LexThe rajasthan laws (extension) act, 1957
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THE RAJASTHAN LAWS (EXTENSION) ACT, 1957
(Act No. 27 of 1957)
[Received the assent of the President on the 29th day of July, 1957]
An Act to provide for the extension of certain Rajasthan laws to the Abu, Ajmer and
Sunel areas.
WHEREAS, with a view to securing uniformity of laws in the State of Rajasthan as formed
by section 10 of the States Reorganisation Act, 1956 (Central Act 37 of 1956), it is expedient to
provide for the extension of certain Rajasthan laws as in force in the pre -reorganisation State of
Rajasthan to the Abu, Ajmer and Sunel areas of the new State and for that purpose to make
suitable modifications in the said Rajasthan laws;
BE it enacted by the Rajasthan State Legislature in the Eighth Year of the Republic of
India as follows:-
1. Short title and Commencement. - (1) This Act may be called the Rajasthan Laws
(Extension) Act, 1957.
(2) It shall come into force on such date 1 as the State Government may, by notification in
the Official Gazette, appoint in this behalf.
2. Definitions.- In this Act and in the Rajasthan laws specified in the Schedule, unless
the subject or context otherwise requires,-
(i) "Abu area" means the territory comprised in the Abu Road taluka of Banaskantha
District in the State of Bombay as it existed immediatel y before the first day of
November, 1956;
(ii) "Ajmer area" means the territory of the State of Ajmer as it existed immediately
before the first day of November, 1956;
(iii) "pre-reorganisation" used with reference to the State of Rajasthan, means the State
of Rajasthan as it existed in pursuance of the Covenant or under the Constitution
immediately before the first day of November, 1956;
(iv) "State" or "State of Rajasthan" means the State of Rajasthan as formed by section
10 of the States Reorganisation Act, 1956 (Central Act 37 of 1956);
1 Came into force with effect from 1 -9-57 vide Notification No. F. 4(10)LJ/A/57, dated 12 -8-1957, published
in Rajasthan Gazette, Part IV-A, Extraordinary, dated 13-8-57.
2
(v) "Sunel area" means the territory comprised in the Sunel tappa of Bhanpura tehsil of
Mandsaur District in the State of Madhya Bharat as it existed immediately before
the first day of November, 1956.
3. Amendment and Extension of certain Rajasthan Laws. - On and from the date this
Act comes into force the Rajasthan laws specified in the Schedule shall be amended in the
manner and to the extent specified in section 4 and the Schedule shall, as so amended, extend to
the whole of the State of Rajasthan including the Abu, Ajmer and Sunel areas.
4. Modifications of general character in Rajasthan Laws specified in the Schedule. -
Throughout the Rajasthan laws specified in the Schedule unless the subject or context otherwise
requires and save as is otherwise provided in this Act,-
(i) for the expression "Rajasthan Gazette" or " jktLFkku jkt i=" wherever occurring,
the words "Official Gazette" or " ljdkjh jkt&i=", as the case may be, shall be
substituted,
(ii) for the word "Rajasthan" or " jktLFkku" wherever occurring otherwise than in the
short title, or in the expression "Rajasthan Gazette" or " jktLFkku jkt&i= " the
words "the State of Rajasthan" or " jktLFkku jkT;", as the case may be, shall be
substituted, and
(iii) for the word "Government" wherever occurring, the words "State Government"
shall be substituted.
5. References to other laws. - Any reference in any of the Rajasthan laws specified in
the Schedule to a law which is not in force in the Abu, Ajmer or Sunel area shall, in relation to
any such area, be construed as a reference to the corresponding law, if any, in force therein.
6. References to authorities.- Any reference, by whatever form of words, in any law in
force in the Abu, Ajmer or Sunel area to any authority competent or exercise any powers or
discharge any functions in any such area shall, where a corresponding new authority has been
constituted by or under any o f the Rajasthan laws specified in the Schedule, have effect as if it
were a reference to that new authority.
