The NAGALAND APPROPRIATION (NO.7) ACT 2021

The Nagaland Gazette 	 31 ,March, 2022 
PART-V 
NOTIFICATION  
Dated Kohima, the 25th  February 2022. 
NO.LAW/ACT/23-8/2021:: The Nagaland Appropriation (No.7) Act, 2021 (Act No.7 of 2021) 
duly assented by the Hon'ble Governor of Nagaland on 01.12.2022 is published herewith for 
general information. 
Sd/ 
B. LUTHER 
Under Secretary to the Government of Nagaland. 
THE NAGALAND APPROPRIATION (NO. 7) ACT, 2021 
An 
ACT 
To authorise payment and appropriation of certain sums 
from and out of the Consolidated Fund of the State of 
Nagaland to the services of the year ended on the thirty first 
day of March, 2017. 
It is hereby enacted in the Seventy Second year of the 
Republic of India as follows. 
Short Title and 
Commencement 
2. 
Withdrawal of'  
92,16,00000/-
(Rupees ninety two 
crore sixteen Iakb 
only) from and out of 
the Consolidated Fund 
of the State of 
Nagaland for the 
Financial year 2016-17 
Appropriation  
This Act may be called the Nagaland Appropriation 
(No. 7) Act, 2921. 
From and out of the Consolidated Fund of the State of 
Nagaland there may be paid and applied further sums not 
exceeding those specified in column (5) of the Schedule 
amounting in the aggregate to the sum of V 92,1600,000/-
(Rupees. ninety two crore sixteen lakh only) deemed to 
have been paid and applied to meet the amount spent for 
defraying the charges in respect of the services specified in 
column (2) of the schedule during the financial year ended on 
the thirty first day of March, 2017 in excess to the amount 
authorised or granted for those services for that year. 
The sums deemed to have been paid and applied from and 
out of the Consolidated Fund of the State of Nagaland by 
this Act shall be Appropriated for the services and purpose 
expressed in the Schedule in relation to the year ended on the 
thirty first day of March. 2017. 

29 	 The Nagaland Gazette, Part-V 	 31, March, 2022 
SCHEDULE 
THE NAGALAND APPROPRIATION (NO. 7) ACT, 2021 
Rs.in Crore 
Demand No./ Appropriation 
Services 
& 
Purposes 
Voted by 
the 
Assembly 
Charged on 
the 
Consolidated  Fund 
Total 
1 2 3 4 5 
4 Administration of Justice Revenue 0.86 0.86 
14 Jail Revenue 050 0.50 
25 Land Records & Survey Revenue 0.06 0.06 
28 Civil Police Revenue 28.41 28.41 
39 Tourism Revenue 2.68 2.68 
41 Labour Revenue 0.11 0.11 
42 Rural Development Revenue 1.08 1.08 
55 Power Capital 0.01 0.01 
75 Servicing of Debt Capital 45.31 45.31 
77 Development of Under 
Developed Areas Capital 13.14 13.14 
GRAND TOTAL: 46.85 45.31 92.16 
REVENUE: 33.70 0.00 33.70 
CAPITAL: 13.15 45.31 58.46 

31 , March, 2022 	 The Nagaland Gazette, Part-V 	 30 
THE NAGALAND APPROPRIATION (NO.7) 
ACT, 202 1(ACT No.? of 2021) 
This 13111 was passed by the Nagaland Legislative Assembly on 
26.11.2021 and certified that this is a Money Bill, 
Sd/- 
Kohima, 	 SHARINGAIN LONG KUMER 
the 26,11.2021 	 SPEAKER 
Nagaland Legislative Assembly 
I assent to this Bill 
Sd!- 
.Kohima, 	 JAG DISIl M t.K1i I 
the 01.12. 2021 	 GOVERNOR 

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