Section 9 in The Rajasthan Laws (Extension) Act, 1957
9. Interpretation.
- The provisions of the Rajasthan General Clauses act, 1955 (Rajasthan Act 8 of 1955) in force in the pre-reorganisation State of Rajasthan shall, until that Act is extended to the whole of the State and as far as may be, apply [mutatis mutandis] to this Act and to the Rajasthan laws specified in the Schedule.The Schedule(1)The Rajasthan Premises (Requisition and Eviction) Ordinance, 1949(Rajasthan Ordinance 11 of 1949)Section 1. - For Sub-section (2), substitute the following:-"(2) It extends to the whole of the State of Rajasthan."Section 2. - Omit clause (c).(2)The Rajasthan Dramatic Performances and Entertainments Ordinance, 1949 (Rajasthan Ordinance 29 of 1949)Section 1. - For Sub-section (2), substitute the following:-"(2) It extends to the whole of the State of Rajasthan."Section 2. - Omit clause (ii).Section 7. - Omit "as adapted to Rajasthan."Section 9. - Omit "as adapted to Rajasthan."Section 14. - Omit the whole.Section 15. - Omit the whole.(3)The Rajasthan Drugs (Control) Ordinance, 1949 (Rajasthan Ordinance, 31 of 1949)Section 1. - For Sub-section (2), substitute the following:-"(2) It extends to the whole of the State of Rajasthan."Section 2. - Omit clause (e) of Sub-section (1).Section 16. - Omit "as adapted to Rajasthan."Section 21. - Omit the whole.(4)The Rajasthan Resettlement of Displaced Persons (Land Acquisition) Ordinance, 1949 (Rajasthan Ordinance 33 of 1949)Section 1. - For Sub-section (2), substitute the following:-"(2) It extends to the whole of the State of Rajasthan."Section 2. - Omit Clause (c).Section 7. - In clause (e) of Sub-section (1) for the words "any law relating to compulsory acquisition for the time being in force in the whole or any part of Rajasthan", substitute "the Rajasthan Land Acquisition Act, 1953 (Rajasthan Act 24 of 1953)."Section 15. - Omit the whole.Section 16. - Omit the whole.(5)The Rajasthan Public Gambling Ordinance, 1949 (Rajasthan Ordinance 48 of 1949)Section 1. - In Sub-section (2), for the words "the whole of Rajasthan" substitute "the whole of the State of Rajasthan."Section 2. - Omit Clause (1).Section 10. - Omit "as adapted to Rajasthan."Section 17. - Omit "as adapted to Rajasthan."Section 18. - Omit the whole.Section 19. - Omit the whole.(6)The Rajasthan (Avoidance of Wagers) Ordinance, 1950 (Rajasthan Ordinance 3 of 1950)Preamble. - Omit "as adapted to Rajasthan."Section 1. - For Sub-section (2), substitute the following:-"(2) It extends to the whole of the State of Rajasthan."Section 5. - Omit the whole.(7)The Rajasthan Preservation of certain Animals Act, 1950 (Rajasthan Act 4 of 1950)Section 1. - For Sub-section (2), substitute the following:-"(2) It extends to the whole of the State of Rajasthan."Section 6. - Omit the whole.(8)The Rajasthan Prevention of Juvenile Smoking Act, 1950 (Rajasthan Act 6 of 1950)Section 1. - For Sub-section (2), substitute the following:-"(2) It shall extend to the whole of the State of Rajasthan."Section 2. - Omit clause (iii).Section 5. - Omit "as adapted to Rajasthan".Section 6. - Omit the whole.Section 7. - Omit the whole.(9)The Rajasthan Opium Smoking Prohibition Act, 1950 (Rajasthan Act 7 of 1950)Section 1. - For Sub-section (2), substitute the following:-"(2) It extends to the whole of the State of Rajasthan."Section 12. - Omit "as adapted to Rajasthan."Section 21. - Omit the whole.(10)The Rajasthan Armed Constabulary Act, 1950(Rajasthan Act 12 of 1950)Section 1. - For Sub-section (2), substitute the following:-"(2) It extends to the whole of the State of Rajasthan."Section 2. - (i) In Sub-section (1) omit clause (2).(ii)For Sub-section (2), substitute the following:-"References in this Act to the Police Act, 1861 of the Central Legislature shall be construed as references to that Act as adapted to the Pre-reorganisation State of Rajasthan."(11)The Rajasthan Rehabilitation Loans Act, 1951(Rajasthan Act 5 or 1951)Section 1. - For Sub-section (2), substitute the following:--"(2) It extends the whole of the State of Rajasthan."Section 2. - Omit clause (d).Section 8. - Omit the whole.Section 9. - Omit the whole.(12)The Rajasthan Refuse (Conversion into Manure) Act, 1951(Rajasthan Act 6 of 1951)Section 1. - For Sub-section (2), substitute the following:-"(2) It extends to the whole of the State of RajasthanSection 2. - Omit clause (1)Section 6. - Omit the whole.