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State of Rajasthan - Section
Section 21 in Rajasthan Entertainments and Advertisements Tax Act, 1957
21. Interpretation.
- The provisions of the Rajasthan Genera! Clauses Act, 1955 (Rajasthan Act 8 of 1955) in force in the pre-reorganization State of Rajasthan shall, as far as may be apply mutatis mutandis to this Act.First Schedule| Short title of the Act | Extent of amendment |
| The Jodhpur Municipal Act, 1943 | In section 95, clause (i) shall be omitted. |
| The City of Jaipur Municipal Act | 1943 In section77,clause(xiii) shall be omitted. |
| The Ajmer State Panchayat Act 1954 | In clauses (9) of sub-section (1)of Section 40,the words "and other entertainments" shall be omitted. |
| The Rajasthan Panchayat Act, 1953 | In sub-section (1) of section 64, clause (21 of1953) (f) shall be omitted. |