or and right, privilege, obligation or liability already acquired, accrued or incurred under any such law, or any penalty forfeiture, or punishment incurred in respect of any offence already committed against any such law.

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.

16.

Where any adaptations are by this Order, directed to be made in any law which has been enacted in Hindi, then-

(a)the said adaptations shall be carried out in the English translation, if any, of the said law published under the authority of the Rajpramukh of the State concerned; and

(b)whether such translation has been published or not, the provisions of the said law as enacted in Hindi shall be deemed to have been adapted to the extent necessary to give full effect to the adaptations first mentioned above.

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

Part I – .-Bengal Regulations in force in the Ajmer area. The Bengal Wills and Intestacy Regulation, 1799.

(Bengal Regulation V of 1799 as in force in the Ajmer area).Section 6. - Omit "subject to the approbation of the Court of Sadr Diwani Adalat, to whom a report is to be made in such instances)".

Part II – .-Central Acts of local application to Ajmer area. The Bengal Chaukidari Act, 1856

(Central Act XX of 1856)Section 10. - In the second paragraph, for "and Commissioner" substitute "and the Collector".The Northern India Ferries Act, 1878(Central Act, XVII of 1878)Preamble. - For "Ajmer" substitute "the Ajmer area".Section 1. - For "Ajmer" substitute "the Ajmer area".The Hackney Carriage Act, 1879(Central Act XIV of 1879)Section 3. - For "Ajmer" substitute "the Ajmer area".The Vaccination Act, 1880(Central Act XIII of 1880)Section 1. - For "Ajmer" substitute "the Ajmer area".The Punjab Land Revenue Act, 1887(Central Act XVII of 1887, as extended to the Ajmer area)Section 33. - In sub-section (2), omit "with the previous sanction of the Central Government".Section 46. - Omit "subject to the control of the Central Government".The Ajmer-Merwara Court-Fees (Amendment) Act, 1930(Central Act XXXI of 1930)Long title. - For "Ajmer-Merwara" substitute "the Ajmer area".Preamble. - For "Ajmer-Merwara" substitute "the Ajmer area".Section 1. - In sub-section (2), for "Ajmer" substitute "the Ajmer area".The Delhi and Ajmer-Merwara Land Development Act, 1948(Central Act LXVI of 1948)Throughout the Act, references to the State of Ajmer shall be construed as references to the Ajmer area.Section 5. - In sub-section (2), omit "submit the scheme with his report to the Central Government, which may".Section 19. - For "Central Government" substitute "State Government".Section 32. - In sub-section (1), for "Central Government" substitute "State Government".The Ajmer Tenancy and Land Records Act, 1950(Central Act XLII of 1950)Long title. - For "Ajmer" substitute "the Ajmer area".Section 2. - In sub-section (2), for "Ajmer" substitute "the Ajmer area".Section 4. - (i) In clauses (14) and (15), the words "the Chief Commissioner" shall stand unmodified.(ii)In clause (35), for "Chief Commissioner" substitute "Board of Revenue".Section 37. - In sub-section (8), for "Chief Commissioner" substitute "Board of Revenue".Section 38. - In sub-section (1), for "Chief Commissioner" substitute "Board of Revenue".Section 40. - In sub-section (4), for "Chief Commissioner" substitute "Board of Revenue".Section 62. - In sub-section (2), omit "with the previous approval of the Central Government".Section 80. - In the proviso, for "Central Government" substitute "Government".Sections 142, 145 and 146. - For "Central Government" substitute "State Government".Section 149. - (i) For "Chief Commissioner" substitute "Board of Revenue"(ii)For "Central Government" substitute "State Government".Section 154. - In clause (b), for "the Central Government" substitute "the Central Government or, as respects the period after the 1st day of November, 1956, the State Government".Section 163. - In sub-section (1), for "Central Government" substitute "State Government".Section 164. - For "Central Government" substitute "State Government".Section 174. - In sub-section (1), for "to the Chief Commissioner" substitute "to the Board of Revenue".Section 185. - For section 185, substitute :-

185. Review.-The Board of Revenue may on its own motion or on the application of a party, review any decree or order passed by it or by any authority whose powers and functions have, by virtue of any adaptations of laws made under the State Reorganisation Act, 1956, devolved on it".

Sections 187, 189 and 191. - For "Chief Commissioner" substitute "Board of Revenue".Section 203. - In sub-section (4), for "shall also be laid before the Parliament" substitute "shall also be laid before the State Legislature".The Delhi and Ajmer Rent Control Act, 1952(Central Act XXXVIII of 1952)Throughout the Act-

(i)words referring, expressly or impliedly, to the State of Ajmer shall be construed as referring to the Ajmer area;

(ii)references to the Central Government shall be construed as references to the State Government.

The Dargah Khawaja Sahib Act, 1955(Central Act No.36 of 1955)Throughout the Act, for "Chief Commissioner" substitute "Governor".Section 10. - For "the residents of the State of Ajmer or any of the neighbouring States" substitute "the residents of the State of Rajasthan or any of the neighbouring States".

Part III – .-Central Regulations in force in the Ajmer area. The Ajmer Taluqdars' Relief Regulation, 1872

(Central Regulation IV of 1872)Section 1. - In the definition of "State Government", for "of Ajmer" substitute "of Rajasthan".Sections 14, 15 and 16. - For "State Government" substitute "Board of Revenue".Section 20. - For "State Government" substitute "Board of Revenue".Section 32. - Omit "approved by the Central Government and".The Ajmer Land and Revenue Regulation, 1877(Central Regulation II of 1877)Section 1. - For "all the territories now under the administration of the State Government of Ajmer" substitute "all the territories in the Ajmer area".Section 23. - For "Central Government" substitute "State Government".Section 24. - For "Central Government" substitute "State Government".Section 30. - Omit "with the previous sanction of the Central Government".Section 34. - For "Central Government" substitute "State Government".Section 38. - Omit "subject to such limitations as may be prescribed by the Central Government".Section 39. - Omit "subject only to an appeal to the Central Government".Section 40. - Omit "with the previous sanction of the Central Government".Section 59. - Omit "with the previous sanction of or under such rules as may from time to time be prescribed by the Central Government".Section 61. - In the second paragraph, for "Central Government" substitute "State Government".Section 107. - Omit "subject to any restrictions imposed by the Central Government".Section 114. - In clause (c), for "State Government" substitute "Board of Revenue".Section 115. - For "State Government" substitute "Board of Revenue".Section 116. - In clause (a), for "State Government" substitute "Board of Revenue".Section 119. - (i) For "Central Government" substitute "State Government".

