LexSection 16 — Temporary suspension of other laws as to mode of taking census in municipalities.
The Census Act, 1948
Notwithstanding anything in any enactment or rule with respect to the mode in which a census is to be taken in any municipality, the municipal authority, in consultation with the 1 [Director of Census Operation] or with such other authority as the State Government may authorise in this behalf, shall, at the time appointed for the taking of any census cause the census of the municipality to be taken wholly or in part by any method authorised by or under this Act.Open in Lexace · Ask the AI about this section