| Statement of objects and reasons. - This Act supplements certain provisions of the Evacuee Interest, (Separation) Act, 1951. The Evacuee Interest (Separation) Act, 1951, was enacted by the Parliament in 1951. Doubts were expressed as to the competence of the Union Parliament to enact the law on certain matters which fall under items 18 and 20 of the State List, List II of the Seventh Schedule to the Constitution. Hence the State Legislature enacted the U.P. Evacuee interest (Separation) Supplementary Act, 1953. The Union Parliament again enacted the Evacuee Interest (Separation) (Amendment) Act, 1960, by which sub-section (3) was added to Section 6 of that Act and the proviso to sub-section (1) and Section 7 of the Act was deleted.
For the same reasons which led to the enactment of Evacuee Interest (Separation) Supplementary Act, 1953, the Act was passed. Vide U.P. Gazette (Extraordinary), dated October 8, 1960.
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