Section 2 in Rajasthan Agricultural Loans Act, 1956
2. Repeal
- On and from the coming into force of this Act, the following shall stand repealed, namely(a)(1) the Alwar State Agriculturists' Loans Act 1944, and (2) the Bundi Agriculturists' Loans Act, 1939; and(b)any corresponding laws, other than the enactments referred to in clause (a) hitherto in force in any of the covenanting States, or in the Abu area or the Ajmer area or the Sunel area in so far as such laws are covered by, or are inconsistent with, the provisions of this Act.
