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Bihar act 009 of 2010 : The BIHAR CONTINGENCY FUND (AMENDMENT) ACT, 2010

िनबंधन सं या पी0ट0-40 बहार गजट

असाधारण अंकंंं

बहार सरकार ारा ूकािशत 19 चैऽ ैैै 1932 (श0) (संंंं0 पटना 257) पटना, शुबुुु वार, 9 अूील 2010 fof/k foHkkx

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9 vizhy 2010

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[fcgkj vf/kfu;e 9] 2010]

fcgkj vkdfLedrk fuf/k ¼la'kks/ku½ vf/kfu;e] 2010

izLrkouk%&fcgkj vkdfLedrk fuf/k vf/kfu;e] 1950 ¼fcgkj vf/kfu;e 19] 1950½ dk la'kks/ku djus ds fy, vf/kfu;eA

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1- laf{kIr uke vkSj izkjEHkA&¼1½ ;g vf/kfu;e fcgkj vkdfLedrk fuf/k ¼la'kks/ku½ vf/kfu;e] 2010 dgk tk ldsxkA

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2 बहार गजट (असाधारण)] 9 अूील 2010 ¼2½ ;g 01 vizSy 2010 ds izHkko ls izo`Ùk gksxkA 2- fcgkj vf/kfu;e 19] 1950 dh /kkjk&4 dk la'kks/kuA & fcgkj vkdfLedrk fuf/k vf/kfu;e] 1950 ¼fcgkj vf/kfu;e 19] 1950½ dh /kkjk&4 ds ijUrqd ds fy, fuEufyf[kr ijUrqd izfrLFkkfir fd;k tk;sxk %& ^^ijUrq fcgkj vkdfLedrk fuf/k ¼la'kks/ku½ vf/kfu;e] 2010 ds vkjaHk dh frfFk ls izkjEHk gksdj 30 ekpZ] 2011 rd dh vof/k ds nkSjku bl /kkjk dk izHkko bl mikarj.k ds v/khu jgrs gq, jgsxk fd 'kCn ^rhu lkS ipkl djksM+* 'kCn ds LFkku ij 'kCn ^^,d gtkj ik¡p lkS djksM+** }kjk izfrLFkkfir fd;s tk;saxs A** fcgkj&jkT;iky ds vkns'k ls]

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9 vizhy 2010

la0 ,y0th0 1&20@2010@yst&114—fcgkj fo/kku eaMy }kjk ;Fkk&ikfjr vkSj jkT;iky }kjk fnukad 7 vizhy 2010 dks vuqer fcgkj vkdfLedrk fuf/k ¼la'kks/ku½ vf/kfu;e] ]2010 dk fuEufyf[kr vaxszth vuqokn fcgkj&jkT;iky ds izkf/kdkj ls blds }kjk izdkf'kr fd;k tkrk gS] ftls Hkkjrh; lafo/kku ds vuqPNsn&348 ds [kaM¼3½ ds v/khu mDr vf/kfu;e dk vaxszth Hkk"kk esa izkf/kÑr ikB le>k tk;sxkA fcgkj&jkT;iky ds vkns'k ls]

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[Bihar Act 9, 2010]

THE BIHAR CONTINGENCY FUND (AMENDMENT) ACT, 2010

AN

ACT

TO AMEND THE BIHAR CONTINGENCY FUND ACT, 1950 (BIHAR ACT 19 OF 1950)

WHEREAS, the State is likely to be in grip of irregular monsoon and will affect agriculture activities adversely due to fall in ground water level and scarcity of drinking water is likely and there is every possibility of flood in some areas of the State. AND, WHEREAS, relief and rehabilitation measures have to be undertaken on an emergent scale;

NOW, THEREFORE, be it enacted by the legislature of the State of Bihar in the sixty one year of the Republic of India as follows:—

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बहार गजट (असाधारण)] 9 अूील 2010

1. Short title and commencement.—(1) This Act may by called the Bihar Contingency Fund (Amendment) Act, 2010

(2) It shall come into force from 1st April 2010.

2. Amendment of section-4 of Bihar Act 19 of 1950.—For the proviso to section-4 of the Bihar Contingency Fund Act, 1950 (Bihar Act 19 of 1950) shall be substituted as follows :-

"Provided that during the period beginning on the date of commencement of the Bihar Contingency Fund (Amendment) Act,- 2010 and ending on 30th day of March 2011 this section shall have effect subject to the modification that for the words 'three hundred and fifty crores' shall be substituted by the words 'One thousand five hundred crores'.

By Order of the Governor of Bihar,

RAJENDRA KUMAR MISHRA,

Secretary to the Government. ————

अधी.क, सिचवालय मुिणालय, बहार, पटना ारा ूकािशत एवं मु2ित। बहार गजट (असाधारण) 257-571+400-ड0ट0पी0।

Website: http://egazette.bih.nic.in

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