Section 1 in The Evacuee Interest (Separation) Act, 1951
1. Short title and extent.
(1)This Act may be called the Evacuee Interest (Separation) Act, 1951.(2)It extends to the whole of India except [the territories which immediately before the 1st November, 1956, were comprised in the States] [Substituted for the words 'the States' by the Adaptation of Laws, (No. 4) Order, 1957.] of Assam, West Bengal, Tripura, Manipur and Jammu and Kashmir.
