Section 2(e) in The Rajasthan Divisional Commissioner (Office Abolition) Act, 1962
(e)"existing law" means any law, act, ordinance, regulation, rule, notification, order, bye-law, scheme or instrument having the force of law, pertaining to matters specified in Lists II and III of the Seventh Schedule to the Constitution of India, in force in the whole or any part of the State of Rajasthan immediately before the appointed day.
