Tamil nadu act 028 of 1981 : Tamil Nadu Contingency Fund (Amendment) Act, 1981

Preamble

Tamil Nadu Contingency Fund (Amendment) Act, 1981*

[Tamil Nadu Act No. 28 of 1981]*[25th May, 1981]

An Act further to amend the Tamil Nadu Contingency Fund Act, 1954.

Be it enacted by the legislature of the State of Tamil Nadu in the Thirty-second Year of the Republic of India as follows:-

* For Statement of Objects and Reasons, see Tamil Nadu Government Gazette Extraordinary, dated 9th May, 1981, Part IV-Section 1, page 570.

* Received the assent of the Governor on the 18th May, 1981, first published in the Tamil Nadu Government Gazette Extraordinary on the 25th May, 1981 Vriikasi 12, Thunmathi-2012 - Thiruvalluvar Aandu

Section 1. Short title

1. Short title.- This Act may be called the Tamil Nadu Contingency Fund (Amendment) Act, 1981.

Section 2. Amendment of section 2, Tamil Nadu Act II of 1954

2. Amendment of section 2, Tamil Nadu Act II of 1954.- To subjection (1) of section 2 of the Tamil Nadu Contingency Fund Act, 1954 (Tamil Nadu Act II of 1954), the following proviso shall be added, namely:-

"Provided that during the period beginning on the 1st May, 1981 and ending on the 31st December, 1981 this sub-section shall have effect, subject to the modification that for the words ‘thirty crores of rupees’ the words ‘one hundred and ten crows of, rupees’, shall be substituted."

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