Section 32(51) in Rajasthan General Clauses Act, 1955
(51)"Ordinance" shall mean and include(a)as respects any period before the commencement of the(i)an Ordinance lawfully made and promulgated by the Ruler or the Government of a Covenanting State;(ii)an Ordinance made and promulgated by the Rajpramukh of the former Rajasthan State in pursuance of the Covenant;(iii)an Ordinance likewise made and promulgated by the Rajpramukh of the former Matsya State; and(iv)an Ordinance likewise made and promulgated by the Rajpramukh of Rajasthan; and(b)[ as respects the period after such commencement, an Ordinance made and promulgated under and in accordance with the provisions of the Constitution [Substituted item No. (viii) of section 7 of Rajasthan Act No. 45 of 1957, published in Rajasthan Gazette, Part IV-A, Extraordinary dated 24-12-1957.](i)by the Rajpramukh upto the 31st day of October, 1956, or(ii)by the Governor on or after the first day of November 1956;]
