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The Maharashtra Local Authorities Census Expenses Contribution Rules, 1989
Published vide Notification No. CNS. 1789/33, dated 29th December, 1989 (M.G.G., Part 4B, dated 22.2.1990, page 257).
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(a) "Municipal Corporation" means a Corporation constituted under the Bombay Provincial Municipal Corporations Act, 1949 (Bombay LIX of 1949), or the City of Nagpur Corporation Act, 1948, (C.P. and Berar II of 1950);
(b) "Zilla Parishad" means a Zilla Parishad, constituted under the Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961 (Maharashtra V of 1962) ;
(c) "Municipal Council" means a Municipal Council constituted under the Maharashtra Municipalities Act, 1965 (Maharashtra XL of 1965).
3. Portion of expenses to be charged to Municipal Corporations and Municipal Councils. - The portion of expenses which shall be charged to the funds of a Municipal Corporation or a Municipal Council shall be one half of the total expenses incurred, whether before or after the coming into force of these rules, in connection with the taking of the census in all its stages within the limits of the Municipal Corporation or, as the case may be, the Municipal Council. 4. Portion of expenses to be charged to Zilla Parishads. - The portion of expenses which shall be charged to the funds of a Zilla Parishad shall be a sum calculated at the rate of Rs. 250 for each Block or part thereof comprised within the limits of the area of the Zilla Parishad in connection with the taking of census in all its stages within the limits of such Block of part thereof. 5. Repeal and saving. - The Maharashtra Local Authorities Census Expenses Contribution Rules, 1979, are hereby repealed except as regards things done or omitted to be done under those rules.
