In
exercise of the powers conferred by sub-section (6) of section 8A of the Enemy
Property Act, 1968 (34 of 1968), the Central Government hereby makes the
following order to amend the Guidelines for disposal of Enemy Property Order,
2018, namely:- (1) This order may be called the Guidelines for disposal of Enemy Property
(Amendment) Order, 2019. (2) It shall come into force on the date of its publication in the Official
Gazette. In Guidelines for the disposal
of Enemy Property Order, 2018, in paragraph 7, in sub-paragraph (1) after
clause (d), the following shall be inserted namely: - "(d) (i) Usages of Enemy Property by the State Government
exclusively for public use."GUIDELINES
FOR DISPOSAL OF ENEMY PROPERTY (AMENDMENT) ORDER, 2019
PREAMBLE