Evacuee Interest (Separation) Supplementary Act, 1953 (PDF)
The Evacuee Interest (Separation) Supplementary Act, 1953
Act 21 of 1953
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For Statement of Objects and Reasons, see Punjab Government Gazette Extraordinary, dated the 12th March, 1943, page 302; for proceedings in the Assembly, see Punjab Legislative Debates, 1953.
Received the assent of the Governor of Punjab on the 28th April, 1953, and was first published in the Punjab Government Gazette Extraordinary, dated the 2nd May, 1953.
An Act to supplement certain provisions of the Evacuee Interest (Separation) Act, 1953
- 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 [Principal Territories].
(3) It shall be deemed to have come into force on the 15th day of December, 1952.
| Object & Reasons6 |
- Validation of certain provisions of Act No. LXIV 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 of the Constitution be as valid in the [Principal Territories]as if it had been passed by the Legislature [for such Territories].
