Section 1(2) in Rajasthan Nazul/Devsthan Building (Disposal by Public Auction) Rules, 1967
(2)They shall come into force at once.Explanation. - The term "Devsthan Property" has been explained in the Notification dated 25th July, 2001 as "such properties of Devsthan Department which are not in the name of idols of temples but are vested in the Devsthan Department.
