Section 4 in The Punjab Local Authorities (Census Expenses Contribution) Act, 1950
4. Power to enforce orders.
- If the State Government on receiving a report from the District Magistrate or the Superintendent of Census Operations is satisfied that a local authority has made default in performing any duty imposed on it by or under this Act or the Census Act, 1948 (XXXVII of 1948), or has failed to make payment of expenses or costs as required by or under section 3 of this Act or section 16 of the Census Act, 1948 (XXXVII of 1948), the State Government may make such orders and take such steps as it may consider expedient for securing the performance of such duties or the payment of such expenses or costs, as the case may be.
