The Bihar Famine Relief Fund (Expenditure) Act, 1937
(Bihar Act 4 of 1937)
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For Statement of Objects and Reasons, please see the Bihar Gazette 1937, Part V, Page 32.
[Governor's assent published in the Bihar Gazette, Extraordinary, of the 24th December, 1937.]
An Act to provide that expenditure required to be incurred on maintaining to capital of the Bihar Famine Relief Fund shall be charged on the revenues of the province of Bihar.
Whereas it is expedient to provide that expenditure required to be incurred in any year on maintaining the capital of the Bihar Famine Relief Fund shall be charged on the revenues of the province;
It is hereby enacted as follows:-
- Short title and commencement.- (1) This Act may be called the Bihar Famine Relief Fund (Expenditure) Act, 1937.
(2) It shall come into force on such [date] as the Governor may, by notification in the Bihar Gazette, appoint.
- Expenditure incurred under sub-section (2) of Section 7 of the Bihar Famine Relief Fund Act, 1936, to be charged on the revenues of the State.- Any expenditure required to be incurred in any financial year under sub-section (2) of Section 7 of the Bihar Famine Relief Fund Act, 1936 shall be charged on the revenues of the [State]of Bihar.
