Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Bihar Evacuee Interest (Separation) Supplementary Act, 1953 23 of 1953 [01 July 1953] CONTENTS 1. Short Title, Extent And Commencement 2. Validation Of Certain Provisions Of Act 64 Of 1951 Bihar Evacuee Interest (Separation) Supplementary Act, 1953 23 of 1953 [01 July 1953] An Act to supplement certain provisions of the Evacuee Interest (Separation) Act, 1951. Whereas it is expedient to supplement certain provisions of the Evacuee Interest (Separation) Act, 1951, in the manner hereinafter appearing; It is hereby enacted as follows:- * [Note.- This Act, has been repealed by Bihar Repeat of Laws (which are no longer needed or relevent Act, 2006 (Bihar Act, 14 of 2006), being published here only for reference and record. Ed.] 1.Legislative Papers- For Statement of Objects and reasons, see the Bihar Gazette, Extra ordinary. date 7the April, 1953 and for Proceedings in the Legislative council, see the bihar legislative council Debates, 1953, Vol. II, no 51, PP, 45-47. 1. Short Title, Extent And Commencement :- (1) This Act may be called the Bihar Evacuee Interest (Separation) Supplementary Act, 1953. (2) It extends to the whole of the State of Bihar. (3) It shall be deemed to have come into force on the 15th day of December, 1952. 2. Validation Of Certain Provisions Of Act 64 Of 1951 :- T he Evacuee Interest (Separation) Act, 1951, shall, so far as it relates to any matter enumerated in List II in the Seventh Schedule to the Constitution of India, be as valid in the State of Bihar as if it had been passed by the Legislature of the State.