Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Rajasthan Evacuee Interest (Separation) Supplementary Act, 1953 15 of 1953 [29 April 1953] CONTENTS 1. Short title, extent and commencement 2. Validation of certain provisions of Central Act No. LXIV of 1951 3. Interpretation Rajasthan Evacuee Interest (Separation) Supplementary Act, 1953 15 of 1953 [29 April 1953] PREAMBLE An Act to supplement certain provisions of the Evacuee Interest (Separation) Act, 1951. Be it enacted by the State Legislature as follows- 1. Notification No. 24. Pub. in Raj. Gaz. (Raj.-Patra), Pt. IV-A, dated 9.5.1953 1. Short title, extent and commencement :- (1) This Act may be called the Rajasthan Evacuee Interest (Separation) Supplementary Act, 1953 (2) It shall extend to the whole of the State of Rajasthan. (3) It shall be deemed to have come into force on the 15th day of December, 1952. 2. Validation of certain provisions of Central Act No. LXIV of 1951 :- The Evacuee Interest (Separation), Act, 1951 shall, so far as it relates to any matter enumerated in List II in the Seventh Schedule to the Constitution be as valid in the State of Rajasthan, as if it had been passed by the Legislature of the State. 3. Interpretation :- 1[XXX] 1. Omitted by item No. 24 of the Rajasthan laws (Extension) Act. 1957 (Raj. Act No. 27 of 1957) vide Notification No. F. 4(10)LJ/A/56 dated 12.8.1957 Pub. in Raj. Gaz. Ex. Ordinary Pt. IV-A, dated 30.8.1957 P. 91 w.e.f. 1.9.1957.