Section 32(1A) in Rajasthan General Clauses Act, 1955
(1A)[ "Abu area" shall mean the territory comprised in the Abu Road taluka of Banaskantha district in the State of Bombay as it existed immediately before the first day of November, 1956;] [Inserted vide item No (i) of Part 1 of the Fourth Schedule of the Rajasthan Adaptation of Laws (on State and Concurrent Subjects) Order, 1956 published in the Rajasthan Gazette, Part IV-C, Extraordinary, dated 1st November, 1956, and subsequently substituted by section 7 of Rajasthan Act No. 45 of 1957, published in Rajasthan Gazette, Extra-ordinary Past IV-A, dated 24-12-1957.]
