Section 2 in The Rajasthan Evacuee Interest (Separation) Supplementary Act, 1953
2. Validation of certain provisions of Central 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 to the Constitution be as valid in the State of Rajasthan, as if it had been passed by the Legislature of the State.
