West Bengal Act XLII of 1950
THE WEST DINAJPUR UNION BOARDS ACT, 1950.
[Passed by the West Bengal Legislature.] [Assent of the Governor was first published in the Calcutta Gazette, Extraorclinaa.y, of the 3rd November, 1950.] An Act for the removal of doubts regarding the local area
of the Hilh union and the membership and the tenure
of membership of the Hilli union hoard in the district
of West Dinajpur and for modifying the operation of
the West Dinajpur Union Boards Ordinance, 1950.
WHEREAS under the award of the Boundary Commission,
the local area in the district of Dinajpur in the Province of
Bengal which was originally declared under section 5 of the
Bengal Village Self-Government Act, 1919 (hereinafter
referred to as the said Act), to be the Hilli union, fell partly
within the Province of West Bengal and partly within the
Province of East Bengal ;
AND WHEREAS since the said award, doubts have arisen
regarding the local area of the Hilli union and the membership
and the tenure of membership of the Hilli union board;
AND WHEREAS it is expedient to remove such doubts;
AND WHEREAS it is also expedient to modify the operation
West Ben. of the West Dinajpur Union Boards Ordinance, 1950, in
Ord. IX of certain respects;
1950.
Ben. Act V of 1919. 10 & 11 Geo. VI, e. 20.
It is hereby enacted as follows:-
1. (1) This Act may be called the West Dinajpur Short title Union Boards Act, 1950. and cora- mence- (2) This section and section 6 shall come into force at rnent. once; the rest of the Act shall come into force immediately on the West Dinajpur Union Boards Ordinance, 1950, ceas-
ing to operate.
2. In this Act,— Dofulitions.
(a) "appointed day" means the date OR which the award of the Boundary Commission came into force;
(b) "Boundary Commission" means the Boundary Com- mission referred to in the Indian Independence Act, 1947.
3. On and from the appointed day, the Hilli union shall, for the purposes of section 5 of the said Act, be deemed to comprise of so much of the local area originally declared under the said section to be the local area of the said union as is situated in the district of West Dinajpur.
4. On and from the appointed day, the Hilli union board shall, for the purposes of section 6 of the said Act, be deemed to be constituted of such members of the said union board who immediately before the appointed day were holding
office as such members and were resident within areas now
comprised in West Bengal.
Price—Indian, arenas 2; English, 3d.
Local area
of Hilii
union.
Member-
ship of the
Hilli union
board.
1
2 The West Dinajpzer Union Boaztls.Act, 1950. (Sections 5,6.)
[West Ben. Act XILI I of 1950.1
Term of 5. The members of the Hihi union board referred to in office of section 4 shall hold office up to the 8th day of April, 1951, members
of the Hilli
and f or any further period which may elapse between the union expiration of the said date and the date of the first meeting board. at which a quorum is present, of the newly elected members after the next general election for the said union board. West
6. So much of the West Dinajpur Union Boards Bengal Ordinance, 1950, as relates to the local areas of the Binshira Ord. IX of and Dhalpara unions and the membership and the tenure of to have membership of the Binshira and Dhalpara union boards shall 1950 not
effect M be deemed never to have been in force.
certain
respects.
West Ben.
Ord. IX
of 1950.
N7B-up.st11 -77,3SA-4,31f0
2