(13)The Rajasthan Motor Vehicles Taxation Act, 1951(Rajasthan Act 11 of 1951)Section 1. - For Sub-section (2), substitute the following: -"(2) It extends to the whole of the State of Rajasthan."Section 2. - Omit clause (a).Section 23. - Omit the whole.Section 24. - Omit the whole.(14)The Rajasthan Wild Animals and Birds Protection Act 1951(Rajasthan Act 13 of 1951)Section 1. - For Sub-section 12), substitute the following:-"(2) It extends to the whole of the State of Rajasthan."Section 2. - Omit clause (i).Section 13. - Omit the whole.Section 14. - Omit the whole.(15)The Rajasthan Agricultural Pests and Diseases Act, 1951(The Rajasthan Act 27 of 1951)Section 2. - Omit clause (i) of Sub-section (1).Omit Sub-section (2).(16)The Rajasthan Requisitioning of Land (Improvement of Agriculture)Act, 1951 (Rajasthan Act 29 of 1951)Section 1. - For Sub-section (2), substitute the following:-"(2) It extends to the whole of the State of Rajasthan."Section 2. - Omit clause (2)Section 9. - Omit "as adapted or extended to Rajasthan."Section 10. - Omit "as adapted or extended to Rajasthan."Section 14. - Omit "as adapted or extended to Rajasthan."Section 16. - Omit "as adapted or extended to Rajasthan."Section 18. - Omit the whole.(17)The Rajasthan Public Demands Recovery Act, 1952 (Rajasthan Act 5 of 1952)Section 1. - For Sub-section (2), substitute the following:-"(2) It extends to the whole of the State of Rajasthan."Section 2. - Omit clause (3).Section 23B. - In clause (c) for "under the Rajasthan Board of Revenue Ordinance, 1949 (Rajasthan Ordinance 22 of 1949)", substitute "by law for the time being in force."Section 31. - Omit the whole.(18)The Rajasthan Affected Areas (Suspensions of Proceedings) Act, 1952 (Rajasthan Act 21 of 1952)Section 1. - For Sub-section (2), substitute the following: -"(2) It extends to the whole of the State of Rajasthan."Section 2. - Omit clause (g) of Sub-section (1) and the whole of Sub-section (2).(19)The Rajasthan Cinemas (Regulation) Act, 1952(Rajasthan Act 30 of 1952)Section 1. - For Sub-section (2), substitute the following:-"(2) It extends to the whole of the State of Rajasthan."Section 2. - Omit clause (d) of Sub-section (1) and the whole of Sub-section (2).Section 12. - Omit the whole.(20)The Rajasthan Co-operative Societies Act, 1953(Rajasthan Act 4 of 1953)Section 2. - For clause (a), Substitute the following:-"(a) It extends to the whole of the State of Rajasthan."Section 3. - Omit clause (k).Section 4. - Omit the whole.Section 5. - Omit the whole.Section 73. - Omit "United".The Schedule. - Omit the whole.(21)The Rajasthan Habitual Offenders Act, 1953 (Rajasthan Act 9 of 1953)Section 1. - For Sub-section (2), substitute the following:"(2) It extends to the whole of the State of Rajasthan."Section 2. - Omit Sub-section (2).Section 15. - Omit the whole.(22)The Rajasthan Minor Irrigation Works Act, 1953 (Rajasthan Act 12 of 1953)Section 1. - For Sub-section (2), substitute the following:-"(2) It extends to the whole of the State of Rajasthan."Section 2. - Omit clause (4).Section 50. - Omit the whole.(23)The Rajasthan Forest Act, 1953 (Rajasthan Act 13 of 1953)Section 1. - In Sub-section (2), for the words "the whole of Rajasthan Substitute "the whole of the State of Rajasthan."Section 2. - Omit clause (5).Section 37. - For "law for the time being in force relating to compulsory acquisition of land", substitute "Rajasthan Land Acquisition Act, 1953 (Rajasthan Act 24 of 1953)".Section 84. - For "law for the time being in force relating to compulsory acquisition of land", substitute "Rajasthan Land Acquisition Act, 1953 (Rajasthan Act 24 of 1953)".Section 88. - Omit the whole.Section 89. - Omit the whole.The Schedule. - Omit the whole.(24)The Rajasthan Evacuee Interest (Separation) Supplementary Act,1953 (Rajasthan Act 15 of 1953)Section 3. - Omit the whole.(25)The Rajasthan Fisheries Act, 1953 (Rajasthan Act 16 of 1953)Section 1. - For Sub-section (2), substitute the following:-"(2) It extends to the whole of the State of Rajasthan."Section 2. - Omit clause (vii) of Sub-section (1) and the whole of Sub-section (2).Section 14. - Omit the whole.(26)The Indian Registration (Rajasthan Amendment) Act, 1953 (Rajasthan Act 18 of 1953)No. specific amendment is made.(27)The Rajasthan Lands summary Settlement Act, 1953 (Rajasthan Act 29 of 1953)Section 1. - For Sub-section (2), substitute the following:-"(2) It extends to the whole of the State of Rajasthan."Section 2. - Omit clauses (viii) and (ix).Section 17. - Omit the whole.