Section 014 in Rajasthan Revenue Laws (Extension) Act, 1957
014.
Received the assent of the President on the 7th day of January, 1958An Act to provide for the extension of certain revenue laws of the pre-reorganisation State of Rajasthan to the Abu, Ajmer and Sunel areas.Whereas, with a view to accuring uniformity of revenue laws in the new State of Rajasthan as formed by section 10 of the State Reorganisation Act, 1956 (Central Act 37 of 1956), it is expedient to provide for the extension to the Abu, Ajmer and Sunel areas of the Sate of the Rajasthan Tenancy Act, 1955 (Rajasthan Act No. 3 of 1955) and the Rajasthan Revenue Act, 1956 (Rajasthan Act 15 of 1956) as in fore in the pre-reorganisation State of Rajasthan and to make suitable modifications therein for that purpose and for other purposes hereinafter appearing;Be it enacted by the Rajasthan State Legislature in the Eighth Year of the Republic of India as follows:
