| Category of Bare Act | Name of the Act | Year of Promulgation |
|---|---|---|
| Civil Laws | The CONSTITUTION OF INDIA | 1975 |
| Act Number | Enactment Date | Chapter Number |
| 36 | 1975-04-26 | 12 |
| Chapter Title | Ministry | Department |
| Finance, Property, Contracts And Suits | Ministry of Law And Justice | Department of Personnel and Administrative Reforms |
1[sum of forty-six lakhs and fifty thousand rupees shall be charged on, and paid out of, the Consolidated Fund of the State of Kerala every year to the Travancore Devaswom Fund; and a sum of thirteen lakhs and fifty thousand rupees shall be charged on, and paid out of, the Consolidated Fund of the State of 2[Tamil Nadu] every year to the Devaswom Fund established in that State for the maintenance of Hindu temples and shrines in the territories transferred to that State on the 1st day of November, 1956, from the State of Travancore-Cochin].
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1. Ins. by by the Constitution (Seventh Amendment) Act, 1956, sec. 19.
2. Subs. by the Madras State (Alteration of Name) Act, 1968 (53 of 1968), s. 4, for “Madras” (w.e.f. 14-1-1969).
