Bihar Evacuee Interest (Separation) Supplementary Act, 1953

Bihar Evacuee Interest (Separation) Supplementary Act, 1953 1. Short title, extent and commencement. 2. Validation of certain provisions of Act 64 of 1951.

The Bihar Evacuee Interest (Separation) Supplementary Act, 1953

(Bihar Act 23 of 1953)

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[Governor's assent published in the Bihar Gazette, dated the 1st July, 1953.]

An Act to supplement certain provisions of the Evacuee Interest (Separation) Act, 1951.

Whereas it is expedient to supplement certain provisions of the Evacuee Interest (Separation) Act, 1951, in the manner hereinafter appearing;

It is hereby enacted as follows:-

1. Short title, extent and commencement.- (1) This Act may be called the Bihar Evacuee Interest (Separation) Supplementary Act, 1953.

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

(3) It shall be deemed to have come into force on the 15th day of December, 1952.

2. Validation of certain provisions of Act 64 of 1951.- The Evacuee Interest (Separation) Act, 1951, shall, so far as it relates to any matter enumerated in List II in the Seventh Schedule to the Constitution of India, be as valid in the State of Bihar as if it had been passed by the Legislature of the State.