Section 9 in The Rajasthan Adaptation of Laws (On State and Concurrent Subjects) Order, 1956
9.
Notwithstanding any amendment made by this Order in the extent clause of an existing State law, that law unless expressly so provided, shall not be deemed to have been extended to any area to which it did not extend immediately before the appointed day, and a reference in that law to the State of Rajasthan shall not, unless the context otherwise requires, be deemed to include a reference to any part of that State to which that law did not extend immediately before the appointed day.
