Section 13 in The Rajasthan Divisional Commissioner (Office Abolition) Act, 1962
13. Repeal.
- The following enactments are hereby repealed, namely(1)The Rajasthan City Municipal Appeals (Regulation) Act, 1950 (Rajasthan Act 3 of 1950).(2)The Rajasthan Divisional Commissioner (Office Abolition) Ordinance, 1961 (Rajasthan Ordinance No. 6 of 1961).(3)The Rajasthan Divisional Commissioner (Officer Abolition) Amendments Ordinance, 1961 (Rajasthan Ordinance No. 8 of 1961).(4)The Rajasthan Land Revenue (Amendment) Ordinance, 1961 (Rajasthan Ordinance No. 9 of 1961).The Schedule(See Section 4)(1)The Rajasthan Court of Wards Act, 1961 (Rajasthan Act 28 of 1961).Section 7. - (1) In sub-section (1), omit "the Commissioners of the divisions or"(2)In sub-section (2), omit "Commissioner or"(2)The Rajasthan Public Demands Recovery Act, 1952 (Rajasthan Act 5 of 1952).Section 23A. - (1) Substitute "revenue appellate authority" for "Commissioner of the division concerned" occurring in sub-section (1).(2)Substitute "revenue appellate authority" for "Commissioner" occurring in sub-section (3).(3)The Rajasthan Land Reforms and Resumption of Jagirs Act, 1952 (Rajasthan Act 6 of 1952).Section 42A. - In sub-section (1) omit "the Commissioner"(4)The Rajasthan Minor Irrigation Works Act, 1953 (Rajasthan Act, 12 of 1953).Section 48. - Omit "the Commissioner or" occurring twice.(5)The Rajasthan Land Acquisition Act, 1953 (Rajasthan Act 24 of 1953).Section 45. - In sub-section (3) omit "or the Commissioner" and "Commissioner"(6)The Rajasthan District Boards Act. 1954 (Rajasthan Act 2 of 1954).Section 29. - Substitute "Collector" for "Commissioner" wherever occurring.Section 30. - Substitute "Collector" for "Commissioner" occurring in clause (b) of sub-section (1).Section 58. - Omit "the Commissioner" in sub-sections (3) and (4).Section 198. - Omit "or to the Commissioner in respect of any specified Board or Boards in his division"(7)The Rajasthan Sales of Motor Spirit Taxation Act, 1954 (Rajasthan Act 6 of 1954).Section 22. - In sub-section (1), clause (a), omit "to the Commissioner or".(8)The Rajasthan Religious Buildings and Places Act, 1954 (Rajasthan Act 18 of 1954).Section 8. - Substitute "revenue appellate authority" for "Commissioner" wherever occurring.Section 9. - Substitute "revenue appellate authority" for "Commissioner".(9)The Rajasthan Irrigation and Drainage Act, 1954 (Rajasthan Act 21 of 1954).Section 19. - In sub-section (2), substitute "revenue appellate authority" for "Commissioner".Section 27. - Substitute "revenue appellate authority" for "Commissioner".(10)The Rajasthan Agricultural Lands Utilisation Act, 1954 (Rajasthan Act 22 of 1954).Section 5. - Substitute "revenue appellate authority" for "Commissioner" wherever occurring.(11)The Rajasthan Holdings (Consolidation and Prevention of Fragmentation) Act, 1954 (Rajasthan Act 24 of 1954).Section 10. - In sub-section (2), substitute "revenue appellate authority for "Commissioner of the division".(12)The Rajasthan Colonisation Act, 1954 (Rajasthan Act 27 of 1954).Section 2. - Omit clause [iii].Section 22. - Substitute "State Government" for "Commissioner".The Schedule - [1] In clause 3, substitute "Revenue Appellate Authority" for "Commissioner".[2] In clause 5, substitute "Board" for "Commissioner".(13)The Rajasthan Tenancy Act, 1955 (Rajasthan Act 3 of 1955).Section 5. - (1) Omit clause (8).(2)After clause (34), insert the following new clause:-"(34-A) "revenue appellate authority" shall mean the officer appointed as such authority under section 20-A of the Rajasthan Land Revenue Act, 1956 (Rajasthan Act 15 of 1956)".(3)In clause (35), for "Commissioner" substitute "revenue appellate authority.Section 229. - Substitute "revenue appellate authority" for "Commissioner" wherever occurring.Section 216. - For sub-section (2), substitute the following:-"(2) A revenue appellate authority shall sit at such place or places as the State Government may, from time to time, direct."Section 218. - In clause (i), substitute "revenue appellate authority" for "Commissioner".Section 221. - Omit clause (a).Section 223. - Substitute "revenue appellate authority" for "Commissioner".Section 224. - Substitute "revenue appellate authority" for "Commissioner" wherever occurring.Section 225. - Substitute "revenue appellate authority" for "Commissioner" wherever occurring.Section 228. - Substitute "revenue appellate authority for "Commissioner" in sub-section (2).Section 232. - Omit "Commissioner or the"Section 234. - Omit the whole.Section 236. - Omit the whole.
