The RAJASTHAN LAWS REPEALING ACT, 2025

THE RAJASTHAN LAWS REPEALING ACT, 2025  
(Act No. 12 of 2025) 
(Received the assent of the Governor on the 9th day of April, 2025) 
An 
Act 
to repeal certain laws. 
Be it enacted by the Rajasthan State Legislature in the Seventy -sixth Year of the 
Republic of India, as follows:- 
1. Short title and commencem ent.- (1) This Act may be called the Rajasthan Laws 
Repealing Act, 2025. 
(2) It shall come into force at once. 
2. Repeal of certain laws. - The laws specified in the Schedule are hereby repealed as 
a whole. 
3. 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which the law hereby repealed has been applied, incorporated or referred to. 
(2) This Act shall not affect the previous operation of any law hereby repealed or the 
validity, invalidity, effect or consequence of anything a lready 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 respect thereof or any release or 
discharge of or from any debt, penal ty, 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, 
form 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 recognized or derived by, in or from any law hereby 
repealed. 
(4) The repeal by th is 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, whether retrospectively or prospectively, by 
the express omission, insertion or substitution of any matter, the  repeal shall not affect the 
past existence and further continuance of any such amendment made by the law so repealed 
and in operation at the commencement of this Act.  
 
 
SCHEDULE 
(See Section 2) 
S. No. Year Act 
No. 
 Short Title of the Acts  
1.  1952 10 The Bikaner State District Boards (Amendment) Act, 1952 
2.  1952 16 The Bikaner Municipal (Amendment) Act, 1952 
3.  1952 24 The Jaipur District Boards (Amendment) Act. 1952 
4.  1955 10 The Jodhpur Municipal (Amendment) Act 1955 
5.  1955 15 The City of Jaipur Municipal (Amendment) Act, 1955 
6.  1962 13 The Rajasthan Panchayat Samitis and Zila Parishads (Amendment) 
Act, 1962 
7.  1964 2 The Rajasthan Panchayat Samitis and Zila Parishads (Amendment) 
Act, 1964 
8.  1964 19 The Rajasthan Panchayat Samitis and Zila Parishads (Second 
Amendment) Act, 1964 
9.  1964 20 The Rajasthan Panchayat (Amendment) Act, 1964 
10.  1964 32 The Rajasthan Panchayat Laws (Amendment) Act, 1964  
11.  1965 5 The Rajasthan Panchayat Samitis and Zila Parishads (Amendment) 
Act, 1965 
12.  1965 15 The Rajasthan Panchayat S amitis and Zila Parishads (Second 
Amendment) Act, 1965 
13.  1966 9 The Rajasthan Panchayat Laws (Amendment) Act, 1966 
14.  1969 6 The Rajasthan Panchayat Laws (Amendment) Act, 1969 
15.  1970 7 The Rajasthan Panchayat Laws (Amendment) Act, 1970 
16.  1971 3 The Rajasthan Panchayat Laws (Amendment) Act, 1971 
17.  1973 1 The Rajasthan Panchayat Laws (Amendment) Act, 1973 
18.  1974 9 The Rajasthan Panchayat Laws (Amendment) Act, 1974 
19.  1975 12 The Rajasthan Panchayat (Amendment) Act, 1975 
20.  1976 6 The Rajasthan Panchayat Samitis and Zila Parishads (Amendment) 
Act, 1976 
21.  1976 18 The Rajasthan Panchayat (Amendment) Act, 1976 
22.  1976 44 The Rajasthan Panchayat (Amendment) Act, 1976 
23.  1976 45 The Rajasthan Panchayat Samitis and Zila Parishads (Amendment) 
Act, 1976 
24.  1979 9 The Rajasth an Panchayat Samitis and Zila Parishads (Amendment) 
Act, 1979 
25.  1982 4 The Rajasthan Panchayat Laws (Amendment) Act, 1982 
 
S. No. Year Act 
No. 
 Short Title of the Acts  
26.  1983 10 The Rajasthan Panchayat Samitis and Zila Parishads (Amendment) 
Act, 1983 
27.  1986 22 The Rajasthan Panchayat (Amendment) Act, 1986 
28.  1987 9 The Rajasthan Panchayat (Amendment) Act, 1987 
29.  1987 12 The Rajasthan Panchayat Samitis and Zila Parishads (Amendment) 
Act, 1987 
30.  1987 14 The Rajasthan Panchayat Samitis and Zila Parishads (Second 
Amendment) Act, 1987 
31.  1988 5 The Rajasthan Panchayat (Amendment) Act, 1988 
32.  1988 6 The Rajasthan Panchayat Samitis and Zila Parishads (Amendment) 
Act, 1988 
33.  1991 15 The Rajasthan Panchayat (Amendment) Act, 1991 
34.  1992 21 The Rajasthan Panchayat (Amendment) Act, 1992 
35.  1996 8 The Indian Partnership (Rajasthan Amendment) Act, 1995 
36.  2000 18 The Agricultural University Udaipur (change of name) Act, 2000 
37.  2006 10 The Rajasthan Right to Information (Repeal) Act, 2006 
38.  2015 7 The Rajasthan Panchayati Raj (Amendment) Act, 2015 
39.  2015 8 The Rajasthan Panchayati Raj (Second Amendment) Act, 2015 
40.  2015 28 The Rajasthan Panchayati Raj (Third Amendment) Act, 2015 
41.  2015 29 The Rajasthan Panchayati Raj (Fourth Amendment) Act, 2015 
42.  2016 6 The Rajasthan Panchayati Raj (Amendment) Act, 2016 
43.  2018 22 The Rajasthan Panchayati Raj (Amendment) Act, 2018 
44.  2019 4 The Rajasthan Panchayati Raj (Amendment) Act, 2019 
45.  2021 12 The Rajasthan Panchayati Raj (Amendment) Act, 2021 
 
ब्रजेन्‍द्र जैन, 
Principal Secretary to the Government. 
 
 
 
 
 
 
 
 
 
 

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