Tamil Nadu Contingency Fund (Amendment) Act, 1993*
| [Tamil Nadu Act No. 12 of 1993] | [7th May, 1993] |
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-fourth Year of the Republic of India as follows:-
* Received the assent of the Governor on the 7th May, 1993 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, 1993.
(2) It shall be deemed to have come into force on the 1st day of April ???.
2. Amendment of section 2.- sub-section (1) of section 2 of the Tamil Nadu Contingency Fund Act, 1954 (Tamil Nadu Act 11 of 1954), for the words "seventy-??? crores of rupees", the words "one and fifty crores of ??? shall be substituted.