Section 32(73) in Rajasthan General Clauses Act, 1955
(73)"Sirohi" or "Sirohi State" shall mean such territories of the former Indian State of Sirohi as have not been merged in the State of Bombay under the States Merger (Bombay) Order, 1950 made by the Governor General of India in exercise of the power conferred by section 290-A of the Government of India Act, 1935, and the administration whereof, having been delegated to the Government of Rajasthan by means of notification No. 20/P dated 24th day of January, 1950, issued by the Central Government in the Ministry of States in exercise of the power conferred on it by sub-section (2) of section 3 of the Extra Provincial Jurisdiction Act, 1947 of the Central legislature and of all other powers enabling it in that behalf, was taken over and assumed by the Government of Rajasthan in the afternoon of the 25th day of January, 1950;
