(3)in the sphere of town planning and development, -(a)devising town planning within the limits of the municipal area in accordance with the laws relating to town planning for the time being in force;(b)planned development of the borders of the municipal area in accordance with the laws applicable for the purpose;(c)improvement of bustees;(d)control of regular lines of streets;(e)control of all building operations and regulation of building uses;(f)co-operation of all overground rights enjoyed by service agencies;(g)co-ordination of activities of agencies relating to laying and maintenance of underground pipelines, tubes, cables and the like;(h)laying out and maintenance of public parks, squares, gardens or recreation areas;(i)re-development of congested areas for providing better living conditions;(j)planned development of new areas for human settlement;(k)preservation of monuments and places of historical, artistic and other importance;(l)measures for beautification of the township by setting up fountains and statues, providing recreational areas, improving river banks, landscaping and the like;
