Section 2(2) in Ajmer Development Authority Act, 2013
(2)"Ajmer Region" means the areas in the limits of the city, towns and villages specified in Schedule-I. The State Government may, from time to time, in the notification published in the Official Gazette, amend that Schedule by adding thereto or deleting therefrom any area specified in such notification; and thereupon the modified area shall be the Ajmer Region;