7. Repeal and savings. - Any law corresponding to the Rajasthan laws specified in the
Schedule in force in the Abu area or the Ajmer area or the Sun el area immediately before the
coming into force of this Act shall stand repealed:
Provided that anything done or any action taken under any such law shall be deemed to
have been done or taken under the corresponding provision of the relevant Rajasthan law
specified in the Schedule and shall continue to be in force accordingly.
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8. Power to remove difficulties. - If any difficulty arises in giving effect in the Abu,
Ajmer or Sunel area to the provisions of any of the Rajasthan laws specified in the Schedule, the
State Government may, by order notified in the Official Gazette, make such provisions or give
such directions as appear to it to be necessary for the removal of the difficulty.
9. Interpretation.- The provisions of the Rajasthan General Clauses A ct, 19 55
(Rajasthan Act 8 of 1955) in force in the pre -reorganisation State of Rajasthan shall, until that
Act is extended to the whole of the State and as far as may be, apply mutatis mutandis to this Act
and to the Rajasthan laws specified in the Schedule.
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THE SCHEDULE
(1) The Rajasthan Premises (Requisition and Eviction) Ordinance, 1949
(Rajasthan Ordinance XI of 1949)
Section 1.- For sub-section (2), substitute the following:-
"(2) It extends to the whole of the State of Rajasthan."
Section 2.- Omit clause (c).
(2) The Rajasthan Dramatic Performances and Entertainments Ordinance, 1949
(Rajasthan Ordinance XXIX of 1949)
Section 1.- For sub-section (2), substitute the following:-
"(2) It extends to the whole of the State of Rajasthan."
Section 2.- Omit clause (ii).
Section 7.- Omit "as adapted to Rajasthan."
Section 9.- Omit "as adapted to Rajasthan."
Section 14.- Omit the whole.
Section 15.- Omit the whole.
(3) The Rajasthan Drugs (Control) Ordinance, 1949
(Rajasthan Ordinance, XXXI of 1949)
Section 1.- For sub-section (2), substitute the following:-
"(2) It extends to the whole of the State of Rajasthan."
Section 2.- Omit clause (e) of sub-section (1).
Section 16.- Omit "as adapted to Rajasthan."
Section 21.- Omit the whole.
(4) The Rajasthan Resettlement of Displaced Persons (Land Acquisition) Ordinance, 1949
(Rajasthan Ordinance XXXIII of 1949)
Section 1.- For sub-section (2), substitute the following:-
"(2) It extends to the whole of the State of Rajasthan."
Section 2.- Omit Clause (c).
Section 7.- In clause (e) of sub-section (1) for the words "any law relating to compulsory
acquisition for the time being in force in the whole or any part of Rajasthan", substitute
"the Rajasthan Land Acquisition Act, 1953 (Rajasthan Act XXIV of 1953)."
Section 15.- Omit the whole.
Section 16.- Omit the whole.
(5) The Rajasthan Public Gambling Ordinance, 1949
(Rajasthan Ordinance XLVIII of 1949)
Section 1.- In sub-section (2), for the words "the whole of Rajasthan" substitute "the whole of
the State of Rajasthan."
Section 2.- Omit clause (1).
Section 10.- Omit "as adapted to Rajasthan."
Section 17.- Omit "as adapted to Rajasthan."
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Section 18.- Omit the whole.
Section 19.- Omit the whole.
(6) The Rajasthan (Avoidance of Wagers) Ordinance, 1950
(Rajasthan Ordinance III of 1950)
Preamble.- Omit "as adapted to Rajasthan."
Section 1.- For sub-section (2), substitute the following:-
"(2) It extends to the whole of the State of Rajasthan."
Section 5.- Omit the whole.
(7) The Rajasthan Preservation of certain Animals Act, 1950
(Rajasthan Act IV of 1950)
Section 1.- For sub-section (2), substitute the following:-
"(2) It extends to the whole of the State of Rajasthan."
Section 6.- Omit the whole.
(8) The Rajasthan Prevention of Juvenile Smoking Act, 1950
(Rajasthan Act VI of 1950)
Section 1.- For sub-section (2), substitute the following:-
"(2) It shall extend to the whole of the State of Rajasthan."
Section 2.- Omit clause (iii).
Section 5.- Omit "as adapted to Rajasthan".
Section 6.- Omit the whole.
