Evacuee Interest (Separation) Second Supplementary Act, 1960*
| [Punjab Act No. 32 of 1960]1 | [28th November, 1960] |
An Act to supplement the Evacuee Interest (Separation) Act, 1951, by applying in the State of Punjab the amendment made in that Act by the Evacuee Interest (Separation) Amendment Act, 1960.
Be it enacted by the Legislature of the State of Punjab in the Eleventh Year of the Republic of India as follows:-
1. For Statement of Objects and Reasons, see Punjab Gazette (Extra) dated November, 8, 1960.
Amended, repealed or otherwise offected by-
A.O. 1968, published in R.H.P. dt. 1-2-1969, p. 158-61.
* Received the assent of the Governor of Punjab on November 28, 1960, and was first published in the Punjab Gazette (Extra) Legislative Supplement Part-I; dated November 28, 1960.
1Evacuee Interest (Separation) Second Supplementary Act, 1960*
| [Punjab Act No. 32 of 1960] | [28th November, 1960] |
| 1 | 2 | 3 | 4 |
| Year | No. | Short title | Whether repealed or otherwise affected by legislation |
| 1960 | 32 | The Evacuee Interest (Separation) Second Supplementary Act, 1960 | Amended by the Haryana Adaptation of Laws (State and Concurrent Subjects) Order, 19682. |
An Act to supplement the Evacuee Interest Separation Act, 1951 by applying in the 3[Principal territories] the amendments made in that Act by the Evacuee Interest (Separation) Amendment Act, 1960.
Be it enacted by the Legislature of the State of Punjab in the Eleventh Year of the Republic of India as follows:-
1. For Statement of Objects and Reasons, see Punjab Government Gazette (Extraordinary), 1960, page 2122.
* [Received the assent of the Governor of Punjab on the 28th November, 1960, and was first published in the Punjab Government Gazette (Extraordinary) of the 28th November, 1960]
2. See Haryana Government Gazette (Extraordinary), dated the 29th October, 1968.
3. Substituted for the words "State of Punjab" by Haryana Adaptation of Laws Order, 1968.
1. Short title, extent and commencement.- (1) This Act may be called the Evacuee Interest (Separation) Second Supplementary Act, 1960.
(2) It extends to 2[the territories specified in sub-section (1) of section 5 of the Punjab Re-organisation Act, 1966].
(3) It shall be deemed to have come into force on the date appointted by the Central Government under sub-section (2) of section 1 of the Evacuee Interest (separation) Amendment Act, 1960,
2. Sub. for the words "Whole of the State of Punjab" by A.O. 1968.
2. Application of Evacuee Interest (Separation) Amendment Act, 1960 to the State.- The amendments made to the Evacuee Interest (Separation) Act, 1951, by the Evacuee Interest (Separation) Amendment Act, 1960, shall, in so far as they relate to any matter enumerated in List II of the Seventh Schedule to the Constitution, be as valid in the areas specified in sub-section (1) of section 5 of the Punjab Re-organisation Act, 1966 as if the provisions contained therein had been enacted by the Legislature of the State.
3. Repeal.- (1) The Evacuee Interest (Separation) Second Supplementary Ordinance, 1960 (Punjab Ordinance No. 5 of 1960), is hereby repealed.
(2) Notwithstanding such repeal, anything done or any action taken under the Evacuee Interest (Separation) Second Supplementary Ordinance, 1950, shall be deemed to have been done or taken under this Act as if this Act had commenced on the 29th September, 1960.
3. Repeal.- (1) The Evacuee Interest (Separation) Second Supplementary Ordinance, 1960 (Punjab Ordinance No. 5 of 1960), is hereby repealed.
(2) Notwithstanding such repeal, anything done or any action taken under the Evacuee Interest (Separation) Second Supplementary Ordinance, 1960, shall be deemed to have been done or taken under this Act as if this Act had commenced on the 29th September, 1960.
2. Application of Evacuee Interest (Separation) Amendment Act, 1960 to the State.- The amendments made to the Evacuee Interest (Separation) Act, 1951, by the Evacuee Interest (Separation) Amendment Act, 1960, shall, so far as they relate to any matter enumerated in List II of the Seventh Schedule to the Constitution, be as valid in the 1[principal territories] as if the provisions contained therein had been enacted by the Legislature 2[for such territories.]
1. Substituted far the words "State of Punjab" by Haryana Adaptation of Laws Order, 1968.
2. Substituted for the words "of the State" by ibid.
1. Short title, extent and commencement.- (1) This Act may be called the Evacuee Interest (Separation) Second Supplementary Act, 1960.
(2) It extends to the whole of the 1[principal territories.]
(3) It shall be deemed to have come into force on the date appointed by the Central Government under sub-section (2) of section 1 of the Evacuee Interest (Separation) Amendment Act, 1960.
1. Substituted far the words "State of Punjab" by Haryana Adaptation of Laws Order, 1968.