Section 7 in Rajasthan Revenue Laws (Extension) Act, 1957
7. Rule or construction
. For the purpose of facilitating the application of any of the provisions of the Rajasthan revenue laws and the rules, regulations, orders and notifications thereunder, any Court, authority or officer may construe the same with such alteration not affecting the substance, as may be necessary or proper to adopt such provision to the matter before such Court. authority or officer.
