Section 2 in The Evacuee Interest (Separation) Supplementary Act, 1953
2. Validation of certain provisions of Act No. LXIV of 1951.
- The Evacuee Interest (Separation) Act, 1951, shall, so far as it relates to any matter enumerated in List II in the Seventh Schedule of the Constitution be as valid in the [Principal Territories] [Substituted for 'State of Punjab' vide Haryana Adoption of Laws Order 1968.] as if it had been passed by the Legislature [for such Territories] [Substituted for 'Legislature of the State' by Haryana Adoption of Laws Order 1968.].
