The Mizoram Gazette EXTRA ORDINARY
Published by Authority RNI No. 27009/1973 Postal Regn. No. NE-313(MZ) 2006-2008 Re. 1/- per page
VOL - XL Aizawl, Tuesday 12.4.2011 Chaitra 22, S.E. 1933, Issue No. 166
NOTIFICATION
No.H.12018/172/2006-LJD, the 29th March, 2011. The following Act of the Mizoram Legislative Assembly, which received the assent of the Governor of Mizoram is hereby published for general information.
The Mizoram Fiscal Responsibility and Budget Management (Third Amendment) Act, 2011.
(Act No. 4 of 2011)
{Received the assent of the Governor of Mizoram on the 29th March, 2011}.
ACT No. 6 of 2011 [29.3.2011]
AN ACT
further to amend the Mizoram Fiscal Responsibility and Budget Management Act 2006 (Act No 7 of 2006) (hereinafter referred to as the Principal Act).
It is enacted by the Legislative Assembly of Mizoram in the sixty-second year of the Republic of India as follows :-
1. Short title and Commencement : 1) This Act may be called the Mizoram Fiscal Responsibility and Budget Management (Third Amendment) Act, 2011.
2) It shall come into force from the date of its publication in the Mizoram Gazette.
2. Amendment of Section 6 : sub-section (5) of section 6 of the Principal Act, shall be substituted by the following, namely-
“(5) reduce total outstanding debt at a percentage of Gross Domestic Products so as to reach the annual target of 87.3% in 2010-11, 85.7% in 2011- 12, 82.9% in 2012-13, 79.2% in 2013-14, and 74.8% in 2014-15”.
P.Chakraborty, Commissioner/Secretary,
Law & Judicial Department, Govt. of Mizoram.
Published and Issued by the Controller, Printing & Stationery, Mizoram Printed at the Mizoram Govt. Press, Aizawl. C-850.