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State of Haryana - Act

The Evacuee Interest (Separation) Supplementary Act, 1953

HARYANA
India

The Evacuee Interest (Separation) Supplementary Act, 1953

Act 21 of 1953

  • Published on 12 March 1943
  • Commenced on 12 March 1943
  • [This is the version of this document from 12 March 1943.]
  • [Note: The original publication document is not available and this content could not be verified.]
The Evacuee Interest (Separation) Supplementary Act, 1953Act 21 of 1953Statement of Objects and Reasons - "With a view to separate the interests of evacuees from those of non-evacuees in composite properties the Central Legislature enacted the Evacuee Interest (Separation) Act in 1951. This Act was made applicable to all States in the Union and the Central Legislature considered at the time that they were competent to enact this legislation on behalf of all the States who had all been asked to pass a resolution authorising the Parliament to put this law on the Statute Book. Some doubts had, however, been expressed about the validity of this procedure. Therefore, it is proposed to enact this Bill. By virtue of the resolution passed by Parliament in terms of Article 249 of the Constitution of India, the Central Legislature was competent to enact this legislation till the 14th December, 1952, and it is, therefore, necessary that the Supplementary Legislation should come into force from the 15th of December, 1952.Punjab Government Gazette Extraordinary, dated the 12th March, 1953.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

1. 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] [Substituted for 'State of Punjab' vide Haryana Adoption of Laws Order 1968.].
(3)It shall be deemed to have come into force on the 15th day of December, 1952.

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 [Principal Territories] [Substituted for 'State of Punjab' vide Haryana Adoption of Laws Order 1968.] as if it had been passed by the Legislature [for such Territories] [Substituted for 'Legislature of the State' by Haryana Adoption of Laws Order 1968.].