(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 : -
