(Bihar Act 20 of 1960)
jhr252
[Governor's assent first published in the Bihar Gazette, Extraordinary of the 24th December, 1960]
An Act to extend the provisions of the Evacuee interest (Separation) Amendment Act, 1960, to the State of Bihar.
Be it enacted by the Legislature of the State of Bihar in the Eleventh Year of the Republic of India as follows-
- Short title, extent and commencement.- (1) This Act may be called the Evacuee Interest (Separation) Amendment (Extension to Bihar) Act, 1960.
(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 October, 1960.
- 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, 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 Bihar as if the provisions contained therein had been enacted by the Legislature of the State.
- Repeal.- The Evacuee Interest (Separation) Amendment (Extension to Bihar) Ordinance, 1960 is hereby repealed.