(ii)For "State Government" substitute "Board of Revenue".

The Ajmer Laws Regulation, 1878(Central Regulation III of 1877)Section 1. - For "now under the administration of the State Government of Ajmer" substitute "of the Ajmer area".Second Schedule. - (i) Omit the entry relating to Regulation V of 1799.

(ii)In the entries relating to Regulation XIX of 1810, Regulation VI of 1825 and Regulation V of 1827, for "Chief Commissioner" substitute "Board of Revenue".

The Ajmer Rural Boards Regulation, 1886(Central Regulation VI of 1886)Section 1. - In sub-section (2) for "all the territories which are now under the administration of the State Government of Ajmer" substitute "all the territories which are now in the Ajmer area".Section 20. - In sub-section (1), omit "with the previous approval of the Central Government".Section 21. - For "Central Government" substitute "State Government".The Ajmer Irrigation Regulation, 1887(Central Regulation VIII of 1887)Section 1. - In sub-section (2), for "the territories now administered by the State Government of Ajmer" substitute "the territories of the Ajmer area".Section 4. - Omit "subject to the control of the Central Government".The Ajmer Government Wards Regulation, 1888(Central Regulation I of 1888)Throughout the Act, except in section 28, for "State Government" substitute "Board of Revenue".Section 1. - In sub-section (2), for the territories administered by the State Government of Ajmer" substitute "the territories of the Ajmer area".The Ajmer and Merwara Private Forests Preservation Regulation, 1892(Central Regulation I of 1892)Section 1. - In sub-section (2), for "Ajmer" substitute "the Ajmer area".The Ajmer Village Sanitation Regulation, 1895(Central Regulation IV of 1895)Section 1. - In sub-section (2), for "the territories administered by the State Government of Ajmer" substitute "the territories of Ajmer area".The Ajmer Talukdars Loan Regulation, 1911(Central Regulation II of 1911)Section 1. - In sub-section (2), for "the territories for the time being administered by the State Government of Ajmer" substitute "the Ajmer area".Section 20. - In sub-section (1), omit "subject to the control of the Central Government".The Ajmer Alienation of Land Regulation, 1914(Central Regulation III of 1914)Section 1. - (i) In sub-section (2), for "for the time being administered by the State Government of Ajmer" substitute "of the Ajmer area".

(ii)In sub-section (3), omit "with the previous sanction of the Central Government".

Section 2. - In sub-section (4), for "Ajmer" substitute "the Ajmer area".Section 18. - In sub-section (1), for "Ajmer" substitute "the Ajmer area".Section 22. - For "Court of Chief Commissioner" substitute "High Court of Rajasthan".Section 24. - Omit "With the previous sanction of the Central Government".Section 25. - In sub-section (1), omit "subject to the control of the Central Government".The Excise Regulation, 1915(Central Regulation I of 1915)Section 1. - In sub-section (2), for "the State of Ajmer and" substitute "the Ajmer area and."Section 4. - Omit the proviso.Section 8. - Omit the proviso.Section 24. - In clause (ii) of sub-section (3), omit "with the previous sanction of the Central Government".Section 62. - For sub-section (1), substitute the following:-"(1) The State Government may make rules for the purpose of carrying out the provisions of this Regulation".The Ajmer-Merwara Municipalities Regulation, 1925(Central Regulation VI of 1925)Long title and preamble. - For "Ajmer-Merwara" substitute "the Ajmer area".Section 6. - For "Central Government" substitute "State Government".Section 28. - In the proviso, for "Central Government" substitute "State Government".Section 76. - (i) Omit "any general or special order of the Central Government and to" appearing at the beginning of the section;

(ii)Omit the proviso appearing at the end of the section.

Section 77. - (i) in the proviso to sub-section (5), for "in the case of any tax to which the previous sanction of the Central Government is required under section 76, or in any other case" substitute "in any case".

(ii)For sub-section (6) substitute the following:-

"(6) When any proposals are communicated to the State Government under the proviso to sub-section (5) before confirmation, the State Government may sanction or refuse to sanction the same or may return them to the Committee for further consideration."

(iii)For sub-section (7), substitute the following:-

"(7) Where a resolution has after confirmation been forwarded to or any proposals have been sanctioned by the State Government, it shall notify the same in the official gazette, together with any rules which it may make under section 247 in respect of the tax."Section 92. - For "Central Government" substitute "State Government."The Ajmer Courts Regulation, 1926(Central Regulation IX of 1926)Long title and preamble. - For "Ajmer-Merwara" substitute "the Ajmer area".Section 1. - For sub-section (2), substitute the following:-"(2) It extends to the territories (in this Regulation referred to as Ajmer) of the Ajmer area."Section 2. - For clause (a), substitute the following:-"(a) the High Court for the State of Rajasthan."Section 3. - For section 3, substitute the following:-"3. The High Court for the State of Rajasthan shall, for the purposes of all enactments for the time being in force, be deemed to be the highest civil court of appeal in Ajmer".Section 4. - Omit section 4.Section 5. - Omit "with the previous sanction of the Central Government."Section 27. - Omit section 27.Section 28. - Omit section 28.The Ajmer-Merwara Redemption of Mortgages Regulation, 1928.(Central Regulation II of 1928).Long title and preamble. - For "the District of Ajmer-Merwara" substitute "the Ajmer area."Section 1. - For sub-section (2), substitute the following:-"(2) It extends to all the territories of the Ajmer area."

