Section 8 in The Rajasthan Adaptation of Laws (On State and Concurrent Subjects) Order, 1956
8.
(1)Unless the context otherwise requires, any reference in any existing State law to the Legislature of a State shall (except where such reference occurs in the enacting formula of an Act) be construed as a reference to the Legislature of the State of Rajasthan.(2)In any existing State law, references to the State Government in relation to a particular area forming part of the State of Rajasthan shall be construed for all purposes as references to the State Government of Rajasthan.(3)In any existing State law, references to the High Court in relation to a particular area forming part of the State of Rajasthan shall be construed for all purposes as references to the High Court of Rajasthan.(4)The provisions of this paragraph do not apply in respect of any reference which is by this Order expressly directed to be otherwise construed, adapted or modified, or to stand unmodified, or to be omitted.
