Tamil Nadu Contingency Fund (Amendment) Act, 1992*
| [Tamil Nadu Act No. 4 of 1992] | [19th February, 1992] |
An Act further to amend the Tamil Nadu Contingency Fund Act, 1954
Be it enacted by the Legislative Assembly of the State of Tamil Nadu in the Forty-third Year of the Republic of India as follows:-
* Received the assent of the Governor on the 19th February, 1992 and published in the Tamil Nadu Government Gazette, Extraordinary.
1. Short title and commencement.- (1) This Act may be called the Tamil Nadu Contingency Fund (Amendment) Act, 1992.
(2) It shall be deemed to have come into force on the 10th day of August, 1992.
2. Amendment of section 2.- In sub-section (1) of section 2 of the Tamil Nadu Contingency Fund Act, 1954 (hereinafter referred to as the principal Act), for the proviso, the following proviso shall be substituted, namely:-
"Provided that during, the period beginning on the 10th day of August, 1992 and ending with the 31st day of March, 1993, this sub-section shall have effect, subject to the modification that for the words "seventy-five crores of rupees", the words "one hundred and fifty crores of rupees" have been substituted.’.
3. Repeal and saving.- (1) The Tamil Nadu Contingency Fund (Second Amendment) Ordinance, 1992 is hereby repealed.
(2) Notwithstanding such repeal, anything done or any action taken under the principal Act as amended by the said Ordinance, shall be deemed to have been done or taken under the principal Act, as amended by this Act.