karnataka act 003 of 1961 : Evacuee Interest (Separation) Supplementary Act, 1961

Evacuee Interest (Separation) Supplementary Act, 1961

KARNATAKA ACT 003 OF 1961

31 March, 1961

An Act further to supplement certain provisions of the Evacuee Interest (Separation) Act, 1951, in its application to the 2[State of Karnataka].

Whereas it is expedient to supplement certain provisions of the Evacuee Interest (Separation) Act, 1951 (Central Act LXIV of 1951), in its application to the 2[State of Karnataka];

Be it enacted by the 2[Karnataka State] Legislature in the Twelfth Year of the Republic of India as follows:

Section 1. Short title, extent and commencement

(1) This Act may be called the 3[Karnataka] Evacuee Interest (Separation) Supplementary Act, 1961.

(2) It extends to the whole of the 4[State of Karnataka].

(3) It shall be deemed to have come into force on the 15th day of October 1960.

Section 2. Application of Evacuee Interest (Separation) Amendment Act, 1960, to the 5[State of Karnataka]

The amendments made to the Evacuee Interest (Separation) Act, 1951 (Central Act LXIV of 1951), by the Evacuee Interest (Separation) Amendment Act, 1960 (Central Act 27 of 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 5[State of Karnataka] as if the provisions contained therein had been enacted by the Legislature of the State.

Section 3. Repeal of 6[Karnataka] Ordinance No. 6 of 1960

The 6[Karnataka] Evacuee Interest (Separation) Supplementary Ordinance, 1960, is hereby repealed.

1. Received the assent of the Governor on the 31st day of March, 1961 and First published in the Karnataka Gazette on the 6th day of April, 1961

2. Adapted by the Karnataka Adaptations of Laws Order, 1973 w.e.f. 1.11.1973.

3. Adapted by the Karnataka Adaptations of Laws Order, 1973 w.e.f. 1.11.1973.

4. Adapted by the Karnataka Adaptations of Laws Order, 1973 w.e.f. 1.11.1973.

5. Adapted by the Karnataka Adaptations of Laws Order, 1973 w.e.f. 1.11.1973.

6. Adapted by the Karnataka Adaptations of Laws Order, 1973 w.e.f. 1.11.1973.