Tamil Nadu Contingency Fund (Second Amendment) Act, 1987*
| [Tamil Nadu Act No. 40 of 1987] | [1st December, 1987] |
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 Thirty-eighth Year of the Republic of India as follows:-
* Received the assent of the Governor on the 1st December, 1987 and published in the Tamil Nadu Government Gazette, Extraordinary.
1. Short title and commencement.- (1) This Act may be called Tamil Nadu Contingency Fund (Second Amendment) Act, 1987.
(2) It shall be deemed to have come into force on the 21st September, 1987.
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 proviso, the following proviso shall be substituted, namely:-
"Provided that, during the period beginning on the 21st September, 1987 and ending with the 31st March, 1988, this sub-section shall have effect, subject to the modification that for the words ‘fifty corres of rupees’ the words ‘one words crores of rupees’ have been substituted.".
3. [Repeal].- 1[]
1 The Tamil Nadu Contingency Fund (Second Amendment) Ordinance, 1987 (Tamil Nadu Ordinance 5 of 1987), is hereby replied.