Section 48(1) in The Himachal Pradesh Municipal Corporation Act, 1994
(1)Without prejudice to the generality of the provisions of sub-section (1) of section 47, the State Government shall, by notification endow the municipalities with such powers and authorities as may be necessary from time to time to enable them to function as institutions of Local 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: -
