Section 2(5) in The Rajasthan Laws Repealing Act, 1954
(5)the expression 'Rajasthan Law" shall mean and include-(a)as respects the period on and after the seventh day of April, 1949, an Ordinance or Act made and promulgated by the Rajpramukh of Rajasthan, and(b)as respects the period prior to the said day.-(i)an Ordinance made and promulgated by the Raj pramukh of the former Rajasthan State or of the former Matsya State, and(ii)any Act, enactment, Ordinance, regulations, rule, order, resolution, notification or bye-law made by the Ruler or a competent Legislature or other competent authority or officer of a Covenanting State:Provided that such Act, enactment, Ordinance, regulation, rule, order, resolution, notification or bye-law is in force and has not been expressly repealed on the date on which this Act comes into force.
