Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Rajasthan Laws (Extension) Act, 1957 27 of 1957 [29 July 1957] CONTENTS 1. Short title and Commencement 2. Definitions 3. Amendment and Extension of certain Rajasthan Laws 4. Modifications of general character in Rajasthan Laws specified in the Schedule 5. References to other laws 6. References to authorities 7. Repeal and savings 8. Power to remove difficulties 9. Interpretation Rajasthan Laws (Extension) Act, 1957 27 of 1957 [29 July 1957] PREAMBLE An Act provide for the extension of certain Rajasthan Laws to the Abu, Ajmer and Sunel areas. Whereas, with a view to securing uniformity of laws in the State of Rajasthan as formed by Sec. 10 of the States Reorganisation Act, 1956 (Central Act 37 of 1956), it is expedient to provide for the extension of certain Rajasthan laws as in force in the pre- reorganisation State of Rajasthan to the Abu, Ajmer and Sunel areas of the new State and for that purpose to make suitable modifications in the said Rajasthan laws; Be it enacted by the Rajasthan State Legislature in the Eighth Year of the Republic of India as follows : - 1. Pub. in Raj. Govt. Gaz., Exty., Part 4(A), dated 13.8.1957. 1. Short title and Commencement :- (1) This Act may be called the Rajasthan Laws (Extension) Act, 1957. (2) It shall come into force on date1 as the State Government may, by notification in the Official Gazette, appoint in this behalf. 1. Came into force with effect from 1.9.1957 vide Notification No. F. 4(10) LI/A/57, dated 12.8.1957, Pub. in Raj. Govt. Gaz., Exty., Part IV-A, dated 13.8.1957. 2. Definitions :- In this Act and in the Rajasthan laws specified in the Schedule, unless the subject or context otherwise requires, - (i) "Abu area" means the territory comprised in the Abu Road taluka of Banaskantha District in the State of Bombay as it existed immediately before the first day of November, 1956; (ii) "Ajmer area" means the territory of the State of Ajmer as it existed immediately before the first day of November, 1956; (iii) "pre-reorganisation" used with reference to the State of Rajasthan, means the State of Rajasthan as it existed in pursuance of the Convenant or under the Constitution immediately before the first day of November, 1956; (iv) "State" or "State of Rajasthan" means the State of Rajasthan as formed by Sec. 10 of the States Reorganisation Act, 1956 (Central Act 37 of 1956); (v) "Sunel area" means the territory comprised in the Sunel tappa of Bhanpura tehsil of Mandsaur District in the State of Madhya Bharat as it existed immediately before the first day of November, 1956. 3. Amendment and Extension of certain Rajasthan Laws :- On and from the date this Act comes into force the Rajasthan laws specified in the Schedule shall be amended in the manner and to t h e extent specified in Sec. 4 and the Schedule shall, as so amended, extend to the whole of the State of Rajasthan including the Abu, Ajmer and Sunel areas. 4. Modifications of general character in Rajasthan Laws specified in the Schedule :- Throughout the Rajasthan laws specified in the Schedule unless the subject or context otherwise requires and save as is otherwise provided in this Act, - (i) for the expression "Rajasthan Gazette" or wherever occurring, the words "Official Gazette" or as the case may be, shall be substituted, (ii) for the word "Rajasthan" or wherever occurring otherwise than in the short title, or in the expression "Rajasthan Gazette" or the words "the State of Rajasthan" or as the case may be, shall be substituted, and (iii) for the word "Government" wherever occurring, the words "State Government" shall be substituted. 5. References to other laws :- Any reference in any of the Rajasthan laws specified in the Schedule to a law which is not in force in the Abu, Ajmer or Sunel Area shall, in relation to any such area, be construed as a reference to the corresponding law, if any, in force therein. 6. References to authorities :- Any reference, by whatever form of words, in any law in force in the Abu, Ajmer or Sunel area to any authority competent or exercise any powers or discharge any functions in any such area shall, where a corresponding new authority has been constituted by or under any of the Rajasthan laws specified in the Schedule, have effect as if it were a reference to that new authority. 7. Repeal and savings :- Any law corresponding to the Rajasthan laws specified in the Schedule in force in the Abu area or the Ajmer area or the Sunel area immediately before the coming into force of this Act shall stand repealed: Provided that anything done or any action taken under any such law shall be deemed to have been done or taken under the corresponding provision of the relevant Rajasthan law specified in the Schedule and shall continue to be in force accordingly. 8. Power to remove difficulties :- If any difficulty arises in giving effect in the Abu, Ajmer or Sunel area to the provisions of any of the Rajasthan laws specified in the Schedule, the State Government may, by order notified in the Official Gazette, make such provisions or give such directions as appear to it to be necessary for the removal of the difficulty. 9. Interpretation :- The provisions of the Rajasthan General Clauses Act, 1955 (Rajasthan Act 8 of 1955) in force in the pre-reorganisation State of Rajasthan shall, until that Act in extended to the whole of the State and as far as may be, apply mutatis mutandis to this Act and to the Rajasthan laws specified in the Schedule.