Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Orissa Evacuee Interest (Separation) (Amendment) Act, 1960 CONTENTS 1. Short Title, Extent And Commencement 2. Application Of Evacuee Interests (Separation) (Amendment) Act, 1960 To The State Of Orissa 3. Repeal And Savings Orissa Evacuee Interest (Separation) (Amendment) Act, 1960 An Act to amend the Evacuee Interest (Separation) Act, 1951 Be it enacted by the Legislature of the State of Orissa in the Eleventh Year of the Republic of India as follows : Published vide Orissa Gazette Ext. 4.12.1960-O.A.No. 20 of 1960. For Statement of Objects and Reasons see Orissa Gazette Ext. 11.11.1960. 1. Short Title, Extent And Commencement :- (1) This Act may be called the Orissa Evacuee Interest (Separation) (Amendment) Act, 1960. (2) It shall extend to the whole of the State of Orissa. (3) It shall come into force on the date appointed by the Central Government under Sub-section (2) of Section 1 of the Evacuee Interest (Separation) (Amendment) Act, 1960. 2. Application Of Evacuee Interests (Separation) (Amendment) Act, 1960 To The State Of Orissa :- The Amendments made to the Evacuee Interest (Separation) Act, 1951, by the Evacuee Interest (Separation) (Amendment) Act, 1960, shall, in so far as they relate to any matter enumerated in List 11 of the Seventh Schedule to the Constitution be as valid in the State of Orissa as if the provisions contained therein had been enacted by the Legislature of the State. 3. Repeal And Savings :- (1) The Orissa Evacuee Interest (Separation) (Amendment) Ordinance, 1960, is hereby repealed. (2) Notwithstanding such repeal anything done or any action taken i n exercise of any of the powers conferred by or under the said Ordinance shall be deemed to have been done or taken in exercise of the powers conferred by or under this Act as if this Act were in force on the day on which such thing was done or action was taken.