Section 4 in The Rajasthan Civil Courts Laws (Extension) Act, 1956
4. Reference to authorities.
- Any reference, by whatever form of words, in any law for the time being in force in any part of the State to any authority competent to exercise any powers or discharge any functions in that part shall, where a corresponding new authority has been constituted by or under any of the Rajasthan Ordinances specified in the Schedule, have effect as if it were a reference to that new authority.
