Section 16 in The Rajasthan Adaptation of Laws (On State and Concurrent Subjects) Order, 1956
16.
Where any adaptations are by this Order, directed to be made in any law which has been enacted in Hindi, then-(a)the said adaptations shall be carried out in the English translation, if any, of the said law published under the authority of the Rajpramukh of the State concerned; and(b)whether such translation has been published or not, the provisions of the said law as enacted in Hindi shall be deemed to have been adapted to the extent necessary to give full effect to the adaptations first mentioned above.
