LexThe RAJASTHAN LAWS REPEALING AND AMENDING ACT, 1962
Rajasthan · state statute
Open in Lexace · Ask the AI about this act1 THE RAJASTHAN LAWS REPEALING AND AMENDING ACT, 1962 (Act No. 21 of 1962) [Received the assent of the Governor on the 8th day of December, 1962] An Act to repeal certain laws and to amend certain other laws in force in the whole or any part of the State of Rajasthan. Be it enacted by the Rajasthan State Legislature in the Thirteenth Year of the Republic of India as follows:- 1. Short title.- This Act may be called the Rajasthan Laws Repealing and Amending Act, 1962. 2. Repeal of certain laws.- The Laws specified in the First Schedule are hereby repealed to the extend mentioned in the fourth column thereof. 3. Amendment of certain laws. - The laws specified in the Second Schedule are hereby amended to the extent and in the manner mentioned in the fourth column thereof. 4. Savings.- (1) The repeal by this Act of any law shall not affect any other law in which the law hereby repealed has been applied, incorporated or referred to. (2) This Act shall not affect the previous operations of any law hereby repealed or the validity, invalidity, effect or consequence of anything already done or suffered thereunder or any right, title, privilege, obligation or liability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 respe ct 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, from 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that the same respectively may have been in any manner affirmed, or recognised or derived by, in or from any law hereby repealed.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 by the express omission, insertion or substitut ion of any matter, the repeal shall not affect the continuance of any such amendment made by the law so repealed and in operation at the commencement of this Act. 2 THE FIRST SCHEDULE (See Section 2) Year Number Short title Extent of repeal 1 2 3 4 A. Rajasthan State Laws. 1949 7 The City of Jaipur Municipal Council (Extending) Ordinance, 1949. The whole. 1949 37 The Jaipur State Municipal Boards (Extending) Ordinance, 1949. " 1949 40 The Rajasthan Appeals and Petitions (Discontinuance) Ordinance, 1949. " 1949 44 The Rajasthan Special Criminal Courts Ordinance, 1949. " 1950 12 The Rajasthan Appeals and Petitions (Discontinuance) (Amendment) Ordinance, 1950. " 1950 15 The United Provinces Armed Constabulary Act (Extension to Rajasthan) Ordinance, 1950. " 1951 18 The Rajasthan Motor Vehicles Taxation (Amendment) Act, 1951. " 1951 24 The University of Rajputana (Amendment) Act, 1951. " 1952 3 The Rajasthan Civil Courts Ordinance (Amendment) Act, 1952. " 1952 9 The Rajasthan Premises (Control of Rent and Eviction) Amendment Act, 1952. " 1952 18 The Rajasthan Premises (Requisition and Eviction) Ordinance (Amendment) Act, 1952. " 1952 22 The Rajasthan Public Demands Recovery (Amendment) Act, 1952. " 1952 25 The Rajasthan Municipal Boards (Extension of Terms) Act, 1952. " 1952 26 The Rajasthan Court Fees Act (Adaptation) Ordinance (Amendment) Act, 1952. " 1952 28 The Rajasthan Excise (Amendment) Act, 1952. " 1953 7 The Jaipur District Boards (Extension of Terms) Act, 1953. " 1953 8 The Rajasthan Famine (Suspension of Proceedings) Amendment Act, 1953. " 1953 17 The Rajasthan Stamp Law (Adaptation) Amendment Act, 1953. " 1953 26 The Rajasthan Stamp Law (Adaptation) Amendment Act, 1953. " 1954 13 The Rajasthan Land Reforms and Resumption of Jagirs (Amendment) Act, 1954. " 1954 15 The Rajasthan Excise (Amendment) Act, 1954. " 1954 17 The Rajasthan Agricultural Income-Tax (Amendment) Act, 1954. " 3 1 2 3 4 1955 1 The Rajasthan Medical (Amendment) Act, 1955. The whole. 