The Evacuee Interest (Separation) Supplementary Act, 1953
(No. 7 of 1953)
mh708
Published in Gazette Extraordinary No. 37, dated 24th April, 1953.
An Act to supplement certain provisions of the Evacuee Interest (Separation) Act, 1951.
Preamble. - Whereas it is expedient to supplement certain provisions of the Evacuee Interest (Separation) Act, 1951.
It is hereby enacted as follows :-
1. Short title, extent and commencement. - (1) This Act may be called the Evacuee Interest (Separation) Supplementary Act, 1953.
(2) It shall extend to the whole of the State of Hyderabad.
(3) It shall be deemed to have come into force on the 15th day of December, 1952.
2. Validation of certain provisions of Central Act No. LXIV of 1951. - The Evacuee Interest (Separation) Act, 1951 shall, so far as it relates to any matter enumerated the entries 18 and 30 of List II in the Seventh Schedule to the Constitution, be as valid in the State of Hyderabad as if it had been passed by the Hyderabad Legislative Assembly.
