Enemy Property (Amendment and Validation) Ordinance, 2016 - (08 Jan 2016)

Property

The President has promulgated the Enemy Property (Amendment and Validation) Ordinance, 2016, amending the Enemy Property Act, 1968 to prevent enemy property reverting back to an enemy subject or enemy firm. Under the Ordinance, once enemy property is vested in the Custodian, it shall continue to be vested in him as enemy property irrespective of whether the enemy has ceased to be an enemy due to reasons such as death. Laws of succession do not apply to enemy property; and the Custodian cannot transfer such property, preserving it till disposal in accordance with the Act. Definition of an “enemy” in the Act is borrowed from the Defence of India Act, 1962 and includes persons and entities committing aggression against India; it does not include Indian citizens.

Relevant : Section 18 Enemy Property Act, 1968 Act Section 2 Defence of India Act, 1962 Act

Tags : ORDINANCE ENEMY PROPERTY SUCCESSION