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Union of India - Act

The Displaced Persons Claims And Other Laws Repeal Act, 2005

UNION OF INDIA
India

The Displaced Persons Claims And Other Laws Repeal Act, 2005

Act 38 of 2005

  • Published on 5 September 2005
  • Commenced on 5 September 2005
  • [This is the version of this document from 5 September 2005.]
  • [Note: The original publication document is not available and this content could not be verified.]
The Displaced Persons Claims And Other Laws Repeal Act, 2005NO. 38 OF 2005

1141.

[5th September, 2005]An Act to repeal the Displaced Persons (Claims) Act, 1950 and certain other enactments.BE it enacted by Parliament in the Fifty-sixth Year of the Republic of India as follows:-

1. Short title.

-This Act may be called the Displaced Persons Claims and other Laws Repeal Act, 2005.

2. Repeal of enactments.

-The enactments specified in the Schedule are hereby repealed.THE SCHEDULE(See section 2)REPEAL OF ENACTMENTS
Sl. No. Name of the Act Year Act No.
1. The Administration of Evacuee Property Act 1950 31
2. The Displaced Persons (Claims) Act 1950 44
3. The Evacuee Interest(Separation) Act 1951 64
4. The Displaced Persons (Claims) Supplementary Act 1954 12
5. The Displaced Persons (Compensation and Rehabilitation) Act 1954 44