DISCLAIMER: This document is being furnished to you for your information by PRS Legislative Research (PRS). The contents of this document have been obtained from sources PRS believes to be reliable. These contents have not been independently verified, and PRS makes no representation or warranty as to the accuracy, completeness or correctness. In some cases the Principal Act and/or Amendment Act may not be available. Principal Acts may or may not include subsequent amendments. For authoritative text, please contact the relevant state department concerned or refer to the latest government publication or the gazette notification. Any person using this material should take their own professional and legal advice before acting on any information contained in this document. PRS or any persons connected with it do not accept any liability arising from the use of this document. PRS or any persons connected with it shall not be in any way responsible for any loss, damage, or distress to any person on account of any action taken or not taken on the basis of this document. The Tamil Nadu Consolidated Fund (Charged Expenditure) Act, 1950
Act 26 of 1950
Keyword(s):
Charging the Expenditure
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146 . Consolidated Fund [I950 : T.N. Act (Charged Experditure)
%FAMIL NADU] ACT No. XXVI OF 1950$ [Tm '[TAMIL, NADU] &NSOI:IDATLD FUND (C EI;PBNDITURE) ACT, 1950.j
(Received the assent of the Governor on the 2nd 19 50 ; first published in the Fort S t . Ge on the 7th November 1950.)
I
An Act to amend certain enactments for the purpose of ,
charging the expenditore referred to therein on the con^
I ' . solidated Fund of the State* W ~ A S it is expedient to amend ceriain enactments for
- the purpose of charging the expenditure referred to therein on the Consolidated Fund of the State ; It. is
hmby enacted as follows :-- Short title, 1. (1) This Act may be called the I 6 extent and Consolidated Fund (Charged Expenditure) Act, 1950. commence-
ment. (2) It extends to the whole of the
NaduJ.
(3) It shall be deemed to have co
1st April 1950.
4[2.
' $
r ,
a, 1
\
. * 2 . Y . f .
9 J . L *
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ITbese words were substituted for the word , , Tamil Nadu Adaptation of Laws Order, 1969, * ' . d Tamil Nadti Adaptation ~f Laws (Second Amen * % , .
. i 4 ; e 2For Statement of Objects and Reasons,
t.,-y ; . . %; ' . . Gazette Extraordinary, dated the 3 1 st August :&. 2 .: 366.
q i ~ ~ .I . a i s expression wa substituted for t x$j$j$;.r !. e : . :Madras " by the Tamil adu Adaptation o , ,- . ,
k
' amended by the 'I amil Nedu Adaptation of '
I - ment) Order, 1963. , - - 4Section 2 was repealed by section 2 of, and the firit : .' *. ' 10;the~Tamil Nadu Repealing and Amending Act, 1955 E&ilNadu Y :
'"Gt XxXvI of 1955). 7 ;a .
, , & + -
," - . - . ..-. t - , " . - - . . - ------ - -
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