Gujarat Evacuee Interest (Separation) Supplementary Act, 1960 (PDF)
Gujarat Act No. 11 of 1960
guj054
The following Act of the Gujarat Legislature, having been assented to by the Governor on the 28th September 1960, is hereby published for general information.
(First published after having received the assent of the Governor in the "Gujarat Government Gazette" on the 1st October 1960)
An Act to supplement provision of the Evacuee Interest (Separation) Amendment Act, 1960.
Whereas it is expedient to supplement the provisions of the Evacuee Interest (Separation) Amendment Act, 1960 in its application to the State of Gujarat; It is hereby enacted in the Eleventh Year of the Republic of India as follows:-
- Short title, extent and commencement.- (1) This Act may be called the Gujarat Evacuee Interest (Separation) Supplementary Act, 1960.
(2) It extends to the whole of the State of Gujarat.
(3) It shall 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 (27 of 1960).
- Supplementing Provisions of Act 27 of 1960.- The amendments made to the Evacuee Interest (Separation) Act, 1951 (LXIV of 1951), by the Evacuee Interest (Separation) Amendment Act, 1960 (27 of 1960), shall in so far as they relate to any matter enumerated in List II of the Seventh Schedule to the Constitution, be as valid in the State of Gujarat as if the provisions contained therein had been enacted by the Legislature of the State.
