Karnataka act 003 of 1961 : The KARNATAKA EVACUEE INTEREST (SEPARATION) SUPPLIMENTARY ACT, 1961.

31 Mar 1961
Department
  • Law department
Ministry
  • Ministry of Law Department
Summary

No

Enforcement Date

6 Apr 1961

1

THE KARNATAKA EVACUEE INTEREST (SEPARATION) SUPPLIMENTARY ACT, 1961.

ARRANGEMENT OF SECTIONS.

Sections:

1. Short title, extent and commencement.

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

3. Repeal of Karnataka Ordinance No. 6 of 1960. * * * *

STATEMENT OF OBJECTS AND REASONS

Act 3 of 1961.- The Government of India enacted a law in the year 1951, called the Evacuee Interest (Separation) Act. Since the provisions of the Act seemed to attract the provisions of entries 18 and 30 of List II of the Seventh Schedule to the Constitution of India, at the suggestion of the Government of India, supplementary legislation declaring that the Central Act in so far as it relates to any matter enumerated in List II of the Seventh Schedule shall be valid and binding as if it had been passed by the State Legislature, were passed by the Legislatures of the States in India.

2. The Evacuee Interest (Separation) Amendment Act, 1960, amending section 6 of the Evacuee Interest (Separation) Act, 1951 has been passed by Parliament, for the purpose of fixing a time limit for filing applications for the separation of evacuee interest from composite properties.

3. As some of the claims may relate to matters in the State List (List II) and in order to make the

amendments effective in the State in so far as they relate to matters in the State List, the Government of India suggested that supplementary legislation may be enacted by the State Legislature. As the Legislature was not in session, an Ordinance was promulgated. The Act is intended to replace the Ordinance. (Obtained from LAW 11 LGN 61.)

2

1 [KARNATAKA ACT] 1 No. 3 OF 1961

(First published in the 1[Karnataka Gazette]1 on the Sixth day of April, 1961.)

THE 1[KARNATAKA]1 EVACUEE INTEREST (SEPARATION) SUPPLEMENTARY

ACT, 1961

(Received the assent of the Governor on the Thirty-first day of March, 1961.) An Act further to supplement certain provisions of the Evacuee Interest (Separation) Act, 1951, in its application to the1[State of Karnataka]1. W HEREAS it is expedient to supplement certain provisions of the Evacuee Interest (Separation) Act, 1951 (Central Act LXIV of 1951), in its application to the1[State of Karnataka]1;

B E it enacted by the1[Karnataka State]1Legislature in the Twelfth Year of the Republic of India as follows:—

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

1. Short title, extent and commencement.—(1) This Act may be called the

1 [Karnataka] 1 Evacuee Interest (Separation) Supplementary Act, 1 961 .

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

(2) It extends to the whole of the1[State of Karnataka]1.

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

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

2. Application of Evacuee Interest (Separation) Amendment Act, 1960, to the

1 [State of Karnataka] 1 .—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

1 [State of Karnataka] 1 as if the provisions contained therein had been enacted by the Legislature of the State.

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

3. Repeal of 1[Karnataka]1 Ordinance No. 6 of 1960.—The1[Karnataka]1Evacuee Interest (Separation) Supplementary Ordinance, 1960, is hereby repealed.

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