Section 2 in Evacuee Interest (Separation) Tamil Nadu Supplementary Act, 1961
2. Application of Evacuee Interest (Separation) Amendment Act, 1960, to the State.
- The amendments made to the Evacuee Interest (Separation) Act, 1951 (Central Act 64 of 1951), by the Evacuee Interest (Separation) Amendment Act, 1960 (Central Act 27 of 1960), shall, in so far as they relate to any matter enumerated in List II in the Seventh Schedule to the Constitution, be as valid and binding as if the provisions of the said amendments had been enacted by the Legislature of the [State of Tamil Nadu] [Substituted for the expression 'State of Madras' by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order,1969.].
