Section 243W(a) in THE CONSTITUTION (SEVENTY-FOURTH AMENDMENT) ACT, 1992
(a)the Municipalities with such powers and authority as may be necessary to enable them to function as institutions of self-government and such law may contain provisions for the devolution of powers and responsibilities upon Municipalities, subject to such conditions as may be specified therein, with respect to-(i)the preparation of plans for economic development and social justice;(ii)the performance of functions and the implementation of schemes as may be entrusted to them including those in relation to the matters listed in the Twelfth Schedule;
