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The west bengal appropriation ( excess expenditure, 1951-52) act, 1957

West Bengal · state statute
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GOVERNMENT OF WEST BENGAL
Law Department
Legislative
West Bengal Act XXX of 1957
the west BENGAL APPROPRIATION (EXCESS
EXPENDITURE, 1951-52) ACT, 1957
{^Passed hy the Bengal Legi8labure.'\
[ABseat of the Governor was first published in the CalcuUa Oazeite, Extra
ordinary, of the 5th February, 1958.]
[5th February, 1958.]
^n-A-Ct to regularise payment and appropriation of certain
fuTther sums from and out of the Consolidated Fund ^f
Bengal for the services of the year ending on the
31st day of March, 1952.
It is hereby enacted in the Eighth Year of the Republic
of India, by the Legislature of West Bengal, as follows
1. This Act may be called the West Bengal Appropriation bhort
(Excess Expenditure, 1951-52) Act, 1957.
2. From and out of the Cousolidated Fund of We.st
Bengal, sums not exceeding those specified in column 3 of
the Schedule amounting in the aggregate to the sura ofrupees three crores, twenty lakhs, three thousand, six
hundred and ninety, are authorized for payment and
application towards defrajdng the several charges which were
incurred during the year ending on the thirty-first day of
March. 1952, in respect of the services specified in column 2
of the Schedule and were in excess of the amount granted
for the services of that year.
Issuo of
Ra.
3,20,OS,690
out of the
Conaf)lidat-
ed Fund
of Weat
Bengal for
the
services
of the
year
1951-52.
3, The sums authorized for ])aymeut and application Appropria-
from and out of the Consolidated Fund of West Bengal by
tbis Act shall be deemed to have been appropriated for the
services and purposes expressed in the Schedule, in relation
to the year ending on the thirty-first day of March, 1952.
''Price—Indian, 12 nP.; English, 3d.
The West Bengal Ap^propriation {Eoicess
Expenditvre, 2957-52) Act, 1957.
[West Ben. Act XXX of 1S57.1
(The Schedule.)
SCHEDULE.
{See sectioua 2 and 3.)
I 2 3
Sums not exceedinir
Grant
N"o.
^^ervicea ami purposes. Voted
by the
Legislative
Assenably.
Chargeil
on the
Gonsolidatcd
Fund.
Total.
Rb. Rs. Rs.
4" 9—Wtamps 13.099 i3,00i»
6 11—Registration 16.136 16,136
11 22—Interest on Debt
and other obliga
tions.
5J3,34i 5,73,344
14 27—Administraticjn of
Justice.
2,50,U9 2,59.120
34 57—Miscellaneous—
MisceUaneous.
62,933 62.933
36 63—Rxtraordinary
charges in India.
70,049 79,049
42 Public debt . - 3,10,00,000 3,10,00,000
1(
Grand Total 2,88,364 3,17,15,326 3,20,03,690
\VBGP-58/9-749A-6M

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