Section 74(2) in The Rajasthan Urban Improvement Act, 1959
(2)[ No rule made under sub-section (1) shall take effect until it is published in the official Gazette, and no such rule shall be made except after previous publication:Provided that any such rule may be made without previous publication if the State Government considers that it should, in public interest, be brought into force at once.] [Substituted by Rajasthan Act 26 of 1976, dated 17-4-1976. w.e.f. 28-2-1976.]
