Section 415 in Chennai City Municipal Corporation Act, 1919
415. Powers, authority and responsibilities of the Municipal Corporation, standing committees, etc.
- Save as otherwise provided in this Act, the State Government may, by notification, and subject to such conditions and restrictions as may be specified therein, entrust to the corporation, the standing committees, wards committees or any other committee constituted under this Act with such powers and responsibilities with respect to the preparation of plans for economic development and social justice and also with such powers and authority as maybe necessary to enable them to carry out the responsibilities conferred upon them including those in relation to the matters listed in Schedule XI.