Part IV – . -Central Acts declared in force in or extended to the Ajmer area.

No special adaptations.

Part V – .- State Acts extended to the Ajmer area under the Scheduled Districts Act, 1874 (Central Act XIV of 18740 or the Ajmer-Merwara (Extension of Laws) Act, 1947 (Central Act LII of 1947) or the Part C States (Laws) Act, 1950 (Central Act XXX of 1950). A-Bombay Acts

The Bombay Children Act, 1924(Bombay Act XIII of 1924, as extended t the Ajmer area).Section 1. - In Sub-section (3), for "Gazette of India" substitute "official gazette."B-Madras ActsThe Madras restrictions of Habitual Offenders Act, 1948(Madras Act VI of 1948, as extended to the Ajmer area.)Throughout the Act, for "Gazette of India" substitute "official Gazette".C-Uttar Pradesh ActsThe United Provinces Home Guards Act, 1947(U.P. Act I of 1947, as extended to the Ajmer area.)Section 2. - Omit clause (b)The United Provinces Land Utilisation Act, 1947(U.P.) Act V of 1947, as extended to the Ajmer area.)Section 2. - Omit clause (d).D-Punjab ActsThe Punjab General Clauses Act, 1947(Punjab Act I of 1898, as extended to the Ajmer area.)Section 2. - In clause (15), for "Court of the Judicial Commissioner" substitute "the High Court of Rajasthan."The Punjab Weights and Measures Act, 1947(Punjab Act XII of 1941, as extended to the Ajmer area).Throughout the Act, for "Ajmer" substitute "the Ajmer area".The Punjab Disturbed Areas Act, 1947(Punjab Act I of 1947, as extended to the Ajmer area).Throughout the Act-

(i)powers of the State Government under the Act shall be deemed to be the powers of the State Government of Rajasthan.

(ii)for "Ajmer" substitute "Ajmer area".

The East Punjab Agricultural Pests, Diseases and Noxious Weeds Act, 1949(East Punjab Act IV of 1949, as extended to the Ajmer area).Section 11. - In sub-section (1), for "Central Government" substitute "State Government".The Punjab Security of the State Act, 1953(Punjab Act XII of 1953, as extended to the Ajmer area).Throughout the Act-

(i)functions and powers of the State Government shall be deemed to be functions and powers of the State Government of Rajasthan;

(ii)for "Ajmer" substitute "the Ajmer area".

E-Bihar ActsThe Code of Criminal Procedure (Bihar Amendment) Act, 1948(Bihar Act XXXI of 1948, as extended to the Ajmer area).Throughout the Act, for "Ajmer" substitute "Ajmer area".

Part VI – Acts passed by the Ajmer Legislative Assembly. The Ajmer Primary Education Act, 1952

(Ajmer Act II of 1952)Section 2. - Omit clause (a) of sub-section (1)The Ajmer (Places of Public Entertainment) Prohibition of Smoking Act, 1953(Ajmer Act II of 1953)Section 2. - Omit clause (e) of sub-section (1).The Ajmer Motor Vehicles Taxation Act, 1953(Ajmer Act V of 1953)Section 2. - Omit clause (g) of sub-section (1).The Ajmer Entertainments Tax Act, 1953(Ajmer Act X of 1953)Section 2. - Omit Clause (j) of sub-section (1).The Ajmer State Panchayat Act, 1954(Ajmer Act VII of 1954)Section 2. - Omit clause (r) of sub-section (1).The Ajmer Juvenile Smoking Prohibition Act, 1954(Ajmer Act II of 1954)Section 2. - Omit clause (c) of sub-section (1).The Ajmer Livestock Improvement Act, 1954(Ajmer Act XIII of 1954)Section 2. - Omit clause (h) of sub-section (1).Section 22. - In sub-section (6), for the words "State of Ajmer" substitute the words "State of Rajasthan".The Ajmer Animal Preservation Act, 1954(Ajmer Act XIV of 1954)Section 2. - Omit clause (c) of sub-section (1).The Ajmer Abolition of Intermediaries and Land Reforms Act, 1955(Ajmer Act III of 1955)Section 2. - Omit clause (xviii) of sub-section (1).Section 66. - In sub-section (2), for "Chief Commissioner" substitute "Board of Revenue".Section 67. - In sub-section (4), for "Chief Commissioner" substitute "Board of Revenue."Section 81. - For "Chief Commissioner " substitute "Board of Revenue".The Ajmer Sales Tax Act, 1955(Ajmer Act IV of 1955)Section 2. - In sub-section (1)-

(i)for Explanation 3 to clause (c), substitute the following explanation-

"Explanation 3.-The manager or any agent in the Ajmer area of a dealer who resides outside that area and carries on the business of selling goods in that area shall, in respect of such business, be deemed to be a dealer;"

(ii)Omit clause (e).

(iii)Omit clause (j).

Section 5. - In sub-clause (ii) of clause (a) of sub-section (2), "for the State of Ajmer" substitute "the Ajmer area."The Ajmer Armed Constabulary Act, 1955(Ajmer Act V of 1955)Section 2. - Omit clause (g) of sub-section (1).The Ajmer Bhoodan Yagna Act, 1955(Ajmer Act VI of 1955)Section 2. - Omit clause (h) of sub-section (1).The Ajmer Shops and Commercial Establishments Act, 1956(Ajmer Act IV of 1956)Section 2. - Omit clause (w) of sub-section (1).Second ScheduleBombay Laws (Laws in Force in The Abu Area)

Part I – Bombay Acts The Markets and Fairs Act, 1862

(Bombay Act IV of 1862)Section 5A. - Omit "for the State of Bombay".Section 8. - For section 8, substitute-"Extent-8. This Act extends to the Abu area".The Gas Companies Act, 1863(Bombay Act V of 1863)Section 1. - (1) for "In the Greater Bombay and in any other town or place" substitute "In any town or place in the Abu area".

