Section 58A(3) in The Rajasthan Adaptation of Laws (On State and Concurrent Subjects) Order, 1956
(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,"
