Section 49(3) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965
(3)A Council may, at its discretion, provide, either wholly or partly, out of the municipal property and funds for -(a)laying out, whether in areas previously built upon or not, new public streets, and acquiring the land for that purpose, and the land required for the construction of buildings or cartilages thereof to about on such streets;(aa)[ slum improvement and upgradation; [Clauses (aa), (ab), (ac), and (ad) were inserted by Maharashtra 41 of 1994, Section 135(b).](ab)urban poverty alleviation;(ac)cattle pounds and prevention of cruelty to animals;(ad)regulation of tanneries].(b)establishing or maintaining public hospitals, institutions for pre-primary and secondary education, libraries, museums, lunatic asylums, gymnasiums, akhadas, and homes, for disabled and destitute persons, and constructing and maintaining buildings therefor, along with such other public buildings like town halls, municipal offices, shops, dharamshalas, open-air theatres, stadia and rest-houses;(c)laying out or maintaining public parks and gardens, and also planting and maintaining road-side and other trees;(d)providing music for the people;(e)taking a census, and granting rewards for information which may tend to secure the correct registration of vital statistics;(f)making a survey:(g)paying the salaries and allowances, rent and other charges incidental to the maintenance of the Court of any stipendiary or honorary Magistrate; or any portion .of any such charges;(h)arranging for the destruction or the detention and preservation of dogs which may be destroyed or detained under section 293 of this Act or under section 44 of the Bombay Police Act, 1951 (Bombay XXII of 1951);(i)securing or assisting to secure suitable places for the carrying on of the offensive trades specified in section 280;(j)supplying, constructing and maintaining in accordance with a general system approved by the Director of Public Health, receptacles, fittings, pipes and other appliances whatsoever, on or for the use of private premises, for receiving and conducting the sewage thereof into sewers under the control of the Council;(k)the acquisition and maintenance of grazing grounds; and the establishment and maintenance of dairy farms and breeding stud,(l)establishing and maintaining a farm or factory for the disposal of sewage;(m)the construction, maintenance, management, organisation or purchase of telephone lines, or for guaranteeing the payment of interest on money expended for the construction of a telephone line subject to the previous sanction of the Director when the line extends beyond the limits of the municipal area;(n)promoting the well-being of municipal employees or any class of municipal employees and of their dependent;(o)providing accommodation for servants employed by the Council;(p)the construction, of sanitary dwellings for the poorer classes;(q)the construction, purchase, organisation, maintenance, extension and management of light railways, tramways, and mechanically propelled transport facilities for the conveyance of the public;(r)the construction, maintenance, repairs, purchase of any works for the supply of electrical energy or gas;(s)making contributions to the funds of the Local Self-Government Institute, Bombay, or any other organisation or institution in the State which deals exclusively with Local Self-Government matters in urban areas, and is recognised by the State Government;(t)making contributions towards the construction, establishment or maintenance of educational institution including libraries and museums, any hospital, dispensary or similar institution providing for public medical relief, or any other institution of a charitable nature;(u)giving grants or donations to privately run primary or secondary schools or hostels for students;(v)the setting up of dairies or farms for the supply, distribution and processing of milk or milk products for the benefit of the inhabitants of the municipal area;(w)[ any ceremony, fair, entertainment, exhibition or public reception including those to felicitate meritorious students, within the municipal area [within such limits of expenditure as may be prescribed] [Clause (w) was substituted for the original by Maharashtra 18 of 1993, Section 7(b).]:][* * *] [The proviso was deleted by Maharashtra 15 of 2012, Section 2(b), (w.e.f. 4-8 2012)](x)any other measure not specified in sub-section (2) likely to promote public safety, health and convenience.