Section 7.- Omit the whole.
(9) The Rajasthan Opium Smoking Prohibition Act, 1950
(Rajasthan Act VII of 1950)
Section 1.- For sub-section (2), substitute the following:-
"(2) It extends to the whole of the State of Rajasthan."
Section 12.- Omit "as adapted to Rajasthan."
Section 21.- Omit the whole.
(10) The Rajasthan Armed Constabulary Act, 1950
(Rajasthan Act XII of 1950)
Section 1.- For sub-section (2), substitute the following:-
"(2) It extends to the whole of the State of Rajasthan."
Section 2.- (i) In sub-section (1) omit clause (2).
(ii) For sub-section (2), substitute the following:-
"References in this Act to the Police Act, 1861 of the Central Legislature shall be
construed as references to that Act as adapted to the Pre-reorganisation State of Rajasthan."
(11) The Rajasthan Rehabilitation Loans Act, 1951
(Rajasthan Act V or 1951)
Section 1.- For sub-section (2), substitute the following:-
"(2) It extends the whole of the State of Rajasthan."
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Section 2.- Omit clause (d).
Section 8.- Omit the whole.
Section 9.- Omit the whole.
(12) The Rajasthan Refuse (Conversion into Manure) Act, 1951
(Rajasthan Act VI of 1951)
Section 1.- For sub-section (2), substitute the following:-
"(2) It extends to the whole of the State of Rajasthan."
Section 2.- Omit clause (1)
Section 6.- Omit the whole.
(13) The Rajasthan Motor Vehicles Taxation Act, 1951
(Rajasthan Act XI of 1951)
Section 1.- For sub-section (2), substitute the following: -
"(2) It extends to the whole of the State of Rajasthan."
Section 2.- Omit clause (a).
Section 23.- Omit the whole.
Section 24.- Omit the whole.
(14) The Rajasthan Wild Animals and Birds Protection Act 1951
(Rajasthan Act XIII of 1951)
Section 1.- For sub-section (2), substitute the following:-
"(2) It extends to the whole of the State of Rajasthan."
Section 2.- Omit clause (i).
Section 13.- Omit the whole.
Section 14.- Omit the whole.
(15) The Rajasthan Agricultural Pests and Diseases Act, 1951
(The Rajasthan Act XXVII of 1951)
Section 2.- Omit clause (i) of sub-section (1).
Omit sub-section (2).
(16) The Rajasthan Requisitioning of Land (Improvement of Agriculture)
Act, 1951 (Rajasthan Act XXIX of 1951)
Section 1.- For sub-section (2), substitute the following:-
"(2) It extends to the whole of the State of Rajasthan."
Section 2.- Omit clause (2).
Section 9.- Omit "as adapted or extended to Rajasthan."
Section 10.- Omit "as adapted or extended to Rajasthan."
Section 14.- Omit "as adapted or extended to Rajasthan."
Section 16.- Omit "as adapted or extended to Rajasthan."
Section 18.- Omit the whole.
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(17) The Rajasthan Public Demands Recovery Act, 1952
(Rajasthan Act V of 1952)
Section 1.- For sub-section (2), substitute the following:-
"(2) It extends to the whole of the State of Rajasthan."
Section 2.- Omit clause (3).
Section 23B.- In clause (c) for "under the Rajasthan Board of Revenue Ordinance, 1949
(Rajasthan Ordinance XXII of 1949)", substitute "by law for the time being in force".
Section 31.- Omit the whole.
(18) The Rajasthan Affected Areas (Suspensions of Proceedings) Act, 1952
(Rajasthan Act XXI of 1952)
Section 1.- For sub-section (2), substitute the following: -
"(2) It extends to the whole of the State of Rajasthan."
Section 2.- Omit clause (g) of sub-section (1) and the whole of sub-section (2).
(19) The Rajasthan Cinemas (Regulation) Act, 1952
(Rajasthan Act XXX of 1952)
Section 1.- For sub-section (2), substitute the following:-
"(2) It extends to the whole of the State of Rajasthan."
Section 2.- Omit clause (d) of sub-section (1) and the whole of sub-section (2).
