Short title, extent and commencement (1) This Act may be called the Rajasthan Municipalities Laws (Repeal and Revival) Act, 2009. (2) It shall extend to the whole of the State of Rajasthan. (3) It shall be deemed to have come into force on and from 10th February, 2009.
(1)The Rajasthan Municipalities Ordinance, 2008 (Ordinance No. 10 of 2008) is hereby repealed. (2) The repeal of the aforesaid Ordinance shall not— (a) affect the previous operation of the provisions of the said Ordinance or anything duly done or suffered thereunder; or (b) affect any right, privilege, obligation or liability acquired, accrued or incurred under the said Ordinance; or (c) affect any fine, penalty, forfeiture or punishment incurred in respect of any offence committed against the provisions of the said Ordinance; or (d) affect any investigation, legal proceedings or remedy in respect of any such right, privilege, obligation, liability, fine, penalty, forfeiture or punishment as aforesaid. and any such investigation, legal proceedings or remedy may be instituted, continued or enforced and any such fine, penalty, forfeiture or punishment may be imposed, as if the said Ordinance had been in force.
Notwithstanding anything contained in the Rajasthan General Clauses Act, 1955 (Act No. 8 of 1955) but subject to the provisions of sub-section (2) of section 2, as from the commencement of this Act-- (i) the Rajasthan Municipalities Act, 1959 (Act No. 38 of 1959) shall stand revived; and (ii) all the Municipal Corporations, Councils, Boards or other Municipal Authorities established or deemed to have been established pr all municipalities constituted or deemed to have been constituted or any appointment of nomination made or deemed to have been made or any election held or deemed to have been held or any committee formed or deemed to have been formed or limits defined or deemed to have been defined or any notification, notice, order, scheme, rules, regulations, form or bye-laws made or issued or deemed to have been made or issued or taxes imposed or deemed to have been imposed or contracts entered into or deemed to have been entered into under the Rajasthan Municipalities Ordinance, 2008 (Ordinance No. 10 of 2008) shall so far as they are not inconsistent with the provisions of the Rajasthan Municipalities Act, 1959 (Act No. 38 of 1959) shall be deemed to have been established, constituted, made, held, formed, defined, made or issued, imposed or entered into under the Rajasthan Municipalities Act, 1959 ( Act No. 38 of 1959) as revived by this Act.
(1) The Rajasthan Municipalities Laws (Repeal and Revival) Ordinance, 2009 (Ordinance No. 1 of 2009) is hereby repealed. (2) Notwithstanding such repeal, all things done, actions taken or orders made under the said Ordinance shall be deemed to have been done, taken or made under this Act.