Section 5(2) in The Gujarat State Famine Relief Fund Act, 1958
(2)the relief of distress caused by serious drought, flood or other natural calamities, in the [State of Gujarat] [These words were substituted for the words 'State of Bombay' by the Gujarat Adaptation of Laws (State and Concurrent Subjects) Order, 1960.] or any part thereof:Provided that when the Fund exceeds such sum as the State Government may by order determine in this behalf, the State Government may utilise the excess to meet expenditure on any preventive or remedial measures in connection with famine or acute scarcity conditions in the [State of Gujarat] [These words were substituted for the words 'State of Bombay' by the Gujarat Adaptation of Laws (State and Concurrent Subjects) Order, 1960.] or any part thereof; or for the grant of loans to cultivators, either under the Land Improvement Loans Act, 1883 (XIX of 1883), or under the Agriculturists' Loans Act, 1884 (XII of 1884) or for relief purposes; or to meet irrecoverable balances of such loans.
