Section 32(63) in Rajasthan General Clauses Act, 1955
(63)"Rajasthan law" shall include -(i)as respects the period prior to the 7th day of April, 1949(a)any law made by the Ruler or a competent Legislature or other competent authority or officer of a covenanting State, or(b)an Ordinance made and promulgated by the Rajpramukh of the former Rajasthan State or of the former Matsya State in Pursuance of the Covenant;(ii)as respects the period on and from the 7th day of April , 1949, and ending with the 17th day of March, 1952(a)an Ordinance made and promulgated by the Rajpramukh in pursuance of the Covenant, or(b)an Act made in the exercise of the power conferred by article 385 of the Constitution by the Rajpramukh;(iii)as respects the period on and from the 18th day of March, 1952 to the 31st day of October, 1956(a)an Ordinance made and promulgated by the Rajpramukh under article 213, read with article 238, of the Constitution, or(b)an Act passed by the State Legislative Assembly and assented to by the Rajpramukh or the President of India, as the case may require; and(iv)as respects any later period(a)an Ordinance made and promulgate under and in accordance with the provisions of the Constitution by the Governor, or(b)an Act passed by the State Legislative Assembly and assented to by the Governor or the President of India, as the case may require;
