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State of Rajasthan - Section

Section 19 in Rajasthan Public Gambling Ordinance, 1949

19. [---] [Omitted by Act 27 of 1957.]

Notifications underRajasthan Public Gambling Ordinance, 1949Home 'A' Department[Notification [Published in Rajasthan Raj-patra Part 4 (a) dated 12-7-1962 at pages 1.]Jaipur, June 25, 1962No. F. 3 (2) Home (A-Gr. 11)/61- In pursuance of sub-section (2) of section 1 of the Rajasthan public Gambling Ordinance, 1949 (Ordinance No. XLVIII of 1949), the. State Government hereby extends with immediate effect, all the remaining section of the said Ordinance to the following towns in Jhunjhunu District, namely:-
1. Pilani (including Vidyabihar) 5. Mandawa
2. Khetri 6. Bissau
3. Surajgarh 7. Bagar
4. Udaipur  
By Order of the Governor,ShivshankerSecretary to the Government.Home 'A' Department[Notification] [Published in Rajasthan Raj-patra Part 4 (c) at page 20]Jaipur, February 7, 1961No. F. 3 (2) Home (A-Gr. II)/61- In pursuance of Sub-section (2) of section 1 of the Rajasthan Public Gambling Ordinance, 1949 (Ordinance No. XLVIII of 1949), the State Government hereby extends with immediate effect, all the remaining section of the said Ordinance to the following towns and villages in Alwar District, namely:-
1. Rajgarh 10. Agra (P.S. Partapgarh)
2. Lachhmangarh 11. Behror
3. Govindgarh 12. Ramgarh
4. Kathumar 13. Tijara
5. Kherli 14. Kishanagarh
6. Thanagazi 15. Khairthal
7. Narainpur 16. Tapukra
8. Tehla 17. Kotkasim
9. Pratapgarh 18. Mundawar
By Order of the GovernorD.V. HandaSecretary to the Government.