Section 20 in The Bihar And West Bengal (Transfer Of Territories) Act, 1956
20. Appropriation of moneys for expenditure in transferred Appropriation Acts.
(1)As from the appointed day, any Act passed by the Legislature of West Bengal before that day for the appropriation of any money out of the Consolidated Fund of the State to meet any expenditure in respect of any part of the financial year 1956-57 shall have effect also in relation to the transferred territories, and it shall be lawful for the State Government to spend any amount in those territories out of the amount authorized by such Act to be expended for any service in that State.(2)The Governor of West Bengal may, after the appointed day, authorize such expenditure from the Consolidated Fund of the State as he deems necessary for any purpose or service in the transferred territories for any period not extending beyond the 31st day of March, 1957.[Note. - After the word "transferred" the words "territory under existing" appear to have been inadvertently omitted. - Ed.]
