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TAMIL NADU APPROPRIATION ACT, 2012
T.N. Act No.10/2012
TAMIL NADU APPROPRIATION ACT, 2012
(Received the Assent of the Governor of Tamil Nadu on February 23, 2012 — Published in Tamil Nadu Government Gazette, Extraordinary, Part IV, Section 2, Iss. No.51, page 95-99, dated February 23, 2010).
A Bill to provide for the appropriation of certain further moneys out of the Consolidated Fund of the State for the services and purposes of the financial year which commenced on the 1st day of April 2011.
Be it enacted by the Legislative Assembly of the State of Tamil Nadu in the Sixty-Third Year of the Republic of India as follows:—
1. Short title.— (1) This Act may be called the Tamil Nadu Appropriation Act, 2012.
2. Supplementary appropriation out of the Consolidated Fund of the State for the services and purposes of the financial year which commenced on the 1st day of April 2011.- The State Government may appropriate out of the Consolidated Fund of the State for the services and purposes of the financial year which commenced on the 1st day of April 2011, a further sum not exceeding eight thousand seven hundred and sixty crores twenty eight lakhs and thirty seven thousand rupees, being moneys required to meet -
(a) the supplementary grants made by the Tamil Nadu Legislative Assembly for that years, as set forth in column (3) of the Schedule; and
(b) the supplementary expenditure charged on the Consolidated Fund of the State for that years, as set forth in column (4) of the Schedule.
THE SCHEDULE
(See Section 2)
[Omitted]
