Section 3 in The Punjab Local Authorities (Census Expenses Contribution) Act, 1950
3. Power to direct census expenses to be charged to the funds of the local authority.
- Notwithstanding anything contained in any enactment in regard to the funds of any local authority, the State Government may direct that such portion of any expenses, as may be prescribed; incurred for anything done in accordance with the Census Act, 1948 (XXXVII of 1948), or the rules made thereunder, may be charged to the funds of any local authority constituted for and on behalf of the area within which such expenses were incurred.
