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The West Bengal Appropriation ( No. 2 ) Act, 1951

West Bengal · state statute
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West Bengal Act XI of 1951 
THE WEST BENGAL APPROPRIATION (No. 2) ACT, 
1951. 
(Passed by the West Bengal Legislature.) 
[Assent of the Governor was first published in the Calcutta Gazette, 
Extraordinary, of the 31st March, 1951.] 
An Act to authorise payment and appropriation of certain 
further sums from and out of the Consolidated Fund of 
West Bengal to the service of the year ending on the 
thirty-first day of March, Dol. 
WHEREAS it is expedient to authorise payment and, 
appropriation of certain further sums from and out of the 
Consolidated Fund of West Bengal to the service of the year 
ending on the thirty-first day of March, 1951; 
It is hereby enacted as follows :- 
1. This Act may be called the West Bengal Appropriation Short title. 
(No. 2) Act, 1951. 
2. From and out of the Consolidated Fund of West 
Bengal there may be paid and applied sums not exceeding 
those specified in column 8 of the Schedule amounting in the 
aggregate to the sum of Rupees two crores forty lakhs and 
thirty-six thousand towards defraying the several charges 
which will come in course of payment during the year ending 
on the thirty-first day of March, 1951, in respect of the 
services specified in column 2 of the Schedule. 
3. The sums authorised to be paid and applied from and 
out of the Consolidated Fund of West Bengal by this Act 
shall be appropriated for the services and purposes expressed 
in the Schedule in relation to the year ending on the thirty-
first day of March, 1951. 
Price—Indian, annas 2 ; English, 3d. 
Issue of Rs. 
2,40,36,000 
out of the 
Consolidat-
ed Fund of 
West 
Bengal for 
the year 
1950-51. 
Appro-
priation. 
2 	 The West Bengal Appropriation (No. 2) Act, 1961. 
(Schedule.) 
[West Ben. Act XI of 1951.] 
SCHEDULE. 
1 2 
_ 
3 
Grant 
No. 
3 
4 
11 
14 
15 
19 
26 
29 
I 
1. 
30 
31-{ I 
L. 
32 
33 
34 
I 
L 
35 
4U 
I 
41 
[ 
Services and purposes. 
Sums not exceeding 
Voted 
by the 
Legislative 
Assembly. 
Charged  on the  
Cdat e
onsoli- 
Fund. 
Total.
d  
8—State Excise Duties .. 	 . . 
.. 9—Stamps .. .. 
22—Interest on Debt and other obligations 
27—Administration of Justice.. 	 .. 
28—Jails and Convict Settlements 	 .. 
.. 37—Education .. 	 .. 
43—Industries—Fisheries.. 	 ., 
50—Civil Works.. 	 .. .. 
81—Capital account of Civil Works outside 
the Revenue Account. 
Total—Grant No. 29 	 .. 
54—Famine 	 .. 	 .. 	 . . 
55—Superannuation allowances and pensions 
55A—Commutation of pensions financed from 
ordinary Revenues. 
Total—Grant No. 31 	 .. 
56—Stationery and Printing 	 .. 	 .. 
57—Miscellaneous—Miscellaneous 	 . . 
Rs. 
1,92,000 
87,000 
. 	. 
4,45,000 
10,77,000 
13,30,000 
82,000 
Rs. 
.. 
.. 
9,92,000 
. 	, 
.. 
Rs. 
1,92,000 
87,000 
9,92,000 
4,45,000 
10,77,000 
13,30,000 
82,000 
10,05,000 
29,30,000 
.. 
. 	. 
10,05,000 
29,30,000 
39,35,000 .. 39,35,000 
5,19,000 .. 5,19,000 
13,23,000 
1,90,000 
.. 
.. 
13,23,000 
1,90,000 
15,13,000 .. 15,13,000 
4,11,000 
.. 
„ 
1,54,000 
4,11,000 
1,54,000 
22—Interest on Debt and other obligations— 
Expenditure on displaced persons. 	 . . 
57—Miscellaneous—Expenditure on displaced 
persons. .. .. 	 .. 
. 	. 50,000 
1,000 
50,000 
1,000 
Total—Grant No. 34 	 .. . 	. 51,000 51,000 
63—Extraordinary charges in India 
Interest-free Advances 	 .. .. 
Loans and Advances bearing interest 	 . . 
92,45,000 
14,21,000 
25,79,000 
.. 
.. 
.. 
92,48,000 
14,21,000 
25,79,000 
Grand Total 2,28,39,000 11,97,000 2,40,36,000 
WBGF-51/52-767A-4,500 

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