(2)Omit "Greater Bombay, or other".Section 3. - Omit "the municipal commissioners for the City of Bombay".Section 7. - Omit from "in the Greater Bombay" to "at Bombay" where they occur for the first time, and from "and, in any town " to "under this Act".Section 27. - For "any other town or place within or subject to the Presidency of Bombay" substitute "any town or place in the Abu area".The Bombay Ferries and Inland Vessels Act, 1868(Bombay Act II of 1868)Section 2. - For "Presidency of Bombay" substitute "Abu area".Section 13. - Omit.Section 15. - (1) Omit paragraph one and form paragraph two omit "In places not within the limits of the Greater Bombay".

(2)For the marginal notes, substitute "Trial of offences".The Bombay Land Revenue Code, 1879(Bombay Act V of 1879)Throughout the Act,-

(i)references to a Taluqa shall, be construed as including references to a Tehsil;

(ii)references to the Mamlatdar shall be construed as including as references to the Tehsildar for the time being of the Tehsil or such other officer as the State Government may direct.

Section 1. - (1) In sub-section (2), for "from the whole of" to "1874" substitute "the Abu area".

(2)Omit sub-section (3).Section 4. - In sub-section (2), for "State" substitute "Abu area".Section 95. - For "Presidency" substitute "Abu area".Section 117 KK. - For the first "Bombay Revenue Tribunal" substitute "Abu area Revenue Tribunal".Section 117 L. - (1) for "each House of the State Legislature" where they occur at both places substitute "The State Legislature".

(2)For "each such House" substitute "the Legislature".

(3)In the marginal note, for "of each House" substitute "thereof."Section 118. - For "territory of the State" substitute "Abu area".Section 149. - Omit the third paragraph.

H. - For "Government of Bombay" substitute "Government of Rajasthan".

The Bombay Irrigation Act, 1879(Bombay Act VII of 1879)Section 1. - For from "whole of" to "City of Bombay" substitute "Abu area."The Bombay Public Authorities Sales Act, 1883(Bombay Act V of 1883)Section 3. - Omit clause (2) and in clause (3) omit "any other".The Bombay Prevention of Gambling Act, 1887(Bombay Act IV of 1887)Section 1. - (1) For the words "the City of Bombay to the Island of Salsette to all railways and railway station houses without the said City and Island" substitute "all railways and railway station houses in the Abu area."

(2)For "Presidency of Bombay" substitute "Abu area".Section 6. - (1) Omit clause (i) and in clause (ii) omit "elsewhere".

(2)In the proviso, omit "the Commissioner of Police".Section 11. - Omit "in the Greater Bombay to the Commissioner of Police and elsewhere".The Bombay Village Sanitation Act, 1889(Bombay Act I of 1889)Section 2. - For from "whole of" to "Act, 1874" substitute "Abu area".Section 7. - In sub-section (1), for "Presidency" substitute "Abu area".The Bombay Municipal Servants Act, 1890(Bombay Act V of 1890)Section 1. - (1) Omit sub-section (2).

(2)In sub-section (3), for "Bombay Presidency" substitute "Abu area".

(3)In the marginal note, omit "Commencement and".Section 2. - For sub-section (2), substitute-"(2) Act to be read with Municipal Act in force.-This Act shall in so far as it affects any part of the Abu area be read with the Bombay District Municipal Act, 1901".Section 3. - (1) In sub-section (1),-

(a)Omit "the Corporation or";

(b)Omit from "in Greater Bombay" to "and elsewhere";

(c)Omit from "to the Commissioner" to "deputed, or" ;

(d)Omit from "such Commissioner" to "deputed or";

(e)In the proviso, omit from "in the City" to "and elsewhere".

(2)In sub-section (2), omit "of the Corporation or".Section 4. - (1) In sub-section (1), Omit "Commissioner, or".

(2)In sub-section (2), omit "Corporation, or".Section 5. - In sub-section (1),-

(i)Omit the first "of the Corporation or".

(ii)Omit the second "the Corporation or".

Section 6. - (1) Omit "the Corporation or".

(2)Omit from "in Greater Bombay" to "and elsewhere".

Omit "the Corporation or".

The Bombay District Vaccination Act, 1892(Bombay Act 1 of 1892)Section 2. - (1) In sub-section (1), for "whole of the Presidency of Bombay" substitute "Abu area".

(2)In sub-section (2), for "whole of the Presidency of Bombay except Greater Bombay" substitute "Abu area".Section 4. - In clause (i), omit "for the Presidency of Bombay".Section 17. - Omit "or in Greater Bombay".The Bombay District Municipal Act, 1901(Bombay Act III of 1901)Section 1. - In sub-section (2), for "Whole of the Presidency of Bombay, except Greater Bombay" substitute "Abu area".Section 3. - In sub-section (4), for "Joint Judge, Assistant Judge, Judge of a Court of Small Causes Subordinate Judge Joint Subordinate Judge" substitute "Judge of a Court of Small Causes, any Civil Judge".Section 11. - In sub-section (1),-

(a)in the Explanation (1), for "State of Bombay" substitute "Abu area".

Section 12. - For "Bombay" substitute "Rajasthan".Section 22. - In sub-section (2), for "not below the grade of an Assistant Judge" substitute "not below the rank of a senior Civil Judge".Section 53. - (1) Omit "at Bombay".

(2)For "Presidency of Bombay" substitute "State of Rajasthan".Section 56. - In clause (kk-IV), for "the Local Self-Government Institute, Bombay" substitute "a Local Self-Government Institute approved by the State Government".Section 83. - In sub-section (2A).-

(i)omit clause (f);

(ii)in the proviso, for "Government Officer or Registrar" substitute "or Government Officer".

Section 84A. - (1) Omit "or Registrar of the Court of Small Causes of Bombay".

