West Dinajpur Union Boards Act, 1950

An Act for the removal of doubts regarding the local area of the Hilli union and the membership and the tenure of membership of the Hilli union board 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 of the West Dinajpur Union Boards Ordinance, 1950, in certain respect; It is hereby enacted as follows :-

Act number

Act 42 of 1950

Year

1950

Enacted on

03-11-1950

In force from

3 November 1950

Jurisdiction

West Bengal State Act

Subjects

Administrative Law

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Official source: India Code