Section 28 in The Rajasthan Urban Improvement Trust (Disposal of Urban Land) Rules, 1974
28. Repeal and savings.
(1)All notifications/circulars orders issued by the State Government from time to time in relation to matters covered by these rules shall stand superseded as from the date of the commencement of these rules.(2)Any action taken or orders issued under superseded notification/circular prior to coming into force of these rules shall be deemed to have been taken or issued under these rules.
