bihar act 004 of 1937 : Famine Relief Fund (Expenditure) Act, 1937

Famine Relief Fund (Expenditure) Act, 1937

BIHAR ACT 004 OF 1937
24 December, 1937

An Act to provide that expenditure required to be incurred on maintaining the capital of the Bihar Famine Relief Fund shall be charged on the Revenues of the province of Bihar

Whereas it is expedient to provide that expenditure required to be incurred in any year on maintaining the capital of the Bihar Famine Relief Fund shall be charged on the Revenues of the province;

It is hereby enacted as follows:

Section 1. Short title and commencement

(1) This Act may be called the Bihar Famine Relief Fund (Expenditure) Act, 1937.

(2) It shall come into force on such date3 as the Governor may, by notification in the Bihar Gazette, appoint.

Section 2. Expenditure incurred under sub-section (2) of Section 7 of the Bihar Famine Relief Fund Act 1936, to be charged on the Revenues of the State

Any expenditure required to be incurred in any financial year under sub-section (2) of Section 7 of the Bihar Famine Relief Fund Act, 1936 shall be charged on the Revenues of the 4[State] of Bihar.

1. Repealed by Bihar Repeal of Laws (which are no longer needed or relevent) Act, 2006 (Bihar Act 14 of 2006).

2. LEGISLATIVE PAPERS: For Statement of Objects and Reasons, seethe Bihar Gazette, 1937. Pt. v, p. 32; for proceedings in Legislative Assembly, see the Bihar Legislative Assembly Debates 1937 Vol. I p. 800; and for proceedings in Legislative Council, see the Bihar Legislative Council Debates, 1937 Vol. II p. 110. [Governor's assent published in the Bihar Gazette, Extraordinary, of the 24th December, 1937].

3. This Act came into force on the 1st April 1938, see Not. No. 4082-F., dated the 14th May, 1938.

4. Subs. by A.L.O.

SECTIONS