1955 9 The Rajasthan Stamp Law (Adaptation) Amendment Act, 1955. " 1955 13 The Rajasthan Sales Tax (Amendment) Act, 1955. " 1955 14 The Rajasthan Bhoodan Yagna (Amendment) Act, 1955. " 1955 16 The Rajasthan Co-operative Societies (Amendment) Act, 1955. " 1955 17 The Rajasthan Land Reforms and Resumption of Jagirs (Second Amendment) Act, 1955. " 1955 19 The Dholpur Professions Tax (Abolition) Act, 1955. " 1955 21 The Rajasthan Cinemas Regulation (Amendment) Act, 1955. " 1955 23 The Rajasthan Panchayat (Amendment) Act, 1955. " 1955 26 The Rajasthan Premises (Control of Rent and Eviction) (Amendment) Act, 1955. " 1956 1 The Rajasthan Sales of Motor Spirit Taxation (Amendment) Act, 1956. " 1956 5 The Rajasthan Sales Tax (Amendment) Act, 1956. " 1956 6 The Rajasthan Civil Courts (Amendment) Act, 1956. " 1956 7 The Rajasthan Stamp Law (Adaptation) (Amendment) Act, 1956. " 1956 8 The Rajasthan Agricultural Income-Tax (Amendment) Act, 1956. " 1956 11 The Rajasthan District Boards (Amendment) Act, 1956. " 1956 13 The Rajasthan Motor Vehicles Taxation (Amendment) Act, 1956. " 1956 14 The Rajasthan Habitual Offenders (Amendment) Act, 1956. " 1956 17 The Rajasthan Preservation of Certain Animals (Amendment) Act, 1956. " 1956 18 The Rajasthan Land Reforms and Resumption of Jagirs (Third Amendment) Act, 1956. " 1956 20 The Rajasthan Agricultural Income-Tax (Second Amendment) Act, 1956. " 1956 22 The Rajasthan Forest (Amendment) Act, 1956. " 1956 24 The Rajasthan Bhoodan Yagna (Amendment) Act, 1956. " 1956 25 The Rajasthan Public Demands Recovery (Amendment) Act, 1956. " 1956 27 The Rajasthan Tenancy (Amendment) Act, 1956. " 1956 28 The Rajasthan Tenancy (Second Amendment) Act, 1956. " 1956 29 The Dungarpur Qanun Lekh (Repeal) Act, 1956. " 1956 35 The Rajasthan Excise (Amendment) Act, 1956. " 1956 36 The Rajasthan Sales Tax (Amendment) Act, 1956. " 4 1 2 3 4 1956 39 The Rajasthan Jagir Decisions and Proceedings (Validation) Amendment Act, 1956. The whole. 1956 41 The Rajasthan Excise (Second Amendment) Act, 1956. " 1956 44 The Rajasthan Land Revenue (Amendment) Act, 1956. " 1957 2 The Rajasthan Civil Courts Laws (Extension) Act, 1956. The Schedule. 1957 3 The Rajasthan Premises (Control of Rent and Eviction) Amendment Act, 1956. The whole. 1957 4 The Rajasthan Land Reforms and Resumption of Jagirs (Fourth Amendment) Act, 1956. " 1957 5 The Rajasthan Tenancy (Third Amendment) Act, 1956. " 1957 8 The Rajasthan Land Reforms and Resumption of Jagirs (Fifth Amendment) Act, 1956. " 1957 11 The Rajasthan District Boards (Amendment) Act, 1957. " 1957 13 The Rajasthan District Boards (Second Amendment) Act, 1957. " 1957 14 The Rajasthan Panchayat (Amendment) Act, 1957. " 1957 15 The Rajasthan Civil Courts Laws (Extension) Amendment Act, 1957. " 1957 19 The Rajasthan Sales Tax (Amending and Extending) Act, 1957. Sections 4 to 9. 