Section 63 in The Mumbai Municipal Corporation Act, 1888
63. Matters which may be provided for by the corporation at their discretion.
- The corporation may, in their discretion, provide from time to time, either wholly or partly, for all or any of the following matters, namely:-(a)[* * * * * * *] [Clause (a) of this section was repealed by Bombay 3 of 1907, Section 11.](a)[ slum improvement and upgradation; [Clauses (a) and (aa) were inserted by Maharashtra 41 of 1994, Section 36.](aa)urban poverty alleviation;](b)[ the furtherance of educational objects other than those mentioned in clause (q) of section 61; [Clauses (b) to (e) were substituted for the original clauses by Bombay 12 of 1947, Section 2(i).](c)the establishment aiding or maintaining libraries, museums, art galleries, botanical or zoological collections;(d)the laying out or the maintenance of public parks, gardens or recreation grounds;(e)the planting and care of trees on road sides and elsewhere;](f)surveys of buildings or lands;(g)registration of marriages;(h)[ the taking of a census of the population] [Cause (h) was substituted for the original clause by Bombay 12 of 1947, Section 2(ii).];(j)preparation and presentation of addresses to persons of distinction;(jj)[ providing music in public places or places of public resort; [Causes (jj), (jja), (jjb) and (jjc) were substituted for clause (jj) by Bombay 12 of 1947. Section 2(iii).](jja)the construction, purchase, organisation, maintenance, extension and management of tramways, trackless trams, or mechanically propelled transport facilities for the conveyances of the public;(jjb)the purchase, maintenance, management and conduct of any undertaking for the supply of electric energy or gas to the public or the subsidising of any such undertakings;(jjc)the acquisition of immovable or movable property for any of the purposes before mentioned, including payment of the cost of investigations, surveys or examinations in relation thereto, or the construction or adaptation of buildings necessary for such purposes];(jjd)[ with the previous sanction of the State Government and subject to such terms and conditions as the State Government may impose, subscribing to the share capital of any company or co-operative society, with the limited liability, established or to be established for providing any services in Greater Bombay, which are directly or indirectly, useful to the corporation in carrying out any of the duties imposed upon it by or under this Act or any other law for the time being in force; ] [ Clause (jid) was inserted by Maharashtra 42 of 1976, Section 5.](jje)[ welfare measures for the Scheduled Castes, Scheduled Tribes, Vimukta Jatis and Nomadic Tribes and Nav-Budhas who are residing within the limits of the Corporation area, and in particular taking such measures for the amelioration of the conditions of these classes as the State Government may, from time to time, direct;] [Clause (jje) was inserted by Maharashtra 23 of 1989, Section 11(a).](k)any measure not hereinbefore specifically named, likely to promote public safety, health, convenience or instruction;(l)[ making any contribution towards any public reception, ceremony or entertainment: [This was substituted for the portion beginning with the words 'And with previous sanction' and ending with the words 'Greater Bombay' by Maharashtra 42 of 1977, Section 4.]Provided that, the total expenditure on account of such contributions during any official year shall not exceed one lakh of rupees or such higher amount as the State Government may, from time to time, by notification published in the Official Gazette, specify in this behalf.](m)[ subject to such terms and conditions including provisions with regard to the control and supervision as the Corporation may deem fit to impose or make, making any contribution to a public trust registered under the Bombay Public Trust Act, 1950 for establishing or running a hospital to provide medical facilities to the employees of the [Britian Mumbai Electric Supply and Transport Undertaking] [ Cause (m) was inserted by Maharashtra 21 of 1979, a. 11 (b).] and the members of their families.]
