Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Madras Consolidated Fund (Charged Expenditure) Act, 1950 26 of 1950 [07 November 1950] CONTENTS 1. Short title, extent and Commencement 2. Repealed Madras Consolidated Fund (Charged Expenditure) Act, 1950 26 of 1950 [07 November 1950] PREAMBLE An Act to amend certain enactments for the purpose of charging the expenditure referred to therein on the Consolidated Fund of the State. Whereas it is expedient to amend certain enactments for the purpose of charging the expenditure referred to therein on the Consolidated Fund of the State; It is hereby enacted as follows:-- 1 For Statement of Objects and Reasons, see Fort St. George Gazette, Extraordinary, dated the 31st August 1950, Part IV-A, page 366. 1. Short title, extent and Commencement :- (1) This Act may be called the Madras Consolidated Fund (Charged Expenditure) Act, 1950. (2) It extends to the whole of the State of Madras. (3) It shall be deemed to have come into force on the 1st April 1950. 2. Repealed :- 1[Repealed] 1. Section 2 was repealed, by section 2 of, and the First Schedule to, the Madras Repealing and Amending Act, 1955 (Madras Act XXXVI of 1955).