Section 70(2)(a) in The Manipur Municipalities Act,1994.

[Cites 0, Cited by 1] [Section 70(2)] [Section 70] [Entire Act]

Union of India - Subsection

Section 70(2)(a) in The Manipur Municipalities Act,1994.

(a)to incur, expenditure beyond the municipal limits on the acquisition of land, or on the construction, maintenance or repair of works, for the purpose of obtaining supply of water required for inhabitants of the municipality or on establishing slaughter houses or places for the disposal of night-soil or sewage or carcasses of animals or for drainage works, or for the purpose of providing mechanically propelled transport facilities for the conveyance of the public or for the purpose of setting up dairies or farms for the supply, distribution land procuring of milk-products for the benefit of the inhabitants of the municipality or for any other purpose calculated to promote the health, safety or convenience of the inhabitants of the municipality; or

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Union of India - Subsection

Section 70(2)(a) in The Manipur Municipalities Act,1994.