Section 185 in The Rajasthan Adaptation of Laws (On State and Concurrent Subjects) Order, 1956
185. Review.-The Board of Revenue may on its own motion or on the application of a party, review any decree or order passed by it or by any authority whose powers and functions have, by virtue of any adaptations of laws made under the State Reorganisation Act, 1956, devolved on it".
Sections 187, 189 and 191. - For "Chief Commissioner" substitute "Board of Revenue".Section 203. - In sub-section (4), for "shall also be laid before the Parliament" substitute "shall also be laid before the State Legislature".The Delhi and Ajmer Rent Control Act, 1952(Central Act XXXVIII of 1952)Throughout the Act-(i)words referring, expressly or impliedly, to the State of Ajmer shall be construed as referring to the Ajmer area;(ii)references to the Central Government shall be construed as references to the State Government.The Dargah Khawaja Sahib Act, 1955(Central Act No.36 of 1955)Throughout the Act, for "Chief Commissioner" substitute "Governor".Section 10. - For "the residents of the State of Ajmer or any of the neighbouring States" substitute "the residents of the State of Rajasthan or any of the neighbouring States".