1957 21 The Marwar Patta Ordinance (Repeal) Act, 1957. The whole. 1957 22 The Rajasthan Legislative Assembly (Officers and Members Emoluments) Amendment Act, 1957. " 1957 23 The Rajasthan Motor Vehicles Taxation (Amendment) Act, 1957. " 1957 25 The Rajasthan Regulation of Boating (Amendment) Act, 1957. " 1957 26 The Rajasthan Ministers' Salaries (Amendment) Act, 1957. " 1957 29 The Rajasthan Civil Courts (Amendment) Act, 1957. " 1957 30 The Rajasthan Sales Tax (Amending and Extending) Amendment Act, 1957. " 1957 32 The Rajasthan Sales of Motor Spirit Taxation (Amendment) Act, 1957. " 1957 33 The Rajasthan Tenancy (Amendment) Act, 1957. " 1957 34 The Rajasthan Premises (Control of Rent and Eviction) Amending and Extending Act, 1957. Sections 4 to 9. 1957 35 The Marwar Jagirdars Encumbered Estates (Repeal) Act, 1957. The whole. 1957 38 The Rajasthan Excise (Amending and Extending) Act, 1957. Sections 4 to 9. 1957 41 The Bombay Local Boards and Primary Education (Repealing) Act, 1957. The whole. 1957 43 The Rajasthan Land Reforms and Resumption of Jagirs (Sixth Amendment) Act, 1957. " 5 1 2 3 4 1957 44 The Rajasthan Jagir Decisions and Proceedings (Validation) Amendment Act, 1957. The whole. 1957 45 The Rajasthan General Clauses (Amendment) Act, 1957. " 1957 46 The Rajasthan Premises (Control of Rent and Eviction) Second Amendment Act, 1957. " 1958 1 The Rajasthan Jagirdars’ Debt Reduction (Amendment) Act, 1957. The whole. 1958 2 The Rajasthan Revenue Laws (Extension) Act, 1957. Section 4 the First Schedule. 1958 4 The Rajasthan Lands Summary Settlement (Amendment) Act, 1958. The whole. 1958 The Rajasthan Civil Courts (Amendment) Act, 1958. " 1958 6 The Rajasthan Tenancy (Amendment) Act, 1958. " 1958 7 The Rajasthan Land Reforms and Resumption of Jagirs (Seventh Amendment) Act, 1958. " 1958 9 The Rajasthan Sales Tax (Amendment) act, 1958. " 1958 10 The Rajasthan Sales Tax (Second Amendment) Act. 1958. " 1958 11 The Rajasthan Court Fee and Stamp Duty Laws (Extension) Act, 1958. The Schedule. 1958 12 The Rajasthan Jagir Decisions and Proceedings (Validation) amendment Act, 1958. The whole. 1958 13 The Rajasthan Holdings (Consolidation and Prevention of Fragmentation) Amendment Act, 1958. " 1958 14 The Rajasthan Tenancy (Second Amendment) Act, 1958. " 1958 15 The Ajmer Wakfs Board (Dissolution) Act, 1958. " 1958 16 The University of Rajasthan (Amendment) Act, 1958. " 1958 18 The Rajasthan Panchayat (Amendment) Act, 1958. " 1958 21 The Motor Vehicles (Bombay Amendments) Repealing Act, 1958. " 1958 22 The Rajasthan Excise (Amendment) Act, 1958. " 1958 24 The Rajasthan Premises (Control of Rent and Eviction) Amendment Act, 1958. " 1958 30 The Rajasthan Habitual Offenders (Amendment) Act, 1958. " 1958 35 The Rajasthan Tenancy (Third Amendment) Act, 1958. " 1958 36 The Rajasthan Land Reforms and resumption of Jagirs (Eighth Amendment) Act, 1958. " 1958 37 The Rajasthan Land Revenue (First Amendment) Act, 1958. " 1958 38 The Rajasthan Colonisation (Amendment) Act, 1958. " 1958 39 The Rajasthan Forest (Amendment) Act, 1958. " 1958 40 The Rajasthan Panchayat (Second Amendment) Act, 1958. " 6 1 2 3 4 1958 41 The Rajasthan Public Demands Recovery (Amendment) Act, 1958. The whole. 