Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Bihar Famine Relief Fund (Expenditure) Act, 1937 4 of 1937 [24 December 1937] CONTENTS 1. Short title and commencement 2. Expenditure incurred under sub-section (2) of Section 7 of the Bihar Famine Relief Fund Act 1936, to be charged on the Revenues of the State Bihar Famine Relief Fund (Expenditure) Act, 1937 4 of 1937 [24 December 1937] PREAMBLE An Act to provide that expenditure required to be incurred on maintaining the capital of the Bihar Famine Relief Fund shall be charged on the Revenues of the province of Bihar. Whereas it is expedient to provide that expenditure required to be incurred in any year on maintaining the capital of the Bihar Famine Relief Fund shall be charged on the Revenues of the province; It is hereby enacted as follows:- 1. LEGISLATIVE PAPERS:-For Statement of Objects and Reasons, see the Bihar Gazette, 1937. Pt. v, p. 32; for proceedings in Legislative Assembly, see the Bihar Legislative Assembly Debates 1937-Vol. I p. 800; and for proceedings in Legislative Council, see the Bihar Legislative Council Debates, 1937-Vol. II p. 110. 1. Short title and commencement :- (1) This Act may be called the Bihar Famine Relief Fund (Expenditure) Act, 1937. (2) It shall come into force on such date1 as the Governor may, by notification in the Bihar Gazette, appoint. 1. This Act came into force on the 1st April 1938, see Not. No. 4082-F., dated the 14th May, 1938. 2. Expenditure incurred under sub-section (2) of Section 7 of the Bihar Famine Relief Fund Act 1936, to be charged on the Revenues of the State :- Any expenditure required to be incurred in any financial year under sub-section (2) of Section 7 of the Bihar Famine Relief Fund Act, 1936 shall be charged on the Revenues of the 1[State] of Bihar. 1. Substituted. by A.L.O.