The ORISSA EVACUEE INTEREST (SEPARATION) SUPPLEMENTARY ACT, 1953

THE ORISSA EV ACUEE INTEREST (SEPARATION)
SUPPLEMENTARY ACT, 1953
Act No. 11 of 1953
Revised assent of the Governer on the 26th May 1953, first published in an
extraordinary issue of the Orissa Gazette, dated  the 5th June 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:
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-
The 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.
 * Published vide Orissa Act No. 11 of 1953.
For Statement of Objects and Reasons see Orissa Gazette Ext. Dated.6.3.1953
The Odisha   Gazette
EXTRAORDINARY
PUBLISHED BY AUTHORITY
No. Dated : 5th  June 1953

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