The Maharashtra Evacuee Interest (Separation) Supplementary Act, 1960
(Maharashtra Act No. 25 of 1960)
mh709
[Dated 16th December 1960]
For Statement of Objects and Reasons, see Maharashtra Government Gazette, 1960, Part V, page 328.
An Act further to supplement certain provisions of the Evacuee Interest (Separation) Act, 1951, in its application to the State of Maharashtra.
Whereas, it is expedient further to supplement certain provisions of of 1951 the Evacuee Interest (Separation) Act, 1951, in its application to the State of Maharashtra, for the purpose hereinafter appearing;
It is hereby enacted in the Eleventh Year of the Republic of India as follows :-
1. Short title, extent and commencement. - (1) This Act may be called the Maharashtra Evacuee Interest (Separation) Supplementary Act, 1960.
(2) It extends to the whole of the State of Maharashtra.
(3) It shall be deemed to have come into force on the 15th day of October, 1960.
2. Supplementary provision of Act XXVIII of 1960 in their application to Maharashtra State. - The amendments made to the Evacuee Interest (Separation) Act, 1951, by the Evacuee Interest (Separation) Amendment Act, 1960, shall, in so far as they relate to any matters enumerated in List II in the Seventh Schedule to the Constitution of India, be valid and effectual in the State of Maharashtra as if the provisions contained therein had been enacted by the State Legislature.
3. Repeal of Maharashtra Ordinance No. I of 1960. - The Maharashtra Evacuee Interest (Separation) Supplementary Ordinance, 1960, is hereby repealed; and the provisions of sections 7 and 25 of the Bombay General Clauses Act, 1904, shall apply to such repeal as if that Ordinance were an enactment.
