The Evacuee Interest (Separation) (Punjab Amendment) Act, 1960
Act 15 of 1960
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Received the assent of the President of India on the 24th March, 1960, and was first published in the Punjab Government Gazette Extraordinary, dated the 31st March, 1960.
An Act to amend the Evacuee Interest (Separation) Act, 1951, in its application to the State of Punjab.
Be it enacted by the Legislature of the State of Punjab in the Eleventh Year of the Republic of India as follows :-
| Object & Reasons6 |
- Amendment of Section 2 of Parliament Act 64 of 1951.- In section 2 of the Evacuee Interest (Separation) Act, 1951, in sub-clause (i) of clauses (b) and (d), after the word "property" the words "other than agricultural land" shall be inserted
