The rajasthan land laws repealing act, 2018

 
LAW (LEGISLATIVE DRAFTING) DEPARTMENT 
(GROUP-II) 
NOTIFICATION 
Jaipur, March 20, 2018 
No. F. 2 (46) Vidhi/2 /2017.- In pursuance of Clause (3) of 
Article 348 of the Constitution of India, the Governor is pleased to 
authorise the publication in the Rajasthan Gazette of the following 
translation in the  English language of Rajasthan Bhoomi Vidhiyan 
Nirsan Adhiniyam, 2018 (2018 ka Adhiniyam Shankhyank 8):- 
(Authorised English Translation) 
THE RAJASTHAN LAND LAWS REPEALING ACT, 2018  
 
(Act No. 8 of 2018) 
[Received the assent of the Governor on the 19th day of March, 2018] 
 
An 
Act 
 
to repeal certain land laws. 
 
Be it enacted by the Rajasthan State Legislature in the       
Sixty-nine Year  of the Republic of India as follows:- 
 
1. Short title and commencement.- (1) This Act may be called 
the Rajasthan Land Laws Repealing Act, 2018. 
 
(2) It shall come into force at once. 
 
2. Repeal of certain land laws. - The land laws specified in   
the Schedule are hereby repealed and the provisions of the Rajasthan 
General Clauses Act, 1955 (Act No. 18 of 1955) shall apply to such 
repeal. 
 
SCHEDULE 
(See section 2) 
S. 
No. 
Year  Act 
No. 
Short title of Acts 
1 2 3 4 
1. 1958 2 The Rajasthan Revenue Laws (Extension) 
Act, 1957 
2. 1960 30 The Rajasthan Holdings Consolidation 
Operation Validating Act, 1960 
1 2 3 4 
3. 1966 21 The Rajasthan Land Revenue 
(Amendment and Validation) Act, 1966 
4. 1979 6 The Rajasthan Imposition of Ceiling on 
Agricultural Holdings (Amendment and 
Validation) Act, 1979 
 
 
 
Manoj kumar vyas 
Principal Secretary to the Government 
 

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