Tamil Nadu Contingency Fund (Second Amendment) Act, 1982*
| [Tamil Nadu Act No. 21 of 1982]* | [28th April, 1982] |
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-third Year of the Republic of India as follows:-
* For Statement of Objects and Reasons, see Tamil Nadu Government Gazette Extraordinary, dated 1st April, 1982, Part IV-Section 1, page 340.
* Received the assent of the Governor on the 26th April, 1982, first published in the Tamil Nadu Government Gazette Extraordinary on the 28th April, 1982 Chithirai 15, Thunthubi-Thiruvalluvar Aandu-2013
1. Short title.- This Act may be called the Tamil Nadu Contingency Fund (Second Amendment) Act, 1982.
2. Amendment of section 2, Tamil Nadu Act II 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 words "a sum of thirty crores of rupees", the words "a sum of fifty crores of rupees" shall be substituted.