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State of Rajasthan - Section

Section 4 in The Rajasthan Adaptation of Laws (On State and Concurrent Subjects) Order, 1956

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.