Rajasthan act 027 of 1957 : The RAJASTHAN LAWS (EXTENSION) ACT, 1957

Section 1.Short title and Commencement

(1) This Act may be called the Rajasthan Laws (Extension) Act, 1957.

(2) It shall come into force on such date¹ as the State Government may, by notification in the Official Gazette, appoint in this behalf.

1 Came into force with effect from 1-9-57 vide Notification No. F. 4(10)LJ/A/57, dated 12-8-1957, published in Rajasthan Gazette, Part IV-A, Extraordinary, dated 13-8-57.

Section 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 Covenant 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 section 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.

Section 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 the extent specified in section 4 and the Schedule shall, as so amended, extend to the whole of the State of Rajasthan including the Abu, Ajmer and Sunel areas.

Section 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 "राजस्थान राज-पत्र" wherever occurring, the words "Official Gazette" or "सरकारी राज-पत्र", as the case may be, shall be substituted,

(ii) for the word "Rajasthan" or "राजस्थान" wherever occurring otherwise than in the short title, or in the expression "Rajasthan Gazette" or "राजस्थान राज-पत्र" the words "the State of Rajasthan" or "राजस्थान राज्य", as the case may be, shall be substituted, and

(iii) for the word "Government" wherever occurring, the words "State Government" shall be substituted.

Section 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.

Section 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.

Section 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.

Section 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.

Section 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 is 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.