Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Evacuee Interest (Separation) Madras Supplementary Act, 1953 07 of 1953 [06 May 1953] CONTENTS 1. Short title, extent and commencement 2. Validation of certain provisions of Central Act LXIV of 1951 Evacuee Interest (Separation) Madras Supplementary Act, 1953 07 of 1953 [06 May 1953] PREAMBLE 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 (Central Act LXIV of 1951), for the purpose hereinafter appearing; It is hereby enacted as follows: -- 1. For Statement of Objects and Reasons, see Fort St. George Gazette, Part IV-A, dated the 4th March 1953, pages 21-22. 1. Short title, extent and commencement :- (1) This Act may be called the Evacuee Interest (Separation) Madras Supplementary Act, 1953. (2) It extends to the whole of the State of Madras. (3) It shall be deemed to have come into force on the 15th day of December 1952. 2. Validation of certain provisions of Central Act LXIV of 1951 :- The Evacuee Interest (Separation) Act, 1951 (Central Act LXIV of 1951), shall, so far as it relates to any matter enumerated in List II in the Seventh Schedule to the Constitution, stand validated and binding as if it had been passed by the Legislature of the State of Madras.