Section 66(42) in The Maharashtra Municipal Corporations Act, 1949
(42)any measure not hereinbefore specifically named, likely to promote public safety, health, convenience or instruction.[66A. Performance of functions by agencies. - When any duty has been imposed on, or any function has been assigned to, a Corporation under this Act or any other law for the time being in force, or a Corporation has been entrusted with the implementation of a scheme, by the State Government or any other authority,-(i)the Corporation may, either discharge such duty or perform such function or implement such schemes by itself; or(ii)subject to such directions as may be issued and the terms and conditions as may be determined by the State Government, cause it to be discharged, performed or implemented by any agency:Provided that, the Corporation may also specify terms and conditions, not inconsistent with the terms and conditions determined by the State Government for such agency arrangements.]Respective functions of the several Municipal Authorities
