Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com EVACUEE INTEREST (SEPARATION) MYSORE SUPPLEMENTARY ACT, 1953 11 of 1953 [4TH June, 1953] CONTENTS 1. Short title, extent and commencement 2. Validation of certain provisions of Central Act LXIV of 1951 EVACUEE INTEREST (SEPARATION) MYSORE SUPPLEMENTARY ACT, 1953 11 of 1953 [4TH June, 1953] An Act to supplement certain provisions of the Evacuee Interest (Separation) Act, 1951, in the State of Mysore except Bellary District. Whereas, it is expedient to supplement certain provisions of the Evacuee Interest (Separation) Act, 1951 (Central Act LXIV of 1951), in the State of Mysore except Bellary District. It is hereby enacted as follows 1. Short title, extent and commencement :- (1) This Act may be called the Evacuee Interest (Separation) Mysore Supplementary Act, 1953. (2) It extends to the 1 [whole of the State of Mysore except Bellary District]. (3) It shall be deemed to have come into force on the 15th day of December, 1952. 1. See the Mysore Adaptation of Laws Order, 1953 2. Validation of certain provisions of Central Act LXIV of 1951 :- The 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, stand validated and binding as if it had been passed by the Legislature of the State of Mysore.