Section 42(1)(b) in Jammu and Kashmir Municipal Corporation Act, 2000

[Cites 0, Cited by 0] [Section 42(1)] [Section 42] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 42(1)(b) in Jammu and Kashmir Municipal Corporation Act, 2000

(b)the performance of functions and implementation of schemes which may be entrusted to it including the functions in respect of the following matters, namely:-

(i)regulation of land use and construction of building;

(ii)planning for economic and social development;

(iii)roads and bridges;

(iv)water supply for domestic, industrial and commercial purposes;

(v)public health, sanitation, conservancy and solid waste management;

(vi)urban forestry, protection of the environment and promotion of ecological aspects;

(vii)safeguarding the interests of weaker sections of the society, including the handicapped and mentally retarded;

(viii)slum improvement and upgradation;

(ix)urban poverty alleviation;

(x)provision of urban amenities and facilities such as parks, gardens and play-grounds;

(xi)burials and burial grounds, cremation and cremation grounds and electric crematoriums;

(xii)cattle pounds, prevention of cruelty to animