West Bengal act 025 of 1955 : The West Bengal Appropriation ( Excess Expenditure, 1950-51 ) Act, 1955

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GOVERNMENT OF WEST BENGAL.

Legislative Department.

West Bengal Act XXV of 1955

THE WEST BENGAL APPROPRIATION (EXCESS

EXPENDITURE, 1950-51) ACT, 1955.

[Passed by the West Bengal Legislature.] [Assent of the Governor was first published in the Calcutta Gazette, Extraordinary, of the 27th September, 1955.]

[27th September, 1955.]

An Act to (regularise payment and appropriation of certain further sums from and out of the Consolidated Fund of West Bengal for the services of the year ending on the 31st day of March, 1951.

IT is hereby enacted in the Sixth Year of the Republic of India, by the Legislature of West Bengal, as follows:-

tion (Excess Expenditure, 1950-51) Act, 1955. Short title.

2. From and out of the Consolidated Fund of West Issue of Bengal, sums not exceeding those specified in column 3 of Re. 18,71, the Schedule amounting in the aggregate to the sum of 19,461 out

rupees eighteen mores, seventy-one lakhs, nineteen thousand, of the Con-

four hundred and sixty-one, are authorized for pay_ solidateddof

meat and application towards defraying the several charges west Ben,

which were incurred during the year ending on the thirty- gal for the

first day of March, 1951, in respect of the services specified services of

in column 2 of the Schedule and were in excess of the amount the year

granted for the services of that year. 1950-51.

3. The sums authorized for payment and application from and out of the Consolidated Fund of West Bengal by this Act shall be deemed to have been appropriated for the services and purposes expressed in the Schedule, in relation to the year ending on the thirty-first day of March, 1951, Appropria-

tion.

Price—Indian, anna 1; English 2d.

1. This Act may be called the West Bengal Appropria-

1

2 The West Bengal Appropriation (Excess Expenditure, 1950-51) Act, 1955.

[West Bed. Act XXV of 1955.1

(Schedule.)

SCHEDULE.

(See sections 2 and 3.)

3

Grant No.

Services and purposes. Sums not exceeding Voted by

the

Legislative

Assembly.

Charged on

the

Consolidated

Fund.

Total.

Rs. Rs. Rs.

2 7—Land Revenue 43,115 43,115 5 10—Forest 1,05,034 1,05,034 6 11—Registration 22,065 22,065 11 22—Interest on Debt and other obligations.

4,16,211 4,16,211

12 25—General Administration— 15,910 15,910 General Administration.

20 38—Medical 3,41,555 3,41,555 29 50—Civil Works 30,509 30,509 31 55—Superannuation allowances and pensions.

3,39,650 3,39,650

34 57--Miscellaneous—Expenditm'e on 82,63,412 82,63,412

. displaced persons.

42 Public debt 17,75,42,000 17,75,42,000 Grand Total 91,14,831 17,80,04,630 18,71,19,461 WBGP-5516 -7341 A- 5M

2

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