(2)Omit "or Registrar".Section 177A. - In the Explanation appearing below sub-section (2), for "State of Bombay" substitute "Abu area".The Bombay General Clauses Act, 1904(Bombay Act 1 of 1904)Section 3. - After sub-section (1), insert the following:-"(1A) "Abu area" means the area in the State of Rajasthan which, immediately before the 1st day of November, 1956, was within the State of Bombay as then constituted".

(ii)In sub-section (37), omit "in a Part A State or a Part C State".

The Bombay Court of Wards Act, 1905(Bombay Act I of 1905)Throughout the Act, except in Sections 46 and 47, for "State Government" substitute "Board of Revenue".Section 46. - In sub-section (2), for "State Government" substitute "Board of Revenue".Section 47. - After "the State Government" insert "or the Board of Revenue".The Bombay Co-operative Societies Act, 1925(Bombay Act VII of 1925)Section 2. - For "whole of the Presidency of Bombay" substitute "Abu area".Section 3. - In clause (i), for "Bombay Co-operative Tribunal" substitute "Abu area Co-operative Tribunal".Section 63. - Omit "a Presidency Magistrate or".Section 63A. - (i) In sub-section (1), for "Bombay Co-operative Tribunal" substitute "Abu area Co-operative Tribunal".

(ii)In sub-section (2), omit "processing such qualifications as may be Prescribed".

Section 69. - (1) For "Bombay Presidency" substitute "Abu area".

(2)For "the State" substitute "the area".

(3)In the marginal note for "the Presidency" substitute "the area to which this Act extends".Section 71. - In sub-section (5)-

(1)for "each of the Houses of the State Legislature" substitute "the Rajasthan Legislative Assembly".

(2)for "in which each of the Houses concurs" substitute "passed by the said Assembly".Section 73. - For "Bombay Presidency" substitute "Pre-Reorganisation State of Bombay".The Bombay Municipal Boroughs Act, 1925(Bombay Act XVIII of 1925).Section 1. - In sub-section (2) for "whole of the Bombay Presidency" substitute "Abu area".Section 10. - In the Explanation-

(1)In clause (1), for the first "State of Bombay" substitute "Abu area".

(2)In clause (2), for "State of Bombay" substitute "Abu area".Section 11. - In sub-section (1), for "Bombay Legislative Assembly" substitute "Rajasthan Legislative Assembly".Section 28. - In clause (c) of sub-section (1), for Presidency substitute "State".Section 67. - In sub-section (1)-

(1)Omit "at Bombay",

(2)For "Presidency of Bombay" substitute "State of Rajasthan".Section 105. - In sub-section (2)-

(1)Omit clause (f),

(2)In the proviso, for "Government Officer or Registrar" substitute "or Government Officer".Section 107. - Omit-

(1)"Or Registrar of the Court of Small Causes of Bombay",

(2)"Or Registrar".Section 113A. - For "State of Bombay" substitute "State of Rajasthan".Section 217. - In the Explanation in sub-section (2), for "Bombay Presidency" substitute "Rajasthan State".Section 221. - (1) For "Each House of the State Legislature" substitute "the Rajasthan Legislative Assembly",

(2)For "in which each of the said Houses concurs" substitute "passed by the said Assembly",

(3)In the marginal note omit "each House of".

I. - Omit all entries below heading "Municipal Boroughs".

The Bombay Revenue Tribunal Act, 1939(Bombay Act XII of 1939)Section 2. - For sub-section (4), substitute the following:-"(4) "Tribunal" means the Revenue Tribunal referred to in section 3"Section 3. - For this section, substitute the following:-"(3) The Board of Revenue shall, as from the 1st day of November, 1956, be deemed to be the Revenue Tribunal in relation to the Abu area".Section 13. - To this section, add the following sub-section:-"(3) Notwithstanding anything contained in the regulations made before the 1st day of November, 1956 the provisions of section 10 to 13 of 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) shall apply in relation to cases under the said Act."The Bombay Sales of Motor Spirit Taxation Act, 1946.(Bombay Act VI of 1946)Section 1. - For "whole of the State of Bombay" substitute "Abu area".Section 2. - In clause (2), for "State of Bombay" substitute "Abu area".Section 5. - For "State of Bombay" substitute "State of Rajasthan".Section 19. - Omit "a Presidency Magistrate or".Section 22. - In sub-section (2), for "State of Bombay" substitute "State of Rajasthan".The Bombay Electricity (Special Powers) Act 1946(Bombay Act XX of 1946)Section 1. - In sub-section (2), for "whole of the State of Bombay" substitute "Abu area".The Bombay Agricultural Debtors Relief Act, 1947(Bombay Act XXVIII of 1947)Section 2. - In sub-section (3), for "and includes any court to which an application may be referred to for disposal under section 13A" substitute "and, if there is no court of the Civil Judge, Junior Division, functioning for the time being for the Abu area, the lowest Civil Court having Jurisdiction over that area".Section 13A. - Omit this Section.The Bombay Primary Education Act, 1947(Bombay Act LXI of 1947)Section 1. - In sub-section (2), for "the whole of the State of Bombay except Greater Bombay" substitute "the Abu area".Section 2. - (1) In clause (8), omit "for the State of Bombay".

(2)To clause (9), add "and in the case of the Abu area means that area".Section 4. - In the Explanation below sub-section (7), for "the State of Bombay" substitute "the Abu area".After section 58, insert the following section:-

58A. Provision as respects the period from the 1st day of November, 1956-As from the 1st day of November, 1956 the powers and duties of the said board shall be exercised and discharged by such body or authority as the State Government may specify in this behalf and until such body or authority is so specified, by the State Government and the provisions of this Act shall, as from the said date, be deemed to have been amended to give full effect to the provisions of this section".

