Section 5(c) in The Rajasthan Adaptation of Laws (On State and Concurrent Subjects) Order, 1956
(c)the expression "Board of Revenue" shall be construed to mean the Board of Revenue constituted under the Rajasthan Land Revenue Act, 1956 (Act 15 of 1956 of the State of Rajasthan as constituted immediately before the 1st day of November, 1956);
