Tamil nadu act 044 of 1982 : Tamil Nadu Contingency Fund (Third Amendment) Act, 1982

Preamble

Tamil Nadu Contingency Fund (Third Amendment) Act, 1982*

[Tamil Nadu Act No. 44 of 1982]*[24th September, 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 Thirty-third Year of the Republic of India as follows:-

* For Statement of Objects and Reasons, See Tamil Nadu Government Gazette Extraordinary, dated the 6th September, 1982, Part IV-Section 1, pages 416-417.

* Received the assent of the Governor on the 22nd September, 1982, first published in the Tamil Nadu Government Gazette Extraordinary on the 24th September, 1982 Purattasi 8, Thunthubi, Thiruvalluvar Aandu-2013

Section 1. Short title and commencement

1. Short title and commencement.- (1) This Act may be called the Tamil Nadu Contingency Fund (Third Amendment) Act, 1982.

(2) It shall be deemed to have come into force on the 30th July, 1982.

Section 2. Amendment of section 2, Tamil Nadu Act II of 1954

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 1st August, 1982 and ending on the 31st March, 1983 this sub-section shall have effect, subject to the modification that for the words "fifty crores of rupees", the words "one hundred crores of rupees" shall be substituted".

Section 3. [Repeal]

3. [Repeal].- 1[]

1 The Tamil Nadu Contingency Fund (Third Amendment) Ordinance, 1982 (Tamil Nadu Ordinance 8 of 1982), is hereby repealed.

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