Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Displaced Persons (Claims) Amendment Act, 1952 40 of 1952 [10 June 1952] CONTENTS 1. Short Title 2. Amendment Of Section 1, Act Xliv Of 1950 3. Repeal Of Ordinance V Of 1952 Displaced Persons (Claims) Amendment Act, 1952 40 of 1952 [10 June 1952] An Act to amend the Displaced Persons (Claims) Act, 1950 BE it enacted by Parliament as follows :- 1. Short Title :- This Act may be called the Displaced Persons (Claims) Amendment Act, 1952. 2. Amendment Of Section 1, Act Xliv Of 1950 :- For sub-section (3) of section 1 of the Displaced Persons (Claims) Act, 1950, the following sub-section shall be substituted, namely:-- "(3) It shall remain in force for a period of three years only." 3. Repeal Of Ordinance V Of 1952 :- The Displaced Persons (Claims) Continuance Ordinance 1952 (V of 1952) is hereby repealed.