Rajasthan Bhoodan Yagna Board (Reconstitution) Order, 1960 1. Short title and commencement. 2. Definitions. 3. Exclusion of Sironj area from the operation of the Board. 4. Adaptation and modification of the Rajasthan Bhoodan Yagna Act, 1954.
The Rajasthan Bhoodan Yagna Board (Reconstitution) Order, 1960
Published vide Notification Gazette of India, Extraordinary, 1960, Part 2, Section 3(i), p. 159 (w.e.f. 15th April, 1960).
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G.S.R 406, dated 6th April, 1960. - In exercise of the powers conferred by sub-section (1) of Section 4 of the Inter-State Corporations Act, 1957 (38 of 1957), the Central Government, after consulting the Governments of the States of Madhya Pradesh and Rajasthan approves the scheme forwarded by the Rajasthan Government relating to the reconstitution of the Rajasthan Bhoodan Yagna Board, a Corporation constituted under the Rajasthan Bhoodan Yagna Act, 1954 (Rajasthan Act 16 of 1954) and now functioning in parts of the State of Rajasthan and Madhya Pradesh and for the purpose of giving effect to the said scheme, the Central Government hereby makes the following Order, namely:-
- Short title and commencement.- (i) This Order may be called the Rajasthan Bhoodan Yagna Board (Reconstitution) Order, 1960;
(ii) It shall come into force on the 15th day of April, 1960.
- Definitions.- In this Order, unless the context otherwise requires,-
(a) "appointed day" means the date on which this Order comes into force;
(b) "Board" means the Bhoodan Yagna Board constituted under the Rajasthan Bhoodan Yagna Act, 1954 (Rajasthan Act 16 of 1954);
(c) "Sironj area" means the Sironj sub-division specified in Clause (c) of subsection (1) of Section 9 of the States Reorganisation Act, 1956 (37 of 1956).
- Exclusion of Sironj area from the operation of the Board.- As from the appointed day, the Board shall cease to function and operate in the Sironj area.
- Adaptation and modification of the Rajasthan Bhoodan Yagna Act, 1954.- As from the appointed day, the Rajasthan Bhoodan Yagna Act, 1954 (Rajasthan Act 16 of 1954), shall have effect subject to the modification indicated below:-
Section 1. - In sub-section (2) of Section 1, the words, brackets, figures and letter "excluding the Sironj sub-division specified in Clause (c) of sub-section (1) of Section 9 of the States Reorganisation Act, 1956 (37 of 1956)" shall be added at the end.
