The Tamil Nadu Consolidated Fund (Charged Expenditure) Act, 1950

 
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The Tamil Nadu Consolidated Fund (Charged Expenditure) Act, 1950 
 
Act 26 of 1950 
 
 
 
 
 
 
 
 
Keyword(s): 
Charging the Expenditure 
 
146 . Consolidated Fund [I950 : T.N. Act 
(Charged Experditure) 
%FAMIL NADU] ACT No. XXVI OF 1950$ 
[Tm '[TAMIL, NADU] &NSOI:IDATLD FUND (C EI;PBNDITURE) ACT, 1950.j 
(Received the assent of the Governor on the 2nd 
19 50 ; first published in the Fort St. Ge 
on the 7th November 1950.) 
I 
An Act to amend certain enactments for the purpose of , 
charging the expenditore referred to therein on the  con^ 
I' . solidated Fund of the State* 
W~AS it is expedient to amend ceriain enactments for 
- the purpose of charging the expenditure referred to 
therein on the Consolidated Fund of the State ; It. is 
hmby enacted as follows :-- 
Short title, 1. (1) This Act may be called the I 
6 extent and Consolidated Fund (Charged Expenditure) Act, 1950. 
commence- 
ment. (2) It extends to the whole of the 
NaduJ. 
(3) It shall be deemed to have co 
1st April 1950. 
4[2. 
' $ 
r , 
a, 1 
\ 
. * 2. Y 
.f . 
9J.L * 
J'" 
ITbese words were substituted for the word 
, , Tamil Nadu Adaptation of Laws Order, 1969, 
* '. 
d Tamil Nadti Adaptation ~f Laws (Second Amen 
*% , . 
.i4 ; e 
2For Statement of Objects and Reasons, 
t.,-y ; . . %; '.. Gazette Extraordinary, dated the 3 1 st August 
:&. 2 .: 366. 
qi~~ .I . ais expression wa substituted for t x$j$j$;.r !. e : . :Madras " by the Tamil adu Adaptation o 
,,- . , 
k 
' amended by the 'I amil Nedu Adaptation of ' 
I - ment) Order, 1963. 
, - - 4Section 2 was repealed by section 2 of, and the firit 
: .' *. ' 10;the~Tamil Nadu Repealing and Amending Act, 1955 E&ilNadu Y : 
'"Gt XxXvI of 1955). 
7 ;a . 
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2 

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