(3)For the removal of doubts, it is hereby clarified that the expression corresponding Municipalities in this section shall mean the Municipalities constituted under this Act in or inclusive of, the local area of the Municipal Councils, Councils or the Township Committee constituted under the repealed enactments.[First Schedule] [Substituted by Act 14 of 1999, w.e.f. 24-3-1999.][See Section 30(A)]Functions of the MunicipalityA. Mandatory Functions
