Section 9 in The Rajasthan Statutory Rules and Orders (Extension) Act, 1957
9. Supersession of previous rules, etc.
- Any rules, regulations, notifications, bye-laws and orders corresponding to those extended and applied by section 4, if in force in the Abu, Ajmer or Sunel areas, are hereby superseded and repealed;Provided that anything done or any action taken under any such rule, regulation, notification, bye - law or order shall be deemed to have been done or taken under the corresponding provision of the rules, regulations, notifications, bye - laws and orders extended and applied to the whole of the new State by section 4 and shall continue to be in force accordingly unless and until superseded.
