Section 5 in The Rajasthan Adaptation of Laws (On State and Concurrent Subjects) Order, 1956
5.
In this Order and in any existing State law as adapted in accordance with the provisions of this Order, unless the context otherwise requires:(a)the expression "Abu area" shall be construed to mean the area in the State of Rajasthan which, immediately before the appointed day, was within the State of Bombay as then constituted;(b)the expression "Ajmer area" shall be construed to mean the area in the State of Rajasthan which, immediately before the appointed day, was within the State of Ajmer as then constituted;(c)the expression "Board of Revenue" shall be construed to mean the Board of Revenue constituted under the Rajasthan Land Revenue Act, 1956 (Act 15 of 1956 of the State of Rajasthan as constituted immediately before the 1st day of November, 1956);(d)the expression "Sunel area" shall be construed to mean the area in the State of Rajasthan which, immediately before the appointed day, was within the State of Madhya Bharat as then constituted.