The Bombay Tenancy and Agricultural Lands Act, 1948(Bombay Act LXVII of 1948).Section 67. - For sub-section (2) substitute the following:-"(2) The Tribunal shall consist of such number of persons as the State Government thinks fit. But the member, or at least one of the members, of the Tribunal shall be a person who has held or is holding a Judicial office or is or has been a legal practitioner entitled by law to practice".The Bombay Sugarcane Cess Act, 1948(Bombay Act LXXXII of 1948)Section 1. - In sub-section (2), for "whole of the State of Bombay" substitute "Abu area".Section 11. - (1) For "State Sugarcane Cess Fund" substitute "Abu area Sugarcane Cess Fund".

(2)In sub-section (2), for "State of Bombay" substitute "Abu area".Section 14. - In clause (g) of sub-section (2), for "Provincial Sugarcane Cess Fund" substitute "Abu area Sugarcane Cess Fund".The Bombay Public Trusts Act, 1950(Bombay Act XXIX of 1950)Section 1. - In sub-section (2), for "the whole of the State of Bombay substitute "the Abu area".Section 2. - In clause (4), omit "in the Greater Bombay, the City Civil Court and elsewhere".Section 3. - For "throughout the State" substitute "throughout the Abu area".Section 4. - Omit this section.Section 5. - Omit sub-section (2).Section 18. - In clause (7)-

(1)in sub-section (ii) omit "in the City of Bombay, the Collector of Bombay and elsewhere,"

(2)in sub-section (iii) omit from "or the Bombay Municipal Boroughs" to "Act, 1949".After section 21, insert the following section:-"21A. Registration where trust property a,id office of administration not in the State after reorganisation of States. - (1) If a public trust is duly registered in accordance with the foregoing provisions or is deemed to be registered under section 28, before the 1st day of November, 1956, in a region or sub- region, which by reason of the States Reorganisation Act, 1956, on that day forms part of or is transferred to another State or Union territory but the trust property or substantial portion thereof is situate in the Abu area of the State of Rajasthan, the trustee of such trust shall, within a period of six months from that date, apply for registration of the trust in the region or sub-region within the limits of which such property is situate and the Deputy or Assistant Charity Commissioner of that region or sub-region shall thereupon after such enquiry (if any) as he thinks fit, register such trust without any further charge or fee therefor.

(2)If a public trust is registered in accordance with the provisions of this Act or is deemed to be registered under section 28, before the 1st day of November, 1956, in any region or sub-region forming part of the State of Rajasthan, and by reason of the States Reorganisation Act, 1956, the area in which the trust property or substantial portion of it is situate, is on that date transferred to or forms part of another State or Union territory', then upon it being proved by the trustee of such trust in the manner, if any, prescribed within six months of that date that the trust is duly registered in the Stale or Union territory in which the trust property or substantial portion thereof situate, the registration in the Abu area of the State of Rajasthan shall be deemed to be cancelled.

(3)For the avoidance of doubt, it is hereby declared that nothing in the foregoing provisions of this Act shall be taken to invalidate any registration of a public trust merely on the ground that on account of the reorganisation of the State under the States Reorganisation Act, 1956, the office of the administration of the trust, and the trust property or a substantial portion of it are not both situated within the Abu area of the State of Rajasthan."Section 28A. - (1) In clause (ii), omit "in the City of Bombay to the Collector of Bombay and elsewhere,"

(2)In clause (iii), omit from "or the Bombay Municipal Boroughs" to "Act, 1949."Section 35. - In sub-section (1), for "a Part A State or a Part C State" substitute "any part of India".After section 43, insert the following section:-"43A. Secretary, Finance Department to be Treasurer of Charitable Endowments after reorganisation of States.-With effect from the 1st day of November, 1956, the Secretary to the Government of Rajasthan in the Finance Department shall be deemed to be the Treasurer of Charitable Endowments for the Abu area of the State of Rajasthan, appointed under the provisions of the Charitable Endowment Act, 1890, and the property vesting immediately before that date, in the Charity Commissioner for the former State of Bombay, in relation to charitable endowments the objects of which do not extend beyond the limits of the aforesaid Abu area, shall vest in the said Secretary as the Treasurer of Charitable Endowments."Section 51. - For "Bombay Revenue Tribunal", except in the expression "Bombay Revenue Tribunal Act", substitute "Abu area Revenue Tribunal".Section 56B. - In sub-section (3), for "State of Bombay" substitute "Abu area".Section 69. - In clause (i), after "43" add "or section 43A".Section 71. - For "Bombay Revenue Tribunal" substitute "Abu area Revenue Tribunal".Section 79CC. - In sub-section (3), for "Bombay Revenue Tribunal" substitute "Abu area Revenue Tribunal".Section 82. - Omit " a Presidency Magistrate or".

B. - In the entry relating to section 71(1), for "Bombay Revenue Tribunal" substitute "Abu area Revenue Tribunal".

The Bombay Sales Tax Act, 1953(Bombay Act III of 1953)Section 1. - In sub-section (2), for "whole of the State of Bombay" substitute "Abu area."Section 2. - (1) in Clause (6), for "State of Bombay" substitute "Abu area".

(2)In clause (13),-

(a)for "within the State of Bombay" substitute "within the Abu area."

(b)In the Explanation-

(i)for "State of Bombay" substitute "State of Rajasthan";

(ii)After "in another State" add "or Union territory".

