Tamil Nadu Contingency Fund (Amendment) Act, 1985*
| [Tamil Nadu Act No. 30 of 1985] | [3rd July, 1985] |
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-sixth Year of the Republic of India is follows:-
* Received the assent of the Governor on the 2nd July, 1985 and published in the Tamil Nadu Government Gazette, Extraordinary, No. 252, dated July 3, 1985.
1. Short title.- This Act may be called the Tamil Nadu Contingency Fund (Amendment) Act, 1985.
2. Amendment of section 2, Tamil Nadu Act 11 of 1954.- In sub-section (1) of section 2 of the Tamil Nadu Contingency Fund Act, 1954 (Tamil Nadu Act II of 1954), for the provisos, the following proviso shall be substituted, namely:-
"Provided that during the period beginning on the date of the publication of the Tamil Nadu Contingency Fund (Amendment) Act, 1985 in the Tamil Nadu Government Gazette and ending on the 31st March, 1986, this sub-section shall have effect, subject to the modification that for the words ‘fifty crores of rupees’ the words a ‘one hundred crores of rupees’ shall be substituted.".