Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Evacuee Interest (Separation) Andhra Pradesh Supplementary (Extension And Amendment) Act, 1959 18 of 1959 [19 February 1959] CONTENTS 1. Short Title And Extent 2. Definitions 3. Extension Of [Act Vii Of 19531 To Transferred Territories 4. Omitted 5. Repeal Evacuee Interest (Separation) Andhra Pradesh Supplementary (Extension And Amendment) Act, 1959 18 of 1959 [19 February 1959] An Act to extend 2[the Evacuee Interest (Separation Andhra Pradesh Supplementary Act, 1953[, to certain areas in the State of Andhra Pradesh and further to amend it in its application to that State. Be it enacted by the Legislature of the State of Andhra Pradesh in the Tenth Year of the Republic of India as follows.-- 1. For Statement of Objects and Reasons, see Andhra Pradesh Gazette Extraordinary, dated 18th August 1958, Part IV-A, Page 252. 2. Substituted for the original short tide by the First Schedule to the Andhra Pradesh Laws (Amendment of Short tides) Act, 1961 (Andhra Pradesh Act IX of 1961. 1. Short Title And Extent :- (1) This Act may be called 1[the Evacuee Interest (Separation) Andhra Pradesh Supplementary (Extension and Amendment) Act, 1959). (2) It extends to the whole of the State of Andhra Pradesh. 1. Substituted for the original short tide by the First Schedule to the Andhra Pradesh Laws (Amendment of Short tides) Act, 1961 (Andhra Pradesh Act IX of 1961. 2. Definitions :- In this Act, unless the context otherwise requires,-- (a) "Andhra Area" means the territories of the State of Andhra Pradesh which, immediately before the 1st November, 1956, were comprised in the State of Andhra. (b) "transferred territories" means the territories specified in sub- section (1) of Section 3 of the State Reorganisation Act, 1956 (Central Act 37 of 1956). 3. Extension Of [Act Vii Of 19531 To Transferred Territories :- 1 [ The Evacuee interest (Separation) Andhra Pradesh Supplementary Act, 1953 (Act VII of 1953)], as in force at the commencement of this Act in the Andhra area (hereinafter referred to as the principal Act), as amended by Section 4 is hereby extended to, and shall be in force in the transferred territories. 1. Substituted for the original short tide by the First Schedule to the Andhra Pradesh Laws (Amendment of Short tides) Act, 1961 (Andhra Pradesh Act IX of 1961. 4. Omitted :- Amendments made by Sections 4 have been in corporate in the Evacuee Interest (Separation) Andhra Pradesh Supplementary Act VII of 1953). 5. Repeal :- The Evacuee Interest (Separation) Supplementary Act, 19 5 (Hyderabad Act VII of 1953 hereby repealed.