Section 279(1)(z) in The Himachal Pradesh Municipal Corporation Act, 1994

[Cites 0, Cited by 0] [Section 279(1)] [Section 279] [Entire Act]

State of Himachal Pradesh - Subsection

Section 279(1)(z) in The Himachal Pradesh Municipal Corporation Act, 1994

(z)to regulate the re-erection and setting up of substantial boundary marks, defining the limits or altered limits of the area subject to its authority ;

(za)as to the penalty for cutting streets or removal of obstruction or encumbrances obstructing streets or drains ;

(zb)as to the exemption to a municipality from liability to any forfeiture, penalty or damages for cutting of the supply of water or not supplying water in cases of draught or other unavoidable cause or accident, etc.;

(zc)as to regulate the licencing of markets, forming of markets, collection of rents and fees and removal of such persons who occupy stalls or space in an unauthorised manner ;

(zd)as to the constitution of committees consisting of official and non-official members at Divisional and District headquarters, to examine and discuss the annual accounts and the reports of the municipalities and to suggest remedial measures thereto ;

(ze)as to the manner in which the seats in the District Planning Committee shall be filled in ;

(zf)as to the manner in which the chairpersons of the District Planning Committee shall be chosen ;

(zg)as to the functions relating to the District Planning Committees ;

(zh)generally for carrying out the purposes of this Act.

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State of Himachal Pradesh - Subsection

Section 279(1)(z) in The Himachal Pradesh Municipal Corporation Act, 1994