Section 6 in The Rajasthan Laws (Application to Sirohi) Act, 1953
6. Power of courts and other authorities to remove difficulties.
- For the purpose of facilitating the application to Sirohi of any law declared by this Act to be applicable to Sirohi any court, tribunal or other authority may construe any such law with such alterations not affecting the substance, as may be necessary or proper to adapt it to the matter before the court, tribunal or other authority.
