Rajasthan act 004 of 1985 : The rajasthan canal (substitution of name) act, 1985

Section 1.Short title and commencement

(1) This Act may be called the Rajasthan Canal (Substitution of Name) Act, 1985.

(2) It shall be deemed to have come into force on the 9th day of November, 1984

Section 2.Substitution of name of the Rajasthan Canal

For the expression Rajasthan Canal, wherever and in whatever manner used, the expression Indira Gandhi Canal shall be-

(i) substituted in all laws, rules, regulations, bye-laws, orders, notifications and statements of conditions for the time being in force; and

(ii) read and construed accordingly in all instruments, agreements, contracts, indentures, sanads, lease-deeds, all other documents and pending proceedings.

Section 3.Repeal and Savings

(1) The Rajasthan Canal (Substitution of Name) Ordinance, 1984 (Ordinance No. 11 of 1984) is hereby repealed.

(2) Notwithstanding such repeal, all things done or actions taken under the said Ordinance, shall be deemed to have been done or taken under this Act.

(3) Nothing in this Act shall affect the liabilities incurred, duties performed, obligations created, titles conferred, rights accrued, actions taken, functions performed, appointments made, or tax or fee levied or realised by any person or authority in respect of matters relating to Rajasthan Canal because of the substitution of its name.