Section 4(2) in The Rajasthan Affected Areas (Suspension of Proceedings) Act, 1952
(2)On the termination of the prescribed period for any area, the declaration in respect thereof made under section 3, shall be deemed to be discharged and such area shall cease to be [an affected area.] [Substituted by section 6 of Rajasthan Act No. VIII of 1953, Published in the Rajasthan Gazette, No. 212, dated 23.3.1953.]
