Rajasthan act 012 of 2025 : The RAJASTHAN LAWS REPEALING ACT, 2025

9 Apr 2025
Department
  • Law and Legal Affairs Department

THE RAJASTHAN LAWS REPEALING ACT, 2025

(Act No. 12 of 2025)

(Received the assent of the Governor on the 9thday of April, 2025) An

Act

to repeal certain laws.

Be it enacted by the Rajasthan State Legislature in the Seventy-sixth Year of the Republic of India, as follows:-

1. Short title and commencement.- (1) This Act may be called the Rajasthan Laws Repealing Act, 2025.

(2) It shall come into force at once.

2. Repeal of certain laws.- The laws specified in the Schedule are hereby repealed as a whole.

3. Savings.- (1) The repeal by this Act of any law shall not affect any other law in which the law hereby repealed has been applied, incorporated or referred to.

(2) This Act shall not affect the previous operation of any law hereby repealed or the validity, invalidity, effect or consequence of anything already done or suffered thereunder or any right, title, privilege, obligation or liability already acquired, accrued or incurred thereunder or any investigation, remedy or proceeding in respect thereof or any release or discharge of or from any debt, penalty, obligation, liability, claim or demand, or any indemnity already granted, or the proof of any past act or thing.

(3) This Act shall not affect any principle or rule of law, or established jurisdiction, form or course of pleading, practice or procedure, or any existing usage, custom, privilege, restriction, exemption, office or appointment, notwithstanding that the same respectively may have been in any manner affirmed, or recognized or derived by, in or from any law hereby repealed.

(4) The repeal by this Act of any law shall not revive or restore any jurisdiction, office, custom, liability, right, title, privilege, restriction, exemption, usage, practice, procedure or other matter or thing not existing or in force on the date on which this Act comes into force.

(5) For the removal of doubt it is hereby declared that, where this Act repeals any law by which the text of any other law was amended, whether retrospectively or prospectively, by the express omission, insertion or substitution of any matter, the repeal shall not affect the past existence and further continuance of any such amendment made by the law so repealed and in operation at the commencement of this Act.

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SCHEDULE

(See Section 2)

S. No. Year Act

No.

Short Title of the Acts

1. 1952 10 The Bikaner State District Boards (Amendment) Act, 1952

2. 1952 16 The Bikaner Municipal (Amendment) Act, 1952

3. 1952 24 The Jaipur District Boards (Amendment) Act. 1952

4. 1955 10 The Jodhpur Municipal (Amendment) Act 1955

5. 1955 15 The City of Jaipur Municipal (Amendment) Act, 1955

6. 1962 13

The Rajasthan Panchayat Samitis and Zila Parishads (Amendment) Act, 1962

7. 1964 2

The Rajasthan Panchayat Samitis and Zila Parishads (Amendment) Act, 1964

8. 1964 19

The Rajasthan Panchayat Samitis and Zila Parishads (Second Amendment) Act, 1964

9. 1964 20 The Rajasthan Panchayat (Amendment) Act, 1964

10. 1964 32 The Rajasthan Panchayat Laws (Amendment) Act, 1964

11. 1965 5

The Rajasthan Panchayat Samitis and Zila Parishads (Amendment) Act, 1965

12. 1965 15

The Rajasthan Panchayat Samitis and Zila Parishads (Second Amendment) Act, 1965

13. 1966 9 The Rajasthan Panchayat Laws (Amendment) Act, 1966

14. 1969 6 The Rajasthan Panchayat Laws (Amendment) Act, 1969

15. 1970 7 The Rajasthan Panchayat Laws (Amendment) Act, 1970

16. 1971 3 The Rajasthan Panchayat Laws (Amendment) Act, 1971

17. 1973 1 The Rajasthan Panchayat Laws (Amendment) Act, 1973

18. 1974 9 The Rajasthan Panchayat Laws (Amendment) Act, 1974

19. 1975 12 The Rajasthan Panchayat (Amendment) Act, 1975

20. 1976 6

The Rajasthan Panchayat Samitis and Zila Parishads (Amendment) Act, 1976

21. 1976 18 The Rajasthan Panchayat (Amendment) Act, 1976

22. 1976 44 The Rajasthan Panchayat (Amendment) Act, 1976

23. 1976 45

The Rajasthan Panchayat Samitis and Zila Parishads (Amendment) Act, 1976

24. 1979 9

The Rajasthan Panchayat Samitis and Zila Parishads (Amendment) Act, 1979

25. 1982 4 The Rajasthan Panchayat Laws (Amendment) Act, 1982

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S. No. Year Act

No.

Short Title of the Acts

26. 1983 10

The Rajasthan Panchayat Samitis and Zila Parishads (Amendment) Act, 1983

27. 1986 22 The Rajasthan Panchayat (Amendment) Act, 1986

28. 1987 9 The Rajasthan Panchayat (Amendment) Act, 1987

29. 1987 12

The Rajasthan Panchayat Samitis and Zila Parishads (Amendment) Act, 1987

30. 1987 14

The Rajasthan Panchayat Samitis and Zila Parishads (Second Amendment) Act, 1987

31. 1988 5 The Rajasthan Panchayat (Amendment) Act, 1988

32. 1988 6

The Rajasthan Panchayat Samitis and Zila Parishads (Amendment) Act, 1988

33. 1991 15 The Rajasthan Panchayat (Amendment) Act, 1991

34. 1992 21 The Rajasthan Panchayat (Amendment) Act, 1992

35. 1996 8 The Indian Partnership (Rajasthan Amendment) Act, 1995

36. 2000 18 The Agricultural University Udaipur (change of name) Act, 2000

37. 2006 10 The Rajasthan Right to Information (Repeal) Act, 2006

38. 2015 7 The Rajasthan Panchayati Raj (Amendment) Act, 2015

39. 2015 8 The Rajasthan Panchayati Raj (Second Amendment) Act, 2015

40. 2015 28 The Rajasthan Panchayati Raj (Third Amendment) Act, 2015

41. 2015 29 The Rajasthan Panchayati Raj (Fourth Amendment) Act, 2015

42. 2016 6 The Rajasthan Panchayati Raj (Amendment) Act, 2016

43. 2018 22 The Rajasthan Panchayati Raj (Amendment) Act, 2018

44. 2019 4 The Rajasthan Panchayati Raj (Amendment) Act, 2019

45. 2021 12 The Rajasthan Panchayati Raj (Amendment) Act, 2021 ब्रजेन्‍द्र जैन,

Principal Secretary to the Government.

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