Section 1 in The Evacuee Interest (Separation) Supplementary 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.