Section 4. - In sub-section (2), omit "possessing such qualifications as may be prescribed".Section 5. - After sub-section (5), add the following:-"Explanation.-For the purpose of sub-section (2) in determining the limits of the turnover of sales or purchases of a dealer, clause (i) of sub-section (1) shall, with effect from the 1st day of November, 1956, be read and construed as follows, namely:-"In the case of a dealer who brings any goods into the Abu area of the State Rajasthan from any place outside the said State or to whom any goods are despatched in the aforesaid area from any place outside the State, whether by land, water or air, Rs. 10,000 provided that the aggregate value of the goods so brought or despatched during the period of one year is not less than Rs. 2,500."Section 8. - For "State of Bombay" substitute "State of Rajasthan".Section 9. - In the Explanation, for "State of Bombay" where they occur for the first and third times, substitute "State of Rajasthan" and, where they occur for the second time, substitute "Abu area".Section 10. - For "State of Bombay" substitute "State of Rajasthan".Section 10A. - In the Explanation, for "State of Bombay", where they occur for the first and third times, substitute "State of Rajasthan" and, where they occur for the second time, substitute "Abu area".Section 10C. - For the first "State of Bombay" substitute "State of Rajasthan" and for the second "State of Bombay" substitute "Abu area".Section 12. - For "State of Bombay", where they occur for the first and third times, substitute "Abu area" and, where they occur for the second and fourth times, substitute "State of Rajasthan".Section 12A. - For "State of Bombay, where they occur for the third, sixth, eighth and tenth times, substitute "State of Rajasthan" and, elsewhere substitute "Abu area".After section 12A, insert the following section :-"12B. Continuation of registration, licence or authorisation after reorganisation of States.-Every dealer who was carrying on business in the Abu area and whose registration, licence or authorisation under this Act was in force, immediately before the 1st day of November, 1956, shall notwithstanding the reorganisation of State under the States Reorganisation Act, 1956, be deemed to continue to be duly registered, licensed or authorized, as the case may be in the said area".After section 15, insert the following section :-"15A. Powers of Collector of assessment or reassessment of taxes due prior to 1st November, 1956.- Where the amount of the tax due from a dealer for any period prior to the 1st day of November, 1956 has not been assessed or any turnover has escaped assessment, then, notwithstanding the reorganisation of States under the States Reorganisation Act, 1956, it shall be competent to the Collector to assess or reassess the amount of tax due in accordance with the relevant provisions of this Act, in respect of the sales or purchases made by such dealer within the Abu area, during such period".Section 45. - In sub-section (4), for "both the Houses of the State Legislature" substitute "the Rajasthan Legislative Assembly".Section 45A. - Omit the section.Section 46. - (1) For "State of Bombay" substitute "State of Rajasthan".

(2)In the Explanation, after "State" insert "or Union territory".

A. - In entry 41, omit "for the State of Bombay" and "or approved by Bombay Municipal Schools Committee".

The Bombay Government Premises (Eviction) Act, 1955(Bombay Act II of 1956)Section 2. - Before section 2 insert-

1A. Application.-It applies to Government premises situate in the Abu area.

Section 3. - In clause (b), for "Government of Bombay" substitute "State Government".The Bombay Aerial Rope Ways Act, 1955(Bombay Act III of 1956)Section 1. - In sub-section (2), for "the whole of the State of Bombay" substitute "the Abu area".Section 9. - Omit from "in Greater Bombay" to "elsewhere".Section 29. - Omit "a Judge of the City Civil Court in Greater Bombay and elsewhere by".The Bombay (Supplementary) Appropriation Act, 1956(Bombay Act IV of 1956)This Act shall stand unmodified.The Bombay Appropriation Act, 1956(Bombay Act XIV of 1956)This Act shall stand unmodified.The Bombay Appropriation (Excess Expenditure) Act, 1956(Bombay Act XXV of 1956)This Act shall stand unmodified.The Bombay Hindu Places of Public Worship (Entry Authorisation) Act, 1956(Bombay Act XXXI of 1956)Section 1. - In sub-section (2), for "the whole of the State of Bombay" substitute "the Abu area".The Bombay Molasses (Control) Act, 1956(Bombay Act XXXVIII of 1956)Section 1. - In sub-section (2), for "the whole of the State of Bombay" substitute "the Abu area".Section 9. - In clause (b), omit "a Presidency Magistrate or".

Part II – Central Acts The Bombay Civil Courts Act, 1869

(Central Act XIV of 1869)Section 1. - For "only to" to "said State" substitute "to the Abu area".Section 5. - To section 5, add the following:-"For the purposes of this Act, the District Judge, for the time being exercising jurisdiction over the Sirohi District shall be deemed to be the District Judge for the Abu area".The Bombay Revenue Jurisdiction Act, 1876(Central Act X of 1876)Section 1. - For "State of Bombay" substitute "Abu area".Section 12. - (1) Omit "of jurisdiction at Bombay".

(2)For "said High Court" substitute "High Court"Third ScheduleMadhya Bharat LawsThe Madhya Bharat Civil Courts Act, Samvat 2006(Madhya Bharat Act 43 of 1949 (Samvat 2006))Section 1. - In sub-section (2), omit "of the United State of Gwalior, Indore and Malwa (Madhya Bharat)" where they occur for the second time.Section 2. - (i) Omit clause (i).

(ii)For clause (iv), substitute the following:-

"(iv) "High Court" means the High Court of Rajasthan".Section 8. - To this section, add the following paragraph:-"For the purposes of this Act, the District Judge for the time being exercising jurisdiction over the Jhalawar district shall be deemed to be the District Judge for the Sunel area".Section 17. - To this section, add the following paragraph:-"For the purposes of this Act the Civil Judge for the time being exercising jurisdiction over the Jhalawar district shall, until otherwise directed by the Government, be deemed to be the Civil Judge of the I Class having jurisdiction over the Sunel area".Section 21. - For sub-section (3), substitute the following:-"(3) (a) The territorial jurisdiction of the Munsifs shall be such as may be prescribed by the Government from time to time.

(b)The pecuniary jurisdiction of a Munsif extends to all original suits and proceedings of a civil nature wherein the subject matter does not exceed in amount or value of two thousand rupees.

(c)For the purposes of this Act, the Munsif if any for the time being exercising jurisdiction over the Jhalawar district shall, until otherwise directed by the Government, be deemed to be the Munsif having jurisdiction over the Sunel area".

Section 25. - For section 25, substitute the following:-"25. Power to invest Civil Judges and Munsifs with Small Cause court powers.-(1) The High Court may invest, within such local limits as it may from time to time appoint, any Civil Judge or Munsif with the jurisdiction of a Court of Small Causes for the hearing of suits cognizable by such courts up to such amount as it may deem proper, not exceeding, in the case of a Civil Judge, five hundred rupees, and, in the case of a Munsif, one hundred rupees.