1958 42 The Rajasthan Co-operative Societies (Amendment) Act, 1958. " 1958 43 The Rajasthan Land Reforms and Resumption of Jagirs (Ninth Amendment) Act, 1958. " 1958 46 The Rajasthan Tenancy (Fourth Amendment) Act, 1958. " 1958 47 The Rajasthan Land Revenue (Second Amendment) Act, 1958. " 1958 49 The Rajasthan General Clauses (Amendment) Act, 1958. " 1959 2 The Rajasthan Jagirdars Debt Reduction (Amendment) Act, 1958. " 1959 4 The Motor Vehicles (Bombay Amendments) Repealing (Amendment) Act, 1958. " 1959 6 The Ajmer Abolition of Intermediaries and Land Reforms (Amendment) Act, 1958. " 1959 7 The Rajasthan Tenancy (Amendment) Act, 1959. " 1959 10 The Rajasthan Land Acquisition (Amendment) Act, 1959. " 1959 11 The Rajasthan Court Fee and Stamp duty Laws (Extension) Amendment Act, 1959. " 1959 14 The Rajasthan Agricultural Income-Tax (Amendment) Act, 1959. " 1959 15 The Rajasthan Sales Tax (Amendment) Act, 1959. " 1959 17 The Rajasthan Court Fees Act (Adaptation) Ordinance Amendment Act, 1959. " 1959 19 The Rajasthan Forest (Amendment) Act, 1959. " 1959 20 The Rajasthan Land Reforms and Resumption of Jagirs (Tenth Amendment) Act, 1959. " 1959 23 The Rajasthan Holdings (consolidation and Prevention of Fragmentation) Amendment Act, 1959. " 1959 25 The Rajasthan Secondary Education (Amendment) Act, 1959. " 1959 26 The Rajasthan Ministers’ Salaries (Amendment) Act, 1959. " 1959 27 The Rajasthan Premises (Control of Rent and Eviction) Amendment Act, 1959. " 1959 29 The Rajasthan Legislative Assembly (Officers and Members Emoluments) Amendment Act, 1959. " 1959 30 The Rajasthan Panchayat (Amendment) Act, 1959. " 1959 32 The Rajasthan Maternity Benefit (Amendment) Act, 1959. " 1959 33 The Rajasthan Land Revenue (Amendment) Act, 1959. " 1959 34 The Rajasthan Land Reforms and Resumption of Jagirs (Eleventh Amendment) Act 1959. " 7 1 2 3 4 1959 40 The Dungarpur State Devasthan Nidhi (Amendment) Act, 1959. The whole. 1960 2 The Rajasthan Land Reforms and Resumption of Jagirs (Twelth Amendment) Act, 1960. " 1960 6 The Rajasthan Jagir Decisions and Proceedings (Validation) Amendment Act, 1960. " 1960 7 The Rajasthan Tenancy (Second Amendment) Act, 1960. " 1960 8 The Rajasthan Entertainments Tax (Amendment) Act, 1960. " 1960 9 The Rajasthan Premises (Control of Rent and Eviction) Amendment Act, 1960. " 1960 11 The Rajasthan Sales of Motor Spirit Taxation (Amendment) Act 1960. " 1960 12 The Rajasthan Legislative Assembly (Officers and members Emoluments) Amendment Act, 1960. " 1960 14 The Rajasthan Armed Constabulary (Amendment) Act, 1960. " 1960 15 The Rajasthan Land Acquisition (Amendment) Act, 1960. " 1960 17 The Rajasthan Agricultural Income-Tax (Amendment) Act, 1960. " 1960 18 The Rajasthan Sales Tax (Amendment) Act, 1960. " 1960 19 The Rajasthan Warehouses (Amendment) Act, 1960. " 1960 20 The Rajasthan Weights and Measures (Enforcement) (Amendment) Act, 1960. " 1960 21 The Rajasthan Irrigation and Drainage (Amendment) Act, 1960. " 1960 22 The Rajasthan Tenancy (Third Amendment) Act, 1960. " 1960 25 The Rajasthan Panchayat (Amendment) Act, 1960. " 1960 26 The Rajasthan Land Revenue (Amendment) Act, 1960. " 1960 27 The Rajasthan Sales Tax (Second Amendment) Act, 1960. " 1960 28 The Rajasthan Agricultural Lands Utilisation (Amendment) Act, 1960. " 1960 29 The Rajasthan Animal Diseases (Amendment) Act, 1960. " 1960 31 The Rajasthan Pensions (Amendment) Act, 1960. " 1960 33 The Rajasthan Relief of Agricultural Indebtedness (Amendment) Act, 1960. " 1960 35 The Rajasthan Zamindari and Biswedari Abolition (Amendment) Act, 1960. " 1960 37 The Rajasthan Sales Tax (Third Amendment) Act, 1960. " 1960 41 The Rajasthan Khadi and village Industries Board (Amendment) Act, 1960. " 1960 43 The Rajasthan Land Reforms and Resumption of Jagirs (Thirteenth Amendment) Act, 1960. " 1961 4 The Rajasthan Premises (Control of Rent and Eviction) Amendment Act, 1961. " 8 1 2 3 4 1961 6 The Rajasthan Secondary Education (Amendment) Act, 1961. The whole. 1961 10 The Rajasthan Panchayat (Amendment) Act, 1961. " 1961 11 The Rajasthan Panchayat Samities and Zila Parishads (Amendment) Act, 1961. " 1961 12 The Rajasthan Tenancy (Amendment) Act, 1961. " 1961 13 The Rajasthan Motor Vehicles Taxation (Amendment) Act, 1961. " 1961 15 The Rajasthan Agricultural Income-Tax (Amendment) Act, 1961. " 1961 16 The Rajasthan Land Revenue (Amendment) Act, 1961. " 1961 17 The Rajasthan Bhoodan Yagna (Amending and Extending) Act, 1961. Sections 3 and 4. 1961 26 The Rajasthan Municipalities (Amendment) Act, 1961. The whole. 1961 27 The Rajasthan Panchayat Samities and Zila Parishads (Second Amendment) Act, 1961. " 1961 28 The Rajasthan Excise (Amendment) Act, 1961. " 1961 29 The Rajasthan Dramatic Performances and Entertainments (Amendment) Act, 1961. " 1961 30 The Rajasthan Local Fund Audit (Amendment) Act, 1961. " 1961 33 The Rajasthan Warehouses (Amendment) Act, 1961. " 1961 34 The Rajasthan Forest (Amendment) Act, 1961. " 1961 36 The Rajasthan Sales Tax (Amendment) Act, 1961. " 1961 37 The Rajasthan Weights and Measures Enforcement (Amendment) Act, 1961. " 1961 39 The Rajasthan Legislative Assembly (Officers and Members Emoluments) Amendment Act, 1961. " B. Ajmer area Laws. 1799 5 The Bengal Wills and Intestacy Regulation, 1799. The whole in so far as it applies to Ajmer area. 1827 5 The Bengal Attached Estates Management Regulation, 1827. " 1895 4 The Ajmer Village Sanitation Regulation, 1895. " 1911 II The Ajmer Talukdars Loan Regulation, 1911. " 1946 19 The Bombay Electricity (Surcharge) Act, 1946, as extended to Ajmer. " 1946 20 The Bombay Electricity (Special Powers) Act, 1946, as extended to Ajmer. " 1921 2 The United Provinces Intermediate Education Act, 1921, as extended to Ajmer. " 1947 1 The United Provinces Home Guards Act, 1947, as extended to Ajmer. " 9 1 2 3 4 1947 14 The United Provinces Removal of Social Disabilities Act, 1947, as extended to Ajmer. The whole in so far as it applies to Ajmer area. 1947 24 The United Provinces (Temporary) Accommodation Requisition Act, 1947, as extended to Ajmer. " 1935 II The Punjab Criminal Law (Amendment) Act, 1935, as extended to Ajmer " 1947 1 The Punjab Disturbed Areas Act, 1947, as extended to Ajmer. " 1947 12 The East Punjab Police (Protection of Railways) Act, 1947, as extended to Ajmer. " 1948 31 The Code of Criminal Procedure (Bihar Amendment) Act, 1948, as extended to Ajmer. " 1947 24 The Delhi Refugees Registration Ordinance, 1947, as extended to Ajmer. " 1953 9 The Ajmer Government Wards’ Regulation (Amendment) Act, 1953 " 1954 5 The Cattle Tresspass (Ajmer Amendment) Act, 1954. " 1956 9 The Ajmer Abolition of Intermediaries and Land Reforms (Amendment) Act, 1956 C. Former Rajasthan State Laws 1948 11 The United State of Rajasthan Refugees Registration Ordinance, 1948. The whole. 