Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Maharashtra (Third Supplementary) Appropriation Act, 2006 39 of 2006 [29th December, 2006] CONTENTS 1. Short title 2. Withdrawal of Rs. 70,57,76,98,000 out of the Consolidated Fund of the State of the Financial Year 2006-2007 3. Appropriation Maharashtra (Third Supplementary) Appropriation Act, 2006 39 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. 841-842. An Act to authorise payment and appropriation of certain further sums from and out of the Consolidated Fund of the State for the services of the year ending on the thirty-first day of March, 2007. WHEREAS by virtue of article 204 of the Constitution of India, read with article 205 thereof, if is necessary to proved for he passing of an Appropriation Act for the appropriation of further sums from and out of the consolidation fund of the State for the services of the year ending on the thirty-first day of March 2007; and for he purpose of authorising payment of the said sums; it is hereby enacted in the Fifty-seventh year of the Republic of India as follows:- 1. Short title :- This Act may be called the Maharashtra (Third Supplementary) Appropriation Act, 2006. 2. Withdrawal of Rs. 70,57,76,98,000 out of the Consolidated Fund of the State of the Financial Year 2006- 2007 :- From and out of the Consolidated Fund of the state, there may be paid and applied sums not exceeding those specified in column (4) of the Schedule hereto annexed amounting in aggregate, to the sum of seven thousand fifty seven crore, seventy-six lakhs and ninety eight thousand rupees towards defraying the several charges which will come in course of payment during he year ending on the thirty first day of March 2007, in respect of he services and purposes specified in Column (2) of the Schedule. 3. Appropriation :- The sum authorised to be paid and applied from and out of the Consolidation Fund of the State by this Act hall be appropriated for the service and purposed expressed the in Schedule in relation to the year ending on the thirty-first day of March 2007.