Orissa Evacuee Interest (Separation) Supplementary Act, 1953

S Orissa 2025

Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Orissa Evacuee Interest (Separation) Supplementary Act, 1953 CONTENTS 1. Short Title, Extent And Commencement 2. Validation Of Certain Provisions Of Central Act Lxiv Of 1951 Orissa Evacuee Interest (Separation) Supplementary Act, 1953 An Act to supplement certain provisions of the Evacuee Interest (Separation) Act, 1951 in its application to the State of Orissa Whereas it is expedient to supplement certain provisions of the Evacuee Interest (Separation) Act, 1951 in its application to the State of Orissa ; It is hereby enacted as follows : Published vide Orissa Act No. 11 of 1953. For Statement of Objects and Reasons see Orissa Gazette Ext./6.3.1953. 1. Short Title, Extent And Commencement :- (1) This Act may be called the Orissa Evacuee interest (Separation) Supplementary Act, 1953. (2) It extends to the whole of the State of Orissa. (3) It shall be deemed to have come into force on the 15th day of June, 1952. 2. Validation Of Certain Provisions Of Central Act Lxiv Of 1951 :- T h e Evacuee Interest (Separation) Act, 1951 shall so far as it relates to any matter enumerated in List 11 in the Seventh Schedule to the Constitution, be as valid in the State of Orissa as if it had been passed by the Legislature of the State of Orissa.

Act Metadata
  • Title: Orissa Evacuee Interest (Separation) Supplementary Act, 1953
  • Type: S
  • Subtype: Orissa
  • Act ID: 21371
  • Digitised on: 13 Aug 2025