Section 75(2) in The Rajasthan Urban Improvement Act, 1959
(2)All regulations made under sub-section (1) shall be subject to the sanction of the State Government and shall, when so sanctioned, [come into force upon their publication in the official Gazette] [Substituted by Rajasthan Act 26 of 1976, dated 17-4-1976, w.e.f. 28-2-1976.].