Section 12.- Omit the whole.
(20) The Rajasthan Co-operative Societies Act, 1953
(Rajasthan Act IV of 1953)
Section 2.- For clause (a), substitute the following:-
"(a) It extends to the whole of the State of Rajasthan."
Section 3.- Omit clause (k).
Section 4.- Omit the whole.
Section 5.- Omit the whole.
Section 73.- Omit "United".
The Schedule.- Omit the whole.
(21) The Rajasthan Habitual Offenders Act, 1953
(Rajasthan Act IX of 1953)
Section 1.- For sub-section (2), substitute the following:
"(2) It extends to the whole of the State of Rajasthan."
Section 2.- Omit sub-section (2).
Section 15.- Omit the whole.
(22) The Rajasthan Minor Irrigation Works Act, 1953
(Rajasthan Act XII of 1953)
Section 1.- For sub-section (2), substitute the following:-
"(2) It extends to the whole of the State of Rajasthan."
Section 2.- Omit clause (4).
Section 50.- Omit the whole.
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(23) The Rajasthan Forest Act, 1953
(Rajasthan Act XIII of 1953)
Section 1.- In sub-section (2), for the words "the whole of Rajasthan", substitute "the whole
of the State of Rajasthan".
Section 2.- Omit clause (5).
Section 37.- For "law for the time being in force relating to compulsory acquisition of land",
substitute "Rajasthan Land Acquisition Act, 1953 (Rajasthan Act XXIV of 1953)".
Section 84.- For "law for the time being in force relating to compulsory acquisition of land",
substitute "Rajasthan Land Acquisition Act, 1953 (Rajasthan Act XXIV of 1953)".
Section 88.- Omit the whole.
Section 89.- Omit the whole.
The Schedule.- Omit the whole.
(24) The Rajasthan Evacuee Interest (Separation) Supplementary Act,
1953 (Rajasthan Act XV of 1953)
Section 3.- Omit the whole.
(25) The Rajasthan Fisheries Act, 1953
(Rajasthan Act XVI of 1953)
Section 1.- For sub-section (2), substitute the following:-
"(2) It extends to the whole of the State of Rajasthan."
Section 2.- Omit clause (vii) of sub-section (1) and the whole of sub-section (2).
Section 14.- Omit the whole.
(26) The Indian Registration (Rajasthan Amendment) Act, 1953
(Rajasthan Act XVIII of 1953)
No specific amendment is made.
(27) The Rajasthan Lands Summary Settlement Act, 1953
(Rajasthan Act XIX of 1953)
Section 1.- For sub-section (2), substitute the following:-
"(2) It extends to the whole of the State of Rajasthan."
Section 2.- Omit clauses (viii) and (ix).
Section 17.- Omit the whole.
(28) The Rajasthan Panchayat Act, 1958
(Rajasthan Act XXI of 1953)
Section 1.- In sub-section (2) for the words "the whole of Rajasthan" substitute "the whole of
the State of Rajasthan".
Section 2.- Omit clause (11).
(29) The Rajasthan Agricultural Income-Tax Act 1953
(Rajasthan Act XXIII of 1953)
Section 2.- Omit clauses (23) and (24).
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Section 91.- Omit the whole.
(30) The Rajasthan Land Acquisition Act, 1953
(Rajasthan Act XXIV of 1953)
Section 1.- For sub-section (2), substitute the following:-
"(2) It extends to the whole of the State of Rajasthan".
Section 2.- Omit the whole.
Section 3.- (i) In clause (h) omit "as adapted or extended to Rajasthan."
(ii) Omit clause (i).
Section 56.- Omit the whole.
(31) The Rajasthan Lands Special Irrigation Charges Act, 1953
(Rajasthan Act XXV of 1953)
Section 1.- For sub-section (2), substitute the following:-
"(2) It extends to the whole of the State of Rajasthan."
Section 2.- Omit clause (ix) of sub-section (1) and the whole of sub-section (2).
(32) The Rajasthan Maternity Benefit Act, 1953
(Rajasthan Act XXVII of 1953)
Section 2.- For clause (a), substitute the following:-
"(a) It extends to the whole of the State of Rajasthan."
