The Mizoram Fiscal Responsibility and Budget Management (Third Amendment) Act, 2011

The Mizoram GazetteEXTRA ORDINARY
Published by Authority
RNI No. 27009/1973                    Postal Regn. No. NE-313(MZ) 2006-2008 Re. 1/- per page
VOL - XL     Aizawl,  Tuesday   12.4.2011     Chaitra 22, S.E.   1933,    Issue   No. 166
NOTIFICA TION
No.H.12018/172/2006-LJD, the 29 th March, 2011. The following Act of the Mizoram Legislative
Assembly, which received the assent of the Governor of Mizoram is hereby published for general information.
The Mizoram Fiscal Responsibility and Budget Management (Third Amendment) Act, 2011.
(Act No. 4 of 2011)
{Received the assent of the Governor of Mizoram on the 29th March, 2011}.
ACT No. 6 of 2011 [29.3.2011]
AN
ACT
further to amend the Mizoram Fiscal Responsibility and Budget Management Act 2006 (Act No 7 of 2006)
(hereinafter referred to as the Principal Act).
It is enacted by the Legislative Assembly of Mizoram in the sixty-second year of the Republic of
India as follows :-
1. Short title and Commencement : 1) This Act may be called the Mizoram Fiscal
Responsibility and Budget Management (Third
Amendment) Act, 2011.
2) I t s h a l l c o m e i n t o f o r c e f r o m t h e d a te o f i t s
publication in the Mizoram Gazette.
2. Amendment of Section 6 : sub-section (5) of section 6 of the Principal Act,
shall be substituted by the following, namely-
“(5) reduce total outstanding debt at a percentage
of Gross Domestic Products so as to reach the
annual target of 87.3% in 2010-11, 85.7% in 2011-
12, 82.9% in 2012-13, 79.2% in 2013-14, and
74.8% in 2014-15”.
P .Chakraborty ,
Commissioner/Secretary ,
Law & Judicial Department,
Govt. of Mizoram.
Published and Issued by the Controller, Printing & Stationery , Mizoram
Printed at the Mizoram Govt. Press, Aizawl. C-850.
Ex-166/2011 2

‹ Prev All Mizoram acts Next ›