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State of Punjab - Section

Section 2 in The Evacuee Interest (Separation) Supplementary Act, 1953

2. 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 State of Punjab as if it had been passed by the Legislature of the State.