Section 1 in The West Bengal Evacuee Property Act, 1951
1. Short title, extent and commencement.
(1)This Act may be called the West Bengal Evacuee Property Act, 1951.(2)It extends to the whole of West Bengal.(3)It shall come into force immediately on the West Bengal Evacuee Property Ordinance, 1951, ceasing to operate.(4)It shall not apply to any property acquired or requisitioned by the State Government for the purposes of the State or for any public purpose.
