Section 32(34A) in Rajasthan General Clauses Act, 1955
(34A)[ "Governor" means, as respects the period on or after ,the 1st day of November, 1956, the Governor of Rajasthan.] [Inserted vide item No. (iii) of Part I of the Fourth Schedule of the Rajasthan Adaptation of Laws (on State and Concurrent Subject) Order, 1956 published in the Rajasthan Gazette, Part IV-C. Extraordinary, dated the 1st November, 1956.];
