Census Act, 1948

16.Temporary suspension of other laws as to mode of taking census in municipalities:-

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 Superintendent of Census Operations or with such other authority as the State Government may authorize in this behalf, shall, at the time it appointed for the taking of any census cause the census of the municipality to be taken wholly or in part by any method authorized by or under this Act.