Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Rajasthan Tenancy (Amendment) Act, 2013 37 of 2013 [20 September 2013] CONTENTS 1. Short title and commencement 2. Amendment of Sec 45, Rajasthan Act No. 3 of 1955 3. Repeal and savings Rajasthan Tenancy (Amendment) Act, 2013 37 of 2013 [20 September 2013] PREAMBLE An Act further to amend the Rajasthan Tenancy Act, 1955. Be it enacted by the Rajasthan State Legislature in the Sixty-fourth Year of the Republic of India, as follows:-- 1. Short title and commencement :- (1) This Act may be called the Rajasthan Tenancy (Amendment) Act, 2013. (2) It shall be deemed to have come into force on and from 2.08.2013. 2. Amendment of Sec 45, Rajasthan Act No. 3 of 1955 :- In the proviso to sub-sec. (1) of Sec. 45 of the Rajasthan Tenancy Act, 1955 (Act No. 3 of 1955), after the existing expression "or any authority appointed by it" and .before the existing expression, "a holder of Khudkasht", the expression "or for the purpose of plantation of Prospis Juliflora or any other like plantation to be used for generation of electricity" shall be inserted. 3. Repeal and savings :- (1) The Rajasthan Tenancy (Amendment) Ordinance, 2013 (Ordinance No. 18 of 2013), is hereby repealed. (2) Notwithstanding such repeal, all things done, actions taken or orders made under the principal Act as amended by the said Ordinance shall be deemed to have been done, taken or made under the principal Act as amended by this Act.