250. Power of State Government to give directions.
- The State Government may issue directions to any committee for carrying out the purposes of this Act and in particular with regard to -(a)various uses to which any land within a municipal area may be put ;(b)repayment of debts and discharging of obligations;(c)collection of taxes;(d)observance of rules and bye-laws;(e)adoption of development measures and measures for promotion of public safety, health, convenience and welfare;(f)sanitation and cleanliness;(g)establishment and maintenance of fire-brigade.
