Section 11 in The Rajasthan Divisional Commissioner (Office Abolition) Act, 1962
11. Rule of constitution.
- Notwithstanding the fact that this Act makes no provision or makes insufficient provision in any respect for the application of any existing law as modified by this Act, any court, tribunal authority or officer, when, required to administer the provision of such existing law, may construe the same mutatis mutandis, with such further modification, not affecting the substance, as may be necessary or appropriate in the circumstances.
