Consolidated Fund (Charged Expenditure) Act, 1950

TAMIL NADU ACT 026 OF 1950

07 November, 1950

An Act to amend certain enactments for the purpose of charging the expenditure referred to therein on the Consolidated Fund of the State.

Whereas it is expedient to amend certain enactments for the purpose of charging the expenditure referred to therein on the Consolidated Fund of the State; It is hereby enacted as follows:

Section 1. Short title, extent and commencement

(1) This Act may be called the 1[Tamil Nadu] Consolidated Fund (Charged Expenditure) Act, 1950.

(2) It extends to the whole of the 4[State of Tamil Nadu].

(3) It shall be deemed to have come into force on the 1st April, 1950.

Section 2. [Omitted]

2. [Omitted] 5[x x x]

1. These words were substituted for the word Madras by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.

2. For Statement of Objects and Reasons, see Fori St. George Gazette Extraordinary, dated the 31st August, 1950, Part IV-A, page 366.

3. Received the assent of the Governor on the 2nd November, 1950; first published in the Fort St. George Gazette on the 7th November, 1950

4. This expression was Substituted for the expression State of Madras by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.

5. Section 2 was repealed by section 2 of, and the First Schedule, to, the Tamil Nadu Repealing and Amending Act, 1955 (Tamil Nadu Act XXXVI of 1955).