- Without prejudice to generality of the powers and functions of Municipality provided in this Act, every Municipality shall subject to such conditions and limitations as the State Government may, in the public interest, deem fit to impose, have powers with respect to -(a)preparation of plans for economic development and social justice; and(b)the performance of functions and implementation of schemes in relation to -(i)urban planing including town planning;(ii)planning for economic and social development,(iii)urban forestry, protection of the environment and promotion of ecological aspects,(iv)safeguarding the interest of weaker sections of society including handicapped and mentally retarded,(v)slum improvement and upgradation,(vi)urban poverty alleviation,(vii)promotion of cultural, educational and aesthetic aspects,(viii)vital statistics including registration of birth and death.]
