Evacuee Interest (Separation) Tamil Nadu Supplementary Act, 1961

TAMILNADU
India

Evacuee Interest (Separation) Tamil Nadu Supplementary Act, 1961

Act 3 of 1961

Published on 17 February 1961
Commenced on 17 February 1961
[This is the version of this document from 17 February 1961.]
[Note: The original publication document is not available and this content could not be verified.]

Evacuee Interest (Separation) Tamil Nadu Supplementary Act, 1961(Tamil Nadu Act 3 of 1961)Statement of Objects and Reasons. - Although the Evacuee Interest (Separation) Act, 1951 (Central Act 64 of 1951) has been in force for over nine years, applications for the separation of evacuee interests from composite properties are still being filed. In the absence of a provision in the Act fixing a time limit for filing applications, applications could still be filed with the result that it was not possible to complete the work in the near future. Parliament has accordingly enacted the Evacuee Interest (Separation) Amendment Act, 1960 (Central Act 27 of 1960), so as to provide that no application under section 6 of the principal Act shall be entertained if filed after the expiry of one year from the commencement of the Amendment Act. The Amendment Act came into force on the 15th October 1960. As it is likely that some of the claims may relate to matters in the State List in the Seventh Schedule to the Constitution and in order to make the amendments effective in the State in so far as they relate to matters in the State List, it was necessary to enact suitable supplementary legislation. As the Legislature was not in session, the Evacuee Interest (Separation) Madras Supplementary Ordinance, 1960 (Madras Ordinance 2 of 1960) was promulgated by the Governor. The Bill is intended to replace the above ordinance.Published in Part IV-A of the Fort St. George Gazette Extraordinary, dated the 11th January 1961.Received the assent of the Governor on the 17th February 1961 and first published in the Fort St. George Gazette, dated the 22nd, February 1961.An Act to supplement the provisions of the Evacuee Interest (Separation) Amendment Act, 1960.Whereas it is expedient to supplement the provisions of the Evacuee Interest (Separation) Amendment Act, 1960 (Central Act 27 of 1960), for the purposes hereinafter appearing;Be it enacted in the Twelfth Year of the Republic of India as follows: -

1. Short title and extent.

(1)This Act may be called the Evacuee Interest (Separation) [Tamil Nadu] [Substituted for the word 'Madras' by the Tamil Nadu Adaptation of laws Order,1960, as amended by the Tamil Nadu Adaptation of laws (Second Amendment)Order,1969.] Supplementary Act, 1961.

(2)It extends to the whole 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.].

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.].

3. Repeal.

- The Evacuee Interest (Separation) Madras Supplementary Ordinance, 1960 (Madras Ordinance 2 of 1960), is hereby repealed.

Legal Document View

Unlock Advanced Research with PRISMAI

State of Tamilnadu- Act