1948 12 The United State of Rajasthan Home Guards Ordinance, 1948. " 1948 13 The United State of Rajasthan Abolition of Lagats Ordinance, 1948. " 1948 25 The United State of Rajasthan Vegetable Oil Products (Prohibition of Import and Manufacture) Ordinance, 1948. " 1948 26 The United State of Rajasthan Forests (Collective Fines) Ordinance, 1948. " 1948 67 The United State of Rajasthan First Court of Appeal (Temporary) Ordinance, 1948. " D. Former Alwar State Laws. The Alwar City Roadside Railway Protection Act. The whole. The Alwar Protected Animals Act, 1946. " The Alwar Auctioneers’ Regulation, 1919. " E. Former Bharatpur State Laws. (Bharatpur) Village Marketing Act. " (Bharatpur) redemption of Mortgages Act. " F. Former Bikaner State Laws. The Bikaner Workmen’s Breach of Contract Act. " The Bikaner Indebted Sahukars Relief Act. " 10 1 2 3 4 The Bikaner State Cotton Pest Act. The whole. The Bikaner State Marking of Weights on Heavy Packages Act. " G. Former Bundi State Laws. (Bundi) Chouthan Abolition Act. " (Bundi) Special Courts Ordinance, 1942. " H. Former Jaipur State Laws. (Jaipur) Nata Rules, 1927. " (Jaipur) Rules relating to Aktas, 1921. " (Jaipur) Small Town Rules, 1941. " The Jaipur Criminal Law Amendment Ordinance, 1947. " The Jaipur Criminal Law Second Amendment Ordinance, 1947. " The Jaipur Railway Lands Act, 1948. " I. Former Jodhpur State Laws. (Marwar) Requisition of Land (Continuance of Powers) Ordinance, 1948. " Marwar Repealing Ordinance, 1947. " Marwar Gram Sudhar Committee Act, 1947. " Marwar Refugees Act, 1949. " J. Former Mewar State Laws. (Mewar) Animal Protection Act. " The (Mewar) Prevention of Killing of Animals and Sale of Liquor Act, 1944. " The Mewar Railway Lands Jurisdiction Act, 1947. " The Mewar Fireworks Act, 1948. " The Mewar Sales Tax (Cloth) Act, 1948. " 11 THE SECOND SCHEDULE (See Section 3) Year No. Short title Amendment 1 2 3 4 1953 21 The Rajasthan Panchayat Act, 1953. In section 23, (a) after the words and comma "Every Panchayat may," the words "subject to any general or special directions issued by the State Government and" shall be inserted, and (b) the following further proviso shall be added:— "Provided further that any panchayat may, subject as aforesaid and with the like approval, direct that one person shall be appointed to discharge the duties of any two or more offices." 1953 24 The Rajasthan Land Acquisition Act, 1953. In s ub-section (4) of section 17, for the words, figures and letter "sections 5 and 5 -A" the word and figure "section 5A" shall be substituted. 1953 27 The Rajasthan Maternity Benefit Act, 1953. in sub-section (3) of section 5, for the word "and" the word "when" shall be substituted. 