- Every Municipal Council shall, having regard to the availability of financial resources, make reasonable and adequate provisions for the following maters within its territorial area by any method or measure, which it may lawfully use or take, namely: -(a)Regulation of land-use and construction of buildings(b)Planning for economic and social development(c)Sanitation conservancy and solid waste management(d)Urban forestry, protection of the environment and promotion of ecological aspects.(e)Safeguarding the interests of weaker sections of society, including the handicapped and mentally retarded.(f)Slum improvement and up gradation(g)Provision of Urban amenities and facilities such as parks, gardens, playgrounds.(h)Promotion of cultural, educational and aesthetic aspects(i)Burials and burials grounds, cremations, cremation grounds and electric crematoriums.(j)Cattle ponds, prevention of cruelty to animals.(k)Vital statistics including, registration of births and deaths.(l)Public amenities including street lighting, parking lots, but shops and public conveniences.(m)Regulation of slaughterhouses and tanneries.
