Gujarat State Famine Relief Fund Act, 1958

For Statement of Objects and Reasons, see Bombay Government Gazette, 1958, Extra., Part V, pp. 414 and 415. An Act to provide for the establishment and maintenance in the State of Bombay of a Famine Relief Fund for meeting expenditure on preventive and remedial measures connected with famine or acute scarcity conditions or on relief of distress caused by serious drought, flood or other natural calamities in the State. Whereas in the [Bombay area of the State of Gujarat] [These words were substituted for the words 'Pre-reorganisation State of Bombay excluding the transferred territories' by the Gujarat Adaptation of Laws (State and Concurrent Subjects) Order, 1960.], excluding the transferred territories, and in the Vidarbha region and in the Saurashtra area of the State, the Bombay Famine Relief Fund Act, 1936 (Bombay XIX of 1936), the Central Provinces and Berar Famine Relief Fund Act, 1937 (C.P. and Berar III of 1937) and the Saurashtra Famine Relief Fund Act, 1951 (Saurashtra XIV of 1951), are respectively, in force; And Whereas there is no corresponding law in force in the Hyderabad and Kutch areas of the State; And Whereas it is expedient to provide for the establishment and maintenance in the State of a common Fund called the Bombay State Famine Relief Fund for meeting expenditure on preventive and remedial measures connected with famine or acute scarcity conditions or on relief of distress caused by serious drought, flood or other natural calamities in any part of the State; It is hereby enacted in the Ninth Year of the Republic of India as follows:-

Act number

Act 83 of 1958

Year

1958

Enacted on

09-10-1958

In force from

9 October 1958

Jurisdiction

Gujarat State Act

Subjects

Disaster Management, Public Finance

Read the full text of Gujarat State Famine Relief Fund Act, 1958 section by section on LawLens.

Official source: India Code