Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Madhya Pradesh Evacuee Interest (Separation) Supplementary Act, 1960 24 of 1960 [04 November 1960] CONTENTS 1. Short Title And Extent 2 . Application Of Evacuee Interest (Separation) Amendment Act, 1960 To The State 3. Repeal Madhya Pradesh Evacuee Interest (Separation) Supplementary Act, 1960 24 of 1960 [04 November 1960] An Act further to supplement certain provisions of the Evacuee Interest (Separation) Act, 1951, in their application to the State of Madhya Pradesh. Be it enacted by the Madhya Pradesh Legislature in the Eleventh Year of the Republic of India as follows:-- 1. Received the assent of the Governor on the 4th November, 1960: assent first published in the Madhya Pradesh Gazette on the 11th November, 1960. 1. Short Title And Extent :- (1) This Act may by called the Madhya Pradesh Evacuee Interest (Separation) Supplementary Act, 1960. (2) It shall extend to the whole of Madhya Pradesh. 2. Application Of Evacuee Interest (Separation) Amendment Act, 1960 To The State :- The Evacuee Interest (Separation) Amendment Act, 1960 (No. 27 of 1960), shall, in so far as it relates to any matter enumerated in List II of the Seventh Schedule to the Constitution, be as valid in the State of Madhya Pradesh as if the provisions contained therein had been enacted by the Legislature of the State. 3. Repeal :- The Madhya Pradesh Evacuee Interest (Separation) Supplementary Ordinance, 1960 (5 of 1960), is hereby repealed.