Section 17.- Omit the whole.
(33) The Rajasthan Sales of Motor Spirit Taxation Act, 1954
(Rajasthan Act VI of 1954)
Section 1.- For sub-section (2), substitute the following:-
"(2) It extends to the whole of the State of Rajasthan."
Section 2.- Omit sub-section (2).
(34) The Rajasthan Religious Building and Places act, 1954
(Rajasthan Act XVIII of 1954)
Section 1.- For sub-section (2), substitute the following:-
"(2) It extends to the whole of the State of Rajasthan."
Section 2.- Omit the whole.
Section 3.- Omit the whole.
Section 4.- (1) In clause (i) for "Rajasthan Boa rd of Revenue Ordinance, 1949" substitute
"law for the time being in force".
(2) Omit clause (iii).
(35) The Rajasthan Weights and Measures Act, 1954
(Rajasthan Act XIX of 1954)
Section 1.- For sub-section (2), substitute the following :-
"(2) It extends to the whole of the State of Rajasthan."
Section 3.- Omit the whole.
Section 45.- Omit the whole.
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(36) The Rajasthan Irrigation and Drainage Act, 1954
(Rajasthan Act XXI of 1954)
Section 1.- For sub-section (2), substitute the following :-
(2) It extends to the whole of the State of Rajasthan."
Section 3.- Omit sub-section (2).
(37) The Rajasthan Agricultural Lands Utilisation Act, 1954
(Rajasthan Act XXII of 1954)
Section 1.- For sub-section (2), substitute the following :-
(2) It extends to the whole of the State of Rajasthan."
Section 10.- Omit the whole.
(38) The Rajasthan Holdings (Consolidation and Prevention of Fragmentation) Act, 1954
(Rajasthan Act XXIV of 1954)
Section 1.- For sub-section (2), substitute the following :-
"(2) It extends to the whole of the State of Rajasthan."
Section 45.- Omit the whole.
(39) The Rajasthan Colonisation Act, 1954
(Rajasthan Act, XXVII of 1954)
Section 1.- For sub-section (2), substitute the following :-
"(2) It extends to the whole of the State of Rajasthan."
Section 30.- Omit the whole.
(40) The Rajasthan Local Fund Audit Act, 1954
(Rajasthan Act XXVIII of 1954)
Section 2.- Substitute the following :-
"2. Extent.- This Act extends to the whole of the State Rajasthan."
Section 17.- Omit the whole.
Section 18.- Omit the whole.
(41) The Rajasthan Poisons Act, 1956
(Rajasthan Act 2 of 1956)
Section 1.- For sub-section (2), substitute the following:-
"(2) bldk foLrkj lEiw.kZ jktLFkku jkT; esa gksxkA"
Section 2.- Omit the whole.
Section 10.- Omit the whole.
(42) The Rajasthan Identification of Prisoners Act, 1956
(Rajasthan Act 12 of 1956)
Section 1.- For sub-section (2), substitute the following :-
"(2) bldk foLrkj lEiw.kZ jktLFkku jkT; esa gksxkA"
Section 9.- Omit the whole.
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(43) The Rajasthan Public Parks Act, 1956
(Rajasthan Act 21 of 1956)
Section 1.- For sub-section (2), substitute the following :-
"(2) bldk foLrkj lEiw.kZ jktLFkku jkT; esa gksxkA"
(44) The Rajasthan Escheats Regulation Act, 1956
(Rajasthan Act 23 of 1956)
Section 1.- For sub-section (2), substitute the following
"(2) bldk foLrkj lEiw.kZ jktLFkku jkT; esa gksxkA"
Section 2.- Omit clause (5).
Section 15.- Omit the whole.
(45) The Rajasthan Mining Settlement Act, 1956
(Rajasthan Act, 33 of 1956)
Section 1.- For sub-section (2), substitute the following :-
"(2) bldk foLrkj lEiw.kZ jktLFkku jkT; esa gksxkA"
(46) The Rajasthan Co-operative Land Mortgage Banks Act, 1956
(Rajasthan Act 38 of 1956)
Section 41.- Omit the whole.
Section 42.- Omit the whole.