Uttar Pradesh act 018 of 1950 : The UTTAR PRADESH LOCAL AUTHORITIES (PAYMENT OF CENSUS EXPENSES) ACT, 1950

1

THE UTTAR PRADESH LOCAL AUTHORITIES (PAYMENT OF

CENSUS EXPENSES) ACT, 1950¹

( U. P. Act No. XVIII of 1950 ) [Passed in Hindi by the Uttar Pradesh Legislative Council on February 10, 1950 and by the Uttar Pradesh Legislative Assembly on March 26, 1950.

Received the assent of the Governor on April 30, 1950 under Article 200 of the Constitution of India and was published in the Uttar Pradesh Gazette Extraordinary, dated May 2, 1950. ]

AN

ACT

to provide for payment by local authorities of expenses incurred in connection with the taking of census

WHEREAS it is expedient to confer power on the State Government to charge to a local fund the expenses incurred in connexion with the taking of census in the area served by the local authority concerned ;

It is hereby enacted as follows :

Short title,

extent and

commencement

1. (1) This Act may be called the Uttar Pradesh Local Authorities (Payment of Census Expenses) Act, 1950.

(2) It extends to the whole of the Uttar Pradesh.

(3) It shall come into force at once. Definitions

XXXVII of 1948

2. In this Act, unless there is anything repugnant in the subject or context, "census" means a census held under and in accordance with the provisions of the Census Act, 1948.

Power to charge

census

expenses to

local funds

3. Notwithstanding anything in any enactment, rule, regulation or by-law in regard to municipal, notified area or District Board funds, the State Government may, by general or special order, direct that the whole or any part of any expenses incurred, whether before or after the commencement of this Act, in connexion with the taking of census within the limits of any municipality, notified area or District Board, may be charged to the funds of such municipality, notified area or District Board, as the case may be.

——————————————————————————————————————————

[The Uttar Pradesh Local Authorities (Payment of Census Expenses) Act, 1950]

2

Number affixed on any house or other place under the Census Act, 1948, to be deemed to be affixed by local

authority

4. Notwithstanding anything contained in any law, the numbers painted or affixed on any houses, enclosure or other place under section 9 of the Census Act, 1948, shall, in the case of any local authority or class of local authorities declared in that behalf by the State Government by notification in the Gazette, be deemed for purposes of any enactment relating to such local authority or class of local authorities to be numbers affixed or marked in pursuance of the provisions of the enactment applicable to them.

Powers to

make rules

5. The State Government may make rules for carrying out the purposes of this Act.

2

2