Section 10 in The Rajasthan Adaptation of Laws (On State and Concurrent Subjects) Order, 1956
10.
Notwithstanding anything in this Order, an existing State law shall not, unless expressly so provided, apply to any area in the State of Rajasthan to which it did not apply immediately before the appointed day and references in that law to States generally or to that State shall not include references to such area.
