Section 91(ii) in Karnataka Municipalities Act, 1964
(ii)any other matter not hereinbefore specifically named which is likely to promote education or public health, safety or general welfare or convenience, or the advancement of the economic condition of the inhabitants or which is necessary for carrying out the purposes of this Act, expenditure whereon is resolved by the municipal council by the votes of not less than two-thirds of the total number of councillors and with the approval of the Government, to be an appropriate charge on the municipal fund.
