Nagaland act 007 of 2021 : The NAGALAND APPROPRIATION (NO.7) ACT 2021

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The Nagaland Gazette 31 ,March, 2022 PART-V

NOTIFICATION

Dated Kohima, the 25th February 2022. NO.LAW/ACT/23-8/2021:: The Nagaland Appropriation (No.7) Act, 2021 (Act No.7 of 2021) duly assented by the Hon'ble Governor of Nagaland on 01.12.2022 is published herewith for general information.

Sd/

B. LUTHER

Under Secretary to the Government of Nagaland.

THE NAGALAND APPROPRIATION (NO. 7) ACT, 2021

An

ACT

To authorise payment and appropriation of certain sums from and out of the Consolidated Fund of the State of Nagaland to the services of the year ended on the thirty first day of March, 2017.

It is hereby enacted in the Seventy Second year of the Republic of India as follows.

Short Title and Commencement

2.

Withdrawal of'

92,16,00000/- (Rupees ninety two crore sixteen Iakb only) from and out of the Consolidated Fund of the State of

Nagaland for the Financial year 2016-17 Appropriation

This Act may be called the Nagaland Appropriation

(No. 7) Act, 2921.

From and out of the Consolidated Fund of the State of Nagaland there may be paid and applied further sums not exceeding those specified in column (5) of the Schedule amounting in the aggregate to the sum of V 92,1600,000/- (Rupees. ninety two crore sixteen lakh only) deemed to have been paid and applied to meet the amount spent for defraying the charges in respect of the services specified in column (2) of the schedule during the financial year ended on the thirty first day of March, 2017 in excess to the amount authorised or granted for those services for that year. The sums deemed to have been paid and applied from and out of the Consolidated Fund of the State of Nagaland by this Act shall be Appropriated for the services and purpose expressed in the Schedule in relation to the year ended on the thirty first day of March. 2017.

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29 The Nagaland Gazette, Part-V 31, March, 2022

SCHEDULE

THE NAGALAND APPROPRIATION (NO. 7) ACT, 2021

Rs.in Crore

Demand No./ Appropriation Services

&

Purposes

Voted by

the

Assembly

Charged on

the

Consolidated

Fund

Total

1 2 3 4 5

4 Administration of Justice Revenue 0.86 0.86

14 Jail Revenue 050 0.50

25 Land Records & Survey Revenue 0.06 0.06

28 Civil Police Revenue 28.41 28.41

39 Tourism Revenue 2.68 2.68

41 Labour Revenue 0.11 0.11

42 Rural Development Revenue 1.08 1.08

55 Power Capital 0.01 0.01

75 Servicing of Debt Capital 45.31 45.31

77

Development of Under Developed Areas Capital 13.14 13.14

GRAND TOTAL: 46.85 45.31 92.16

REVENUE: 33.70 0.00 33.70

CAPITAL: 13.15 45.31 58.46

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31 , March, 2022 The Nagaland Gazette, Part-V 30

THE NAGALAND APPROPRIATION (NO.7)

ACT, 202 1(ACT No.? of 2021)

This 13111 was passed by the Nagaland Legislative Assembly on 26.11.2021 and certified that this is a Money Bill,

Sd/- Kohima, SHARINGAIN LONG KUMER

the 26,11.2021 SPEAKER Nagaland Legislative Assembly

I assent to this Bill Sd!-

.Kohima, JAG DISIl M t.K1i I

the 01.12. 2021 GOVERNOR

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