Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Rajasthan Evacuee Interest (Separation) Second Supplementary Act, 1961 1 of 1961 [18 March 1961] CONTENTS 1. Short title, extent and commencement 2 . Application of Evacuee Interest (Separation) Amendment Act, 1960 to the State 3. Repeal Rajasthan Evacuee Interest (Separation) Second Supplementary Act, 1961 1 of 1961 [18 March 1961] PREAMBLE An Act to supplement the amendments made in the Evacuee Interest (Separation Act, 1951 of Parliament by the Evacuee Interest (Separation) Amendment Act, 1960 of Parliament. Be it enacted by the Rajasthan Legislature in the Twelfth Year of the Republic of India as follows:- 1. Published in Raj. Gaz. Pt. IV-C, Ex -Ordinary, dated 23.3.1961 1. Short title, extent and commencement :- (1) This Act may be called the Rajasthan Evacuee Interest (Separation) Second Supplementary Act, 1961. (2) it extends to the whole of the State of Rajasthan. (3) it shall come into force at once. 2. Application of Evacuee Interest (Separation) Amendment Act, 1960 to the State :- The amendments made in the Evacuee Interest (Separation) Act, 1951 (Central Act 64 of 1951) by the Evacuee Interest (Separation) Amendment Act, 1960 (Central Act 27 of 1960) shall, in so far as they relate to any matter enumerated in List II of the Seventh Schedule to the Constitution, be as valid in the State of Rajasthan as if the provisions contained therein had been enacted by the Legislature of the State. 3. Repeal :- The Rajasthan Evacuee Interest (Separation) Second Supplementary Ordinance, 1960 (Ordinance No. 8 of 1960), is hereby repealed.