Section 7(1) in The Rajasthan Adaptation of Laws (On State and Concurrent Subjects) Order, 1956
(1)The following provisions shall have effect where an existing State law which under this Order is to be adapted or modified has before the appointed day been amended either generally or in relation to any particular area, by the insertion or omission of words, or the substitution of words for other words-(a)effect shall first be given in the amending law to any adaptation or modification required by paragraphs three and six of this Order to be made therein;(b)the original law shall then be amended, either generally or, as the case may be, in its application to the particular area, so as to give effect to the directions contained in the amending law, or where any adaptation or modification has fallen to be made under clause (a), in that law as so adapted or modified; and(c)all adaptations and modifications required by this Order to be made in the original law shall then be made in that law as so amended, except so far as in the case of any particular area they may be inapplicable.
