Back
KARNATAKA EVACUEE INTEREST (SEPARATION) SUPPLEMENTARY ACT, 1961
KARNATAKA EVACUEE INTEREST (SEPARATION) SUPPLEMENTARY ACT, 1961
3 of 1961
27th February, 1961
STATEMENT OF OBJECTS AND REASONS [KARNATAKA ACT No. 3 OF 1961] Karnataka Gazette, Extraordinary, dated 27-2-1961 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 Schedule to the Constitution of India, at the suggestion of the Government of India, supplementary legislation declaring that the Central Act insofar 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 applications 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 insofar as they relate to matters in the State List, the Government of India suggested that supplementary legislation may be enacted by the State Legislature. As the Legislature was not in session, an Ordinance was promulgated. The Bill is intended to replace the Ordinance.
Whereas, it is expedient to supplement certain provisions of the Evacuee Interest (Separation) Act, 1951 (Central Act LXIV of 1951), in its application to the State of Karnataka; Be it enacted by the Karnataka State Legislature in the Twelfth Year of the Republic of India as follows:-
Section1 Short title, extent and commencement
(1) This Act may be called the Karnataka Evacuee Interest (Separation) Supplementary Act, 1961.
(2) It extends to the whole of the State of Karnataka.
(3) It shall be deemed to have come into force on the 15th day of October, 1960.
Section2 Application of Evacuee Interest (Separation) Amendment Act, 1960, to the State of Karnataka
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 State of Karnataka as if the provisions contained therein had been enacted by the Legislature of the State.
Section3 Repeal of Karnataka Ordinance No. 6 of 1960
The Karnataka Evacuee Interest (Separation) Supplementary Ordinance, 1960, is hereby repealed.
