Gujarat (Supplementary) Appropriation Act, 1971
Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Gujarat (Supplementary) Appropriation Act, 1971 3 of 1971 [27 March 1971] CONTENTS 1. Short Title 2. Issue Of Rs. 99,16,85,868 Out Of The Consolidated Fund Of The State Of Gujarat For The Year 1970-71 3. Appropriation Gujarat (Supplementary) Appropriation Act, 1971 3 of 1971 [27 March 1971] An Act to authorise payment and appropriation of certain further sums from and out of the Consolidated Fund of the State of Gujarat for the services of the year ending on the thirty-first day of March, 1971. It is hereby enacted in the Twenty-second Year of the Republic of India as follows:- 1. Short Title :- This Act may be called the Gujarat (Supplementary) Appropriation Act, 1971. 2. Issue Of Rs. 99,16,85,868 Out Of The Consolidated Fund Of The State Of Gujarat For The Year 1970-71 :- From and out of the Consolidated Fund of the State of Gujarat, there shall be paid and applied sums not exceeding those specified in column 4 of the Schedule hereto annexed amounting in the aggregate to the sum of thirtynine crores, sixteen lakhs, eighty five thousand, eight hundred and sixty eight rupees towards defraying the several charges which will come in course of payment during the financial year ending on the thirty-first day of March, 1971 in respect of the services and purposes specified in column 2 of the Schedule. 3. Appropriation :- The sums authorised to be paid and applied from and out of the Consolidated Fund of the State of Gujarat by this Act shall be appropriated for the services and purposes expressed in the Schedule in relation to the said year.
Act Metadata
- Title: Gujarat (Supplementary) Appropriation Act, 1971
- Type: S
- Subtype: Gujarat
- Act ID: 16804
- Digitised on: 13 Aug 2025