The West Dinajpur Union Boards Act, 1950

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. 
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 

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