(28)The Rajasthan Panchayat Act, 1958 (Rajasthan Act 21 of 1953)Section 1. - In Sub-section (2) for the words "the whole of Rajasthan" substitute "the whole of the State of Rajasthan".Section 2. - Omit clause (11).(29)The Rajasthan Agricultural Income-Tax Act 1953 (Rajasthan Act 23 of 1953)Section 2. - Omit clauses (23) and (24).Section 91. - Omit the whole.(30)The Rajasthan Land Acquisition Act, 1953 (Rajasthan Act 24 of 1953)Section 1. - For Sub-section (2), substitute the following:-"(2) It extends to the whole of the State of Rajasthan."Section 2. - Omit the whole.Section 3. - (i) In clause (h) omit "as adapted or extended to Rajasthan."(ii)Omit clause (i).Section 56. - Omit the whole.(31)The Rajasthan Lands Special Irrigation Charges Act, 1953 (Rajasthan Act 25 of 1953)Section 1. - For Sub-section (2), substitute the following:-"(2) It extends to the whole of the State of Rajasthan."Section 2. - Omit clause (ix) of Sub-section (1) and the whole of Sub-section (2).(32)The Rajasthan Maternity Benefit Act, 1953 (Rajasthan Act 27 of 1953)Section 2. - For clause (a), substitute the following:-"(a) It extends to the whole of the State of Rajasthan."Section 17. - Omit the whole.(33)The Rajasthan Sales of Motor Spirit Taxation Act, 1954(Rajasthan Act 6 of 1954)Section 1. - For Sub-section (2), substitute the following:-"(2) It extends to the whole of the State of Rajasthan."Section 2. - Omit Sub-section (2).(34)The Rajasthan Religious Building and Places act, 1954(Rajasthan Act 18 of 1954)Section 1. - For Sub-section (2), substitute the following:-"(2) It extends to the whole of the State of Rajasthan."Section 2. - Omit the whole.Section 3. - Omit the whole.Section 4. - (1) In clause (i) for "Rajasthan Board of Revenue Ordinance, 1949" Substitute "law for the time being in force".(2)Omit clause (iii).(35)The Rajasthan Weights and Measures Act, 1954 (Rajasthan Act 19 of 1954)Section 1. - For Sub-section (2), substitute the following :-"(2) It extends to the whole of the State of Rajasthan."Section 3. - Omit the whole.Section 45. - Omit the whole.(36)The Rajasthan Irrigation and Drainage Act, 1954 (Rajasthan Act 21 of 1954)Section 1. - For Sub-section (2), substitute the following :-(2)It extends to the whole of the State of Rajasthan."Section 3. - Omit Sub-section (2).(37)The Rajasthan Agricultural Lands Utilisation Act 1954 (Rajasthan Act 22 of 1954)Section 1. - For Sub-section (2), substitute the following :-(2)It extends to the whole of the State of Rajasthan."Section 10. - Omit the whole.(38)The Rajasthan Holdings (Consolidation and Prevention of Fragmentation) Act, 1954 (Rajasthan Act 24 of 1954)Section 1. - For Sub-section (2), substitute the following :-"(2) It extends to the whole of the State of Rajasthan."Section 45. - Omit the whole.(39)The Rajasthan Colonisation Act, 1954 (Rajasthan Act, 27 of 1954)Section 1. - For Sub-section (2), substitute the following :-"(2) It extends to the whole of the State of Rajasthan."Section 30. - Omit the whole.(40)The Rajasthan Local Fund Audit Act, 1954 (Rajasthan Act 28 of 1954)Section 2. - Substitute the following :-"2. Extent. - This Act extends to the whole of the State Rajasthan."Section 17. - Omit the whole.Section 18. - Omit the whole.(41)The Rajasthan Poisons Act, 1956 (Rajasthan Act 2 of 1956)Section 1. - For Sub-section 92), substitute the following:-"(2) It extends to the whole of the State of Rajasthan."Section 2. - Omit the whole.Section 10. - Omit the whole.(42)The Rajasthan Identification of Prisoners Act, 1956 (Rajasthan Act 12 of 1956)Section 1. - For Sub-section (2), substitute the following :-"(2) It extends to the whole of the State of Rajasthan."Section 9. - Omit the whole.(43)The Rajasthan Public Parks Act, 1956 (Rajasthan Act 21 of 1956)Section 1. - For Sub-section (2), substitute the following :-"(2) It extends to the whole of the State of Rajasthan."(44)The Rajasthan Escheats Regulation Act, 1956 (Rajasthan Act 23 of 1956)Section 1. - For Sub-section (2), substitute the following"(2) It extends to the whole of the State of Rajasthan."Section 2. - Omit clause (5).Section 15. - Omit the whole.(45)The Rajasthan Mining Settlement Act, 1956 (Rajasthan Act, 33 of 1956)Section 1. - For Sub-section (2), substitute the following :-"(2) It extends to the whole of the State of Rajasthan."(46)The Rajasthan Co-operative Land Mortgage Banks Act, 1956 (Rajasthan Act 38 of 1956)Section 41. - Omit the whole.Section 42. - Omit the whole.
