Tamil Nadu Consolidated Fund (Charged Expenditure) Act, 1950 (PDF)
The Tamil Nadu Consolidated Fund (Charged Expenditure) Act, 1950
Tamil Nadu Act 26 of 1950
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Received the assent of the Governor on the 2nd November 1950 and first published in the Fort St. George Gazette on the 7th November 1950.
| LEGISLATIVE HISTORY 6 |
An Act to amend certain enactment for the purpose of charging the expenditure referred to therein on the Consolidated Fund of the State.
Whereas it is expedient to amend certain enactments for the purpose of charging the expenditure referred to therein on the Consolidated Fund of the State; It is hereby enacted as follows:-
- Short title, extent and commencement.- (1) This Act may be called the [Tamil Nadu]Consolidated Fund (Charged Expenditure) Act, 1950.
(2) It extends to the whole of the [State of Tamil Nadu].
(3) It shall be deemed to have come into force on the 1st April 1950.
- [Section 2 was repealed by section 2 of, and the First Schedule to, the Tamil Nadu Repealing and Amending Act, 1955 (Tamil Nadu Act XXXVI of 1955)].
