Section 7 in The Rajasthan Laws (Extension) Act, 1957
7. Repeal and savings.
- Any law corresponding to the Rajasthan laws specified in the Schedule in force in the Abu area or the Ajmer area or the Sunel area immediately before the coming into force of this Act shall stand repealed:Provided that anything done or any action taken under any such law shall be deemed to have been done or taken under the corresponding provision of the relevant Rajasthan law specified in the Schedule and shall continue to be in force accordingly.
