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State of Haryana - Act

The Evacuee Interest (Separation) (Punjab Amendment) Act, 1960

HARYANA
India

The Evacuee Interest (Separation) (Punjab Amendment) Act, 1960

Act 15 of 1960

  • Published on 24 March 1960
  • Commenced on 24 March 1960
  • [This is the version of this document from 24 March 1960.]
  • [Note: The original publication document is not available and this content could not be verified.]
The Evacuee Interest (Separation) (Punjab Amendment) Act, 1960Act 15 of 1960Statement of Objects and Reasons. - In 1952 the Government of India had, in consultation with the Government of Punjab, decided that cases of co- sharer in joint khatas and occupancy tenures in agricultural lands where the land had been allotted to displaced persons should not be referred to the competent officers by the Custodian under the Evacuee Interest (Separation) Act, 1951, and that the remedy of partition in such land should be sought under the ordinary law. In order to enable the Central Government to acquire and sell the evacuee property in such lands Government of India has suggested that the Act be amended so as to regularise the decision taken in 1952. The Bill seeks to achieve that object.Published vide Punjab Government Gazette Extraordinary, dated the 4th July, 1960.Received the assent of the President of India on the 24th March, 1960, and was first published in the Punjab Government Gazette Extraordinary, dated the 31st March, 1960.An Act to amend the Evacuee Interest (Separation) Act, 1951, in its application to the State of Punjab.Be it enacted by the Legislature of the State of Punjab in the Eleventh Year of the Republic of India as follows :-

3. Amendment of Section 2 of Parliament Act 64 of 1951.

- In section 2 of the Evacuee Interest (Separation) Act, 1951, in sub-clause (i) of clauses (b) and (d), after the word "property" the words "other than agricultural land" shall be inserted.