Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Evacuee Interest (Separation) Andhra Pradesh Amendment Act, 1960 18 of 1960 [31 December 1960] CONTENTS 1. Short Title Extent And Commencement 2 . Application Of Evacuee Interest (Separation) Amendment Act, 1960 To The State Of Andhra Pradesh 3. Repeal Evacuee Interest (Separation) Andhra Pradesh Amendment Act, 1960 18 of 1960 [31 December 1960] An Act to amend the Evacuee Interest (Separation Act, 1951). Be it enacted by the legislature of the State of Andhra Pradesh In the Eleventh Year of the Republic of India as follows.-- 1. For Statement of objects and Reasons See Part IV-A if the Andhra Pradesh G.Z.(Ext.) dated 23.12.1960 A.P. 622-623. 1. Short Title Extent And Commencement :- (1) This Act may be called 1[the Evacuee Interest (Separation) Andhra Pradesh Amendment Act, 1960 (2) It extends to the whole of the State of Andhra Pradesh. (3) It shall be deemed to have come into force on the 15th October, 1960. 1. For Statement of objects and Reasons See Part IV-A if the Andhra Pradesh G.Z.(Ext.) dated 23.12.1960 A.P. 622-623. 2. Application Of Evacuee Interest (Separation) Amendment Act, 1960 To The State Of Andhra Pradesh :- The amendments made to the Evacuee Interest (Separation) Act, 1951 (Central Act 64 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 State of Andhra Pradesh as if the provisions contained therein had been enacted by the Legislature of the State of Andhra Pradesh. 3. Repeal :- The Evacuee Interest (Separation) Andhra Pradesh Amendment Ordinance, 1960 (Andhra Pradesh) Ordinance II of 1960) is hereby repealed.