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THE ORISSA EVACUEE INTEREST (SEPARATION) AMENDMENT ACT, 1960
THE ORISSA EVACUEE INTEREST (SEPARATION) AMENDMENT ACT, 1960
[For the Statement of Objects and Reasons, see Orissa Gazette, Extraordinary, dated the 11th November, 1960 (No. 708)]
ORISSA ACT 20 OF 1960
[Received the assent of the Governor on the 3rd December 1960, first published in an extra-ordinary issue of the Orissa Gazette dated the 4thDecember 1960]
AN ACT TO AMEND THE EVACUEE INTEREST (SEPARATION) ACT, 1951
BE it enacted by the Legislature of the State of Orissa in the Eleventh Year of the Republic of India as follows:-
Short title, extent and commencement.
1. (1) This Act may be called the Orissa Evacuee Interest (Separation) Amendment Act, 1960.
(2) It shall extend to the whole of the State of Orissa.
27 of 1960.
(3) It shall come into force on the date appointed by the Central Government under sub-section (2) of section 1 of the Evacuee Interest (Separation) Amendment Act, 1960.
64 of 1951.
27 of 1960.
Application of Evacuee Interest (Separation) Amendment Act, 1960 to the State of Orissa.
2. The amendments made to the Evacuee Interest (Separation) Act, 1951, by the Evacuee Interest (Separation) Amendment Act, 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 Orissa as if the provisions contained therein had been enacted by the Legislature of the State.
Orissa Ordinance No. 5 of 1960.
Repeal and savings.
3. (1) The Orissa Evacuee Interest (Separation) Amendment Ordinance, 1960, is hereby repealed.
(2) Notwithstanding such repeal anything done or any action taken in exercise of any of the powers conferred by or under the said Ordinance shall be deemed to have been done or taken in exercise of the powers conferred by or under this Act as if this Act were in force on the day on which such thing was done or action was taken.
