The KARNATAKA EVACUEE INTEREST (SEPARATION) SUPPLIMENTARY ACT, 1961.

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THE KARNATAKA EVACUEE INTEREST (SEPARATION) SUPPLIMENTARY ACT, 1961. 
ARRANGEMENT OF SECTIONS. 
Sections: 
 1. Short title, extent and commencement. 
 2. Application of Evacuee Interest (Separatio n) Amendment Act, 1960, to the State of 
Karnataka. 
 3. Repeal of Karnataka Ordinance No. 6 of 1960. 
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STATEMENT OF OBJECTS AND REASONS 
Act 3 of 1961.-   The Government of India enacted a law in the year 1951, called the Evacuee 
Interest (Separation) Act. Since the provisions of the Act seemed to attract the provisions 
of entries 18 and 30 of List II of the Seventh Sc hedule to the Constitution of India, at the 
suggestion of the Government of India, su pplementary legislation declaring that the 
Central Act in so far as it relates to any matter enumerated in List II of the Seventh 
Schedule shall be valid and binding as if it had been passed by the State Legislature, were 
passed by the Legislatures of the States in India. 
2. The Evacuee Interest (Separation) Amendment Act, 1960, amending section 6 of the Evacuee 
Interest (Separation) Act, 1951 has been passed by Parliament, for the purpose of fixing a 
time limit for filing applic ations for the separation of evacuee interest from 
composite properties. 
3. As some of the claims may relate to matters in the State List (List II) and in order to make the 
amendments effective in the State in so far as they relate to matters in the State List, the 
Government of India suggested that supplem entary legislation may be enacted by the 
State Legislature. As the Legi slature was not in session, an Ordinance was promulgated. 
The Act is intended to replace the Ordinance. 
(Obtained from LAW 11 LGN 61.) 
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1[KARNATAKA ACT]1 No. 3 OF 1961 
(First published in the 1[Karnataka Gazette]1 on the Sixth day of April, 1961.) 
THE 1[KARNATAKA]1 EVACUEE INTEREST (SEPARATION) SUPPLEMENTARY 
ACT, 1961 
(Received the assent of the Governor on the  Thirty-first day of March, 1961.) 
  An Act further to supplement certain provisions of the Evacuee Interest 
(Separation) Act, 1951, in its application to the 1[State of Karnataka]1.   
  W HEREAS it is expedient to supplement certain provisions of the Evacuee Interest 
(Separation) Act, 1951 (Central Act LXIV of 1951), in its application to the 1[State of 
Karnataka]1; 
   B E it enacted by the 1[Karnataka State] 1 Legislature in the Twelfth Year of the 
Republic of India as follows:— 
   1. Adapted by the Karnataka Adaptations of Laws Order, 1973 w.e.f. 1.11.1973 
1. Short title, extent and commencement. —(1) This Act may be called the 
1[Karnataka]1 Evacuee Interest (Separation) Supplementary Act, 1961. 
   1. Adapted by the Karnataka Adaptations of Laws Order, 1973 w.e.f. 1.11.1973 
(2) It extends to the whole of the 1[State of Karnataka]1. 
   1. Adapted by the Karnataka Adaptations of Laws Order, 1973 w.e.f. 1.11.1973 
(3) It shall be deemed to have come into force on the 15th day of October 1960. 
 2.  Application of Evacuee Interest (Separation) Amendment Act, 1960, to the 
1[State of Karnataka] 1.—The amendments made to the Evacuee Interest (Separation) 
Act, 1951 (Central Act LXIV 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 
1[State of Karnataka] 1 as if the provisions contained therein had been enacted by the 
Legislature of the State. 
   1. Adapted by the Karnataka Adaptations of Laws Order, 1973 w.e.f. 1.11.1973 
 3.  Repeal of 1[Karnataka]1 Ordinance No. 6 of 1960. —The 1[Karnataka]1 Evacuee 
Interest (Separation) Supplementary Ordinance, 1960, is hereby repealed. 
   1. Adapted by the Karnataka Adaptations of Laws Order, 1973 w.e.f. 1.11.1973 
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