(1)Without prejudice to the generality of the provisions of sub-section (1) of Section 50-A, the State Government may, by notification endow the Municipalities with such powers and authorities as may be necessary to enable them to function as institutions of self-government, subject to such conditions as may be specified therein, with respect to, -(i)the preparation of plans for economic development and social justice;(ii)the performance of functions and implementation of the schemes which may be entrusted to them including the following, namely : -(1)urban planning including town planning;(2)regulation of land-use and construction of building;(3)planning for economic and social development;(4)roads and bridges;(5)water supply for domestic, industrial and commercial purposes;(6)public health, sanitation conservancy and solid waste management;(7)fire services;(8)urban forestry, protection of the environment and promotion of ecological aspects;(9)safeguarding the interests of weaker sections of society, including the handicapped and mentally retarded;(10)slum improvement and upgradation;(11)urban poverty alleviation;(12)provisions of urban amenities and facilities such as parks, gardens and playgrounds;(13)promotion of cultural, educational and aesthetic aspects;(14)burials and burial grounds, cremations, cremation grounds and electric crematoriums;(15)cattle ponds and prevention of cruelty to animals;(16)vital statistics including registration of births and deaths;(17)public amenities including street lighting, parking lots, bus stops and public conveniences; and(18)regulation of slaughter houses and tanneries.(2)Nothing contained in the provisions of this section shall be construed to divest the Municipalities of various powers and functions vested in them under various provisions of this Act, rules and bye-laws made thereunder."
