The rajasthan canal (substitution of name) act, 1985

The Rajasthan Canal (Substitution of Name) Act, 1985 
(Act No. 4 of 1985) 
 
[Received the assent of the Governor on the 11th day of April, 1985.] 
An 
Act 
to substitute the name "Indira  Gandhi Canal" for the name "Rajasthan Canal" in various laws, 
rules, orders, documents, etc. 
Be it enacted by the Rajasthan State Legislature in the Thirty -sixth Year of the Republic 
of India as follows 
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. 
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 i nstruments, agreements, contracts, 
indentures, sanads, lease-deeds, all other documents and pending proceedings. 
3. Repeal and Savings.  - (1) The Rajasthan Canal (Substitution of Name) Ordinance, 
1984 (Ordinance No. 11 of 1984) is hereby repealed. 
(2) Notw ithstanding 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. 
 

‹ Prev All Rajasthan acts Next ›