1954 16 The Rajasthan Bhoodan Yagna Act, 1954. In section 9,— (a) after the words "The Board may" , the commas and words " , subject to any general o r special directions issued by the State Government" shall be inserted, and (b) the following proviso shall be added:— "Provided that the Board may, subject as aforesaid, direct that one person shall be appointed to discharge the duties of any two or more offices." 1955 5 The Rajasthan Khadi and Village Industries Board act, 1955. In section 20,— (a) after the word "cksMZ" the words and a comma "jkT; ljdkj }kjk tkjh fd;s x;s fdUgha lkekU; vFkok fof'k"V funs'kksa ds v/khu jgrs gq;s] " shall be inserted, and (b) the following proviso shall be added:— "ijUrq+ 'krZ ;g gS fd cksMZ] mi;qZDr ds v/khu jgrs gq;s] funs'k ns ldsxk fd fdUgh a Hkh nks ;k vf/kd inksa ds drZO;ksa dk ikyu djus ds fy ;s ,d gh O;fDr fu;qDr fd;k tk;sxkA" 1957 42 The Rajasthan Secondary Education Act, 1957. In sub-section 3 of section 21- (1) after the words "The Boa rd may", the words and commas " , subject to any general or special 12 1 2 3 4 directions issued by the State Government", shall be inserted, and (b) the following proviso shall be added:- "Provided that the Board may, subject as aforesaid, direct that one person shall be appointed to discharge the duties of any two or more offices." 1958 11 The Rajasthan Court Fees and Stamp Duty Laws (Extension) Act, 1958. In section 2,3 and Subsection ( 1) of section 4 for the words "f irst day" , the words "third day" shall be and be deemed always to have been substituted. 1958 33 The Rajasthan Registration of Births, Deaths and Marriages Act, 1958. In sub-section (1) of section 12, for the words "the Judge of the District Court" the words "the Collector of the District" shall be substituted. 1959 13 The Nathdwara Temple Act, 1959. In section 21,— (a) after the words "The Board may" the words and commas ", subject to any general or special directions issued by the State Government," shall be inserted and (b) the following proviso shall be added:— "Provided that the Board may, subject as aforesaid, direct that one person shall be appointed to discharge the duties of any two or more offices." 1959 35 The Rajasthan Urban Improvement Act, 1959. In section 24,— (a) "Subject to any general or special direction issued by the State Government," shall be inserted before the words "Every Trust", and (b) the following proviso shall be added:— "Provided that the Trust may, subject as aforesaid, direct that one person shall be appointed to discharge the duties of any two or more offices". 1961 22 The Rajasthan Samaj Shikshan Board Act, 1961. In sub-section (3) of section 19,— (a) after the word "cksMZ" the words and a comma "jkT; ljdkj }kjk tkjh fd;s x;s fdUgha lkekU; ;k fof'k"V funs'kksa ds v/khu jgrs gq;s] " shall be inserted, and (b) the following proviso shall be added:— "ijUrq+ 'krZ ;g gS fd cksMZ] mi;qZDr ds v/khu jgrs gq;s] ;g funsZ'k ns ldsxk fd fdUgh a Hkh nks ;k vf/kd inksa ds drZO;ksa dk ikyu djus ds fy;s ,d gh O;fDr fu;qDr fd;k tk;sxkA" 13 1 2 3 4 1961 38 The Rajasthan Agricultural Produce Markets Act, 1961. In section 14, for the word and figure "section 6," the words, letter, figur es and brackets "clause (b) of s ub-section (2) of section 9" shall be substituted.