Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Assam Local Authorities Compensatory Grants (Charged) Act, 1953 34 of 1953 [30 December 1953] CONTENTS 1. Short title and extent 2. Commencement 3. Items of expenditure to be charged 4. Payment of compensatory grants to other local authorities 5. Power to make rules SCHEDULE 1 :- SCHEDULE Assam Local Authorities Compensatory Grants (Charged) Act, 1953 34 of 1953 [30 December 1953] PREAMBLE An Act to declare certain compensatory grants to certain local authorities to be expenditure charged on the Consolidated Fund of Assam Whereas it is expedient to declare certain compensatory grants to certain local authorities to be expenditure charged on the Consolidated Fund of Assam. It is hereby enacted as follows- 1. Short title and extent :- (1) This Act may be called the Assam Local Authorities Compensatory Grants (Charged) Act, 1953. (2) It extends to the whole of Assam. 2. Commencement :- It shall be deemed to have come into force from the first of April 1950. 3. Items of expenditure to be charged :- The items of expenditure mentioned in Column 1 of the Schedule which were charged on the revenues of the province of Assam under the Law as mentioned in Column 2 of the Schedule shall be charged upon the Consolidated Fund of Assam in accordance with provisions of Article 202(3)(f) of the Constitution of India. 4. Payment of compensatory grants to other local authorities :- The State Government may by notification in the Official Gazette order that compensatory grants as described in Column 1 of the Schedule shall be paid to such local authorities other than those mentioned in the Schedule to the Assam Local Authorities Compensatory Grants (Charged) Act, 1940 (Assam Act No. II of 1940) and on such order such compensatory grants shall also be charged on the Consolidated Fund of Assam. 5. Power to make rules :- The State Government may make rules for carrying out the purpose of this Act. SCHEDULE 1 SCHEDULE SCHEDULE Column 1 Column 2 Compensatory grants payable to local authorities in lieu of certain receipts credited to the Consolidated Fund of Assam. The Assam Local Authorities Compensatory Grants (Charged) Act, 1940. [Price anna 1 or 1d.]