Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Maharashtra Appropriation (Excess Expenditure) Act, 2006 40 of 2006 [29th December, 2006] CONTENTS 1. Short title 2. Issue of Rs. 8,80,64,4,512 out of the Consolidated Fund of the State to meet Excess expenditure for the year 1998-1999 3. Appropriation Maharashtra Appropriation (Excess Expenditure) Act, 2006 40 of 2006 [29th December, 2006] (First published, after having received the assent of the Governor, in the "Maharashtra Government Gazette", on the 29th December, 2006.) Published in 2006, Mh.G.G. in Part VIII, Pp. 859-860. An Act to provide for the authorisation of appropriation of money out of the Consolidated Fund of the State to meet the amount spent on certain services during the financial year ended on the thirty-first day of March 1999 in excess of the amount granted for those services and for the year. WHEREAS by virtue of article 204 of the Constitution of India, read with article 205 thereof, it is necessary to provide for the passing of an Appropriation Act for the authorisation of appropriation of moneys out of the Consolidated Fund of the State to meet the amount spent on certain services during the financial year ended on the thirty-first day of March 1999 in excess of the amounts granted for those services and for that year; it is hereby enacted in the Fifty-seventh Year of the Republic of India as follow:- 1. Short title :- This Act may be called the Maharashtra Appropriation (Excess Expenditure) Act, 2006. 2. Issue of Rs. 8,80,64,4,512 out of the Consolidated Fund of the State to meet Excess expenditure for the year 1998- 1999 :- From and out of the Consolidated Fund of the State, the Sums specified in Column (4) of the Schedule hereto annexed amounting in aggregate to the sum of eight hundred eighty crore sixty four lakhs seventy for thousand and five hundred twelve rupees shall be deemed to have been authorised to be paid and applied to meet the amount spent for defraying the several charges in respect of the services and purposes specified in Column (2) of the Schedule during the financial year ended d on the thirty-first day of March 1999 in excess of the amount granted for those serious and purpose for that financial year. 3. Appropriation :- The sums deemed to have been authorised to be paid and applied from and out of the Consolidated fund of The State under this Act shall be deemed to have been appropriated for the services and purposes expressed in the Schedule in relation to he financial year ended on the thirty-first day of March 1999.