Section 3 in The Rajasthan Laws (Application to Sirohi) Act, 1953
3. Certain Rajasthan laws to apply to Sirohi.
- The Rajasthan laws specified in the Schedule to this Act shall in, so far as they relate to any of the matters enumerated in Lists II and III in the Seventh Schedule to the Constitution of India, apply, and as from the appointed day be deemed to have applied to Sirohi notwithstanding anything to the contrary contained in the Sirohi Administration Order, 1948, or in any other law, or instrument:Provided that the application of such laws to Sirohi shall not be deemed to have rendered any person liable to any punishment or penalty under any such law in respect of anything done or omitted to be done by him before the commencement of this Act.
