Section 9(2) in Rajasthan Micro, Small and Medium Enterprises (Facilitation of Establishment and Operation) Act, 2019
(2)In particular and without prejudice to the generality of the foregoing provisions of this Act, such provisions shall have effect notwithstanding anything inconsistent therewith contained in the following enactments and the provisions of these enactments shall be read as amended in conformity with the provisions of this Act, namely: -(a)Rajasthan Tenancy Act, 1955 (Act No. 3 of 1955);(b)Rajasthan Land Revenue Act, 1956 (Act No. 15 of 1956);(c)Rajasthan Urban Improvement Act, 1959 (Act No. 35 of 1959);(d)Rajasthan Gramdan Act, 1971 (Act No. 12 of 1971);(e)Jaipur Development Authority Act, 1982 (Act No. 25 of 1982);(f)Rajasthan Panchayati Raj Act, 1994 (Act No. 13 of 1994);(g)Rajasthan Municipalities Act, 2009 (Act No. 18 of 2009);(h)Jodhpur Development Authority Act, 2009 (Act No. 2 of 2009); and(i)Ajmer Development Authority Act, 2013 (Act No. 39 of 2013).
