The Telangana Agricultural Improvement Fund Act, 1952.

THE TELANGANA AGRICULTURAL IMPROVEMENT FUND  
ACT, 1952. 
(ACT NO. XLV OF 1952.) 
ARRANGEMENT OF SECTIONS 
Sections 
1. Short title and commencement. 
2. Establishment of the Agricultural Improvement 
Fund of the State of Telangana. 
3. Custody of the Agricultural Improvement Fund 
and withdrawals therefrom. 
4. Power to make rules. 
 
THE TELANGANA AGRICULTURAL IMPROVEMENT FUND 
ACT, 1952.1 
 
ACT No. XLV OF 1952. 
 
1. (1) This Act may be called 2[the Telangana Agricultural 
Improvement Fund Act, 1952]. 
 
 (2) It shall come into force at once. 
 
2. There shall be established a Fund in the nature of an 
imprest entitled the Agricu ltural Improvement Fund of 2the 
State of Telangana into which shall be paid, from and out of 
the Consolidated Fund of the State such moneys as may  be 
collected from time to time,  by way of licence fees under 
clause 8  of the Food grains (Licensing and Procurement) 
Order, 1952. 
 
3. (1) The Agricul tural Improvement Fund of the State of 
2Telangana shall be held on behalf of the  Governor 3[XXX] 
by the Secretary to the Government of 2Telangana in the 
Department of Finance. 
 
  (2) No advances shall be made out of such Fund 
except for the purpose of meeting such expenditure as may 
be prescribed by rules made under this Act and without the 
authorisation of the Minister in charge of Agriculture who 
                                                           
1. The Andhra Pradesh (Telangana Area) Agricultural Improvement Fund 
Act, 1952, applicable to the Telangana Area of the State and in force in 
the combined State, as on 02.06.2014, has been adapted to the State of 
Telangana, under section 101 of the Andhra Pradesh Reorganisation 
Act, 2014 (Central Act 6 of 2014) vide. the Telangana Ada ptation of Laws 
(No.2) Order, 2016, issued in G.O.Ms.No.46, Law ( F) Department, dated 
01.06.2016. 
2. Substituted by G.O.Ms.No.46, Law (F) Department, dated 01.06.2016. 
3. The word "Rajpramukh'' was omitted by the Constitution  (Seventh 
Amendment) Act, 1956 from  clause (2) of Article 367 of the Constitution 
of India. 
Short title and 
commencement. 
 
Establishment of 
the Agricultural 
Improvement 
Fund of the State 
of 2Telangana. 
 
Custody of the 
Agricultural 
Improvement 
Fund and 
withdrawals there 
from. 
 
2  [Act No. XLV of 1952] 
shall be assisted by a Committee consisting of the Secretary 
in charge of Agriculture, the Secretary in charge of the 
Finance Department , the Director o f Agriculture and three 
members of 4the Telangana Legislature nominated by the 
Government. 
 
4. For the purpose of carrying out the objects of  this Act, 
the State Government may make rules regulating all matters 
connected with or ancillary to the custody of the payment of 
moneys int o and the withdrawals of moneys  from the 
Agricultural Improvement Fund of the 4State of Telangana. 
 
* * * 
                                                           
4. Substituted by G.O.Ms.No.46, Law (F) Department, dated 01.06.2016.  
Power to make 
rules. 
 

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