The rajasthan bhoodan yagna (amending and extending) act, 1961

THE RAJASTHAN BHOODAN YAGNA (AMENDING AND EXTENDING) 
ACT, 1961 
(Act No. 17 of 1961) 
[Received the assent of the Governor on the 21st day of May, 1961] 
An 
Act 
further to amend the Rajasthan Bhoodan Yagna Act, 1954 and  to provide for the extension of i ts 
provisions to the Abu, Ajmer and Sunel areas. 
Be it enacted by the Rajasthan State Legislature in the Twelfth Y ear of the Republic of 
India as follows :-  
1. Short title and Commencement.- (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.  
2. Extension of Rajasthan Act 16 of 1954 .- 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.  
3. 1[x x x]  
4. [x x x]  
5. Application of rules etc. under Rajasthan Act 16 of 1954. - 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.  
6. Repeal and superse ssion.- (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repealed, and  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repealed shall stand superseded. 
                                                 
1  Repealed by First Schedule to Rajasthan Act No. 21 of 1962, published in  Rajasthan Gazette, Part IV -A, 
 Extraordinary, dated 15-12-1962. 
(2) The provisions of sections 6 a nd 9 of the Rajasthan General  Clauses Act, 1955 
(Rajasthan Act 8 of 1955) shall apply to such repeal and supersession. 
7. Dissolution of Ajmer Board.- (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repealed shall stand dissolved.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. 
 
 
 

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