(2)Except as may be otherwise directed by the High Court, the Civil Judge or Munsif for the time being exercising jurisdiction over the Sunel area shall be deemed to have been invested under sub-section (1) with the jurisdiction of a Court of Small Causes for the hearing of suits cognizable by such Courts to the same extent if any to which he has, for the time being, been invested with such jurisdiction in respect of any area outside the Sunel area".The Madhya Bharat Court of Wards Act, Samvat 2007(Madhya Bharat Act 59 of 1950 (Samvat 2007))Throughout the Act, for the expression "Deputy Commissioner, Jagirs" or "Deputy Commissioner", substitute "Collector", unless the expression is hereinafter directed to be omitted or otherwise modified.Section 4. - For this section, substitute the following:-"4. The Board of Revenue shall constitute the Court of Wards".Section 5. - Omit this section.Section 6. - Omit "subject to the provisions of section 5".Section 8. - For "Deputy Commissioner of the division" substitute "Collector of the district".Section 14. - Omit this section.Section 40. - For "Deputy Commissioner of the Division" substitute "Collector of the District".Section 45. - Omit the first three provisos.Section 66. - Omit sub-section (3).The Madhya Bharat Land Revenue and Tenancy Act, Samvat 2007(Madhya Bharat Act 66 of 1950 (Samvat 2007))Throughout the Act, for "United State" substitute "Sunel area".Section 4. - Omit clause (iv).Section 8. - For sub-section (1), substitute the following:-"(1) 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) shall be the Board of Revenue for the Sunel area".Sections 18 to 28. - Omit these sections.The Madhya Bharat General Clauses Act Samvat 2007(Madhya Bharat Act 84 of 1950 (Samvat 2007))Throughout the Act, references to any Legislature shall, except as otherwise directed hereinafter, stand unmodified.Section 3. - (i) For sub-section (5), substitute the following:-"(5) "Board of Revenue" means-

(i)as respects the period before the 1st day of November, 1956, the Board of Revenue for Madhya Bharat, and

(ii)as respects may later period, 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)".

(ii)For sub-section (16), substitute the following:-

"(16) "Gazette" shall mean-

(i)as respects any period before the 1st day of November, 1956, the official or Government Gazette for Madhya Bharat, and

(ii)as respects any later period, the official Gazette of the State Government of Rajasthan".

(iii)After sub-section (37), insert the following:-

"(37A) "Sunel area" means the area in the State of Rajasthan which immediately before the 1st day of November, 1956 was within the State of Madhya Bharat as then constituted."Fourth ScheduleRajasthan Laws

Part I – Laws of the Rajasthan State Legislature The Rajasthan Appeals and Petitions (Discontinuance) Ordinance, 1949

(Rajasthan Ordinance XL of 1949)Section 4. - In clause (b) of sub-section (1) and in sub-section (2), for Rajpramukh" substitute "Governor".The Rajasthan Civil Courts Ordinance, 1950(Rajasthan Ordinance VII of 1950)Section 9. - In sub-section (1), for "Rajpramukh" substitute "Governor".Section 13. - For "Rajpramukh" substitute "Governor".The Rajasthan Town Municipalities Act, 1951(Rajasthan Act XXIII of 1951)Section 59. - In clause (e) of the proviso, for "Rajasthan Police Force" substitute "police force of the State of Rajasthan as constituted by the States Reorganisation Act, 1956".The Rajasthan Co-operative Societies Act, 1953(Rajasthan Act IV of 1953)Section 83. - After sub-section (4), add the following sub-section:-"(5) The provisions of this section do not apply to a co-operative society registered within the Abu area, the Ajmer area or this Sunel area".The Rajasthan General Clauses Act, 1955(Rajasthan Act 8 of 1955)Section 32. - (i) After clause (1), insert the following:-"(1A) "Abu area" means the area in the State of Rajasthan which, immediately before the 1st day of November, 1956, was within the State of Bombay as then constituted".

(ii)After clause (3), insert the following:-

"(3A) "Ajmer area" means the area in the State of Rajasthan which, immediately before the 1st day of November, 1956, was within the State of Ajmer as then constituted".

(iii)After clause (34), insert the following:-

"(34A) "Governor" means, as respects the period on or after the 1st day of November, 1956, the Governor of Rajasthan."

(iv)Omit clause (45);

(v)For clause (65), substitute the following:-

"(65) "Rajpramukh" shall, as respects any period before the 1st day of November, 1956, mean the person who is for the time being the Rajpramukh of Rajasthan".

(vi)For clause (75), substitute the following:-

"(75) "State Government" shall mean, in relation to anything done or to be done after the commencement of the Constitution-

(a)as respects any period before the 1st day of November, 1956, the Rajpramukh, and

(b)as respects any later period, the Governor;".

(vii)After clause (78), insert the following:-

"(78A) "Sunel area" means the area in the State of Rajasthan, which, immediately before the 1st day of November, 1956, was within the State of Madhya Bharat as then constituted".

(viii)For clause (81), substitute the following:-

"(81) "Up Rajpramukh" shall, as respect any period before the 1st day of November, 1956, mean the person who is for the time being, the Up Rajpramukh of Rajasthan".The Rajasthan Land Revenue Act, 1956(Rajasthan Act 15 of 1956)Section 5. - For "Rajpramukh" substitute "Governor".

Part II – .-Laws of the Covenanting States of Rajasthan University of Rajputana Acts of the Covenanting States

Section 5. - For "Ajmer-Merwara" substitute "the Ajmer area".Section 8B. - Omit this section.Section 10. - (i) In sub-section (1), for "Rajpramukh" substitute "Governor".

(ii)In sub-section (2), omit "in the absence of the Patron".

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State of Rajasthan - Act