Section 58A in The Rajasthan Adaptation of Laws (On State and Concurrent Subjects) Order, 1956
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".
