Section 1 in The Rajasthan High Court Ordinance 1949
1. Short title, extent and commencement.
(1)This Ordinance may be called the Rajasthan High Court Ordinance, 1949.(2)It [extends] [Extends to the whole of the State of Rajasthan including Abu, Ajmar and Sunel areaswith effect from 1-11-1956 vide State Reorganization Act, 1956 (Central Act 37 of 1956).] to the whole of Rajasthan.(3)It shall come into force on the [date] [Come into force with effect from 29-8-1949 vide Notification No. 115/JD/U.S.D., dated 25-8-1949, Published in the Rajasthan Gazette No. 60, Extraordinary, dated 26-8-1949.] which the Rajpramukh may appoint by notification in the Rajasthan gazette for the inauguration of the High Court erected and established by and under this Ordinance.
