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    • 1. Short title, extent and commencement.
    • 2. Application of Evacuee Interest (Separation) Amendment Act, 1960 to the State.
    • 3. Repeal.

The Evacuee Interest (Separation) Second Supplementary Act, 1960

Act 32 of 1960

pu228

Received the assent to the Governor of Punjab on the 28th November, 1960, and was first published in the Punjab Government Gazette Extraordinary dated the 28th November, 1960.

An Act to supplement the Evacuee Interest (Separation) Act, 1951 by applying in the State of Punjab the amendments made in that Act by the Evacuee Interest (Separation) Amendment Act, 1960.

Be it enacted by the Legislature or the State of Punjab in the Eleventh Year of the Republic of India as follows :-

1. Short title, extent and commencement. - (1) This Act may be called the Evacuee Interest (Separation) Second Supplementary Act, 1960.

(2) It extends to the whole of the State of Punjab.

(3) It shall be deemed to have come into force on the date appointed by the Central Government under sub-section (2) of Section 1 of the Evacuee Interest (Separation) Amendment Act, 1960.

Object & Reasons6

Statement of Objects and Reasons - "With a view to putting an end to the filing of applications for the separation of evacuee interests from composite properties even after nine years of the enforcement of the parent Act, Parliament has enacted the Evacuee Interest (Separation) Amendment Act, 1960. In order to make the amendments effective in the States in so far as the claims made in such application may relate to matters in the State List, supplementary legislation is to be enacted by the State Legislature. Accordingly the Governor of Punjab promulgated an Ordinance called the Evacuee Interest (Separation) Second Supplementary Ordinance, 1960. This Bill seeks to replace the said Ordinance."

2. Application of Evacuee Interest (Separation) Amendment Act, 1960 to the State. - The amendments made to the Evacuee Interest (Separation) Act, 1951, by the Evacuee Interest (Separation) Amendment Act, 1960, shall, so far they relate to any matter enumerated in List II of the Seventh Schedule to the Constitution, be as valid in the State of Punjab as if the provisions contained therein had been enacted by the Legislature of the State.

3. Repeal. - (1) The Evacuee Interest (Separation) Second Supplementary Ordinance, 1960 (Punjab Ordinance No. 5 of 1960), is hereby repealed.

(2) Notwithstanding such repeal, anything done or any action taken under the Evacuee Interest (Separation) Second Supplementary Ordinance, 1960, shall be deemed to have been done or taken under this Act as if this Act had commenced on the 29th September, 1960.

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