Section 2 in THE CONSTITUTION (SEVENTY-FOURTH AMENDMENT) ACT, 1992
2. Having regard to these inadequacies, it is considered necessary that provisions relating to Urban Local Bodies are incorporated in the Constitution particularly for-
(i)putting on a firmer footing the relationship between the State Government and the Urban Local Bodies with respect to-(a)the functions and taxation powers; and(b)arrangements for revenue sharing;(ii)Ensuring regular conduct of elections;(iii)ensuring timely elections in the case of supersession; and(iv)providing adequate representation for the weaker sections like Scheduled Castes, Scheduled Tribes and women.
