(1)Every Municipal Council, shall, having regard to the availability of financial resources, make reasonable and adequate provisions for the matters specified in section 70 within its territorial area by any method or measure, which it may lawfully use or take, as if the Municipal Council were a Municipal Corporation and the smaller urban area were a larger urban area.(2)Notwithstanding anything contained in sub-section (1), the Government may having regard to the financial resources and organizational capacity of any group of Municipal Councils, exempt such group of Municipal Councils from making provisions for any of the matters specified in section 70.
