1) This Act may be called the Rajasthan Bhoodan Yagna (Amending and Extending) Act, 1961. (2) It shall come into force on such date, as the State Government may, by notification in the official Gazette, appoint.
On and from the date on which this Act comes into force the Rajasthan Bhoodan Yagna Act, 1954 (Rajasthan Act 16 of 1954), hereinafter referred to as the principal Act, shall be amended in the manner specified in sections 3 and 4 of this Act and shall, as so amended, extend to the whole of the State of Rajasthan.
On and from the date on which this Act comes into force, all rules, orders and notifications made and issued under the principal Act by a competent authority and in force at the commencement of this Act shall extend and apply to the whole of the State of Rajasthan.
(1) On and from the date on which this Act comes into force,- (a) the Ajmer Bhoodan Yagna Act, 1955 (Ajmer Act 6 of 1955) shall stand repealed, and (b) all rules, regulations, orders and notifications made and issued under the Act so repealed shall stand superseded. 2) The provisions of sections 6 and 9 of the Rajasthan General Clauses Act, 1955 (Rajasthan Act 8 of 1955) shall apply to such repeal and supersession.
(1) On and from the date on which this Act comes into force, the Ajmer Bhoodan Yagna Board established under section 3 of the Ajmer Act hereby repealed shall stand dissolved. (2) All assets and properties of the Board so dissolved shall, on and from the date on which this Act comes into force, vest in, and all liabilities subsisting against the said Board on the said day shall be the liabilities of the Rajasthan Bhoodan Yagna Board established under section 3 of the principal Act.