Section 155 in The Constitution of Jammu and Kashmir
155. Moneys received or raised or expenditure incurred between the commencement of the Constitution and the 31st day of March, 1957.
- The provisions of this Constitution relating to the Consolidated Fund of the State and the appropriation of moneys out of the same shall not apply in relation to moneys received or raised or expenditure incurred by the Government between the commencement of this Constitution and the thirty-first day of March, 1957, both days inclusive and any expenditure incurred during that period shall be deemed to be duly authorised if the expenditure was specified in the sanctioned estimate for 1956-57 or is authorised by the Sadar-i- Riyasat in accordance with such rules as were applicable to the authorisation of expenditure from the revenues of State immediately before such commencement.
