(1)The Standing Committee of a Municipal Corporation or Class 'A' Municipal Council or Class 'B' Municipal Council shall have full powers to sanction estimates of costs for works subject to such monetary limits as may be imposed by the Government from time to time.(2)In the case of a Class 'C' Municipal Council or a Nagar Panchayat, the Municipal Council or the Nagar Panchayat, as the case may be, shall have powers to sanction estimates of costs for works.(3)In all the Municipalities, the powers of Municipal Authorities to sanction the expenditure other than those referred to in sub-sections (1) and (2) shall be such, as may be prescribed.(4)No prior approval of the Government shall be required for execution of any works.
