Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com MAHARASHTRA EVACUEE INTEREST (SEPARATION) SUPPLEMENTARY ACT, 1960 25 of 1960 [] CONTENTS 1. Short title, extent and commencement 2 . Supplementing provisions of Act XXVII of 1960 in their application to Maharashtra State LXIVof 1951 XXV II of 1960 3 . Repeal of Mah. Ord. No. I of 1960. Mah. Ord. No. I of 1960. Bom. I of 1904 MAHARASHTRA EVACUEE INTEREST (SEPARATION) SUPPLEMENTARY ACT, 1960 25 of 1960 [] 16th December, 1960 1. Short title, extent and commencement :- (1) This Act may be called the Maharashtra Evacuee Interest (Separation) Supplementary Act, 1960 (2) It extends to the whole of the State of Maharashtra (3) It shall be deemed to have come into force on the 15th day of October 1960 2. Supplementing provisions of Act XXVII of 1960 in their application to Maharashtra State LXIVof 1951 XXV II of 1960 :- The amendments made to the Evacuee Interest (Separation) Supplementary Act, 1951 by the Evacuee Interest (Separation) Supplementary Act, 1960, shall, in so far as they relate to any matters enumerated in List II in the Seventh Schedule to the Constitution of India, be valid and effectual in the State of Maharashtra as if the provisions contained therein had been enacted by the State Legislature 3. Repeal of Mah. Ord. No. I of 1960. Mah. Ord. No. I of 1960. Bom. I of 1904 :- The Maharashtra Evacuee Interest (Separation)Supplementary Ordinance, 1960, is hereby repealed;; and the provisions of sections 7 and 25 of the Bombay General Clauses Act, 1904, shall apply to such repeal as if that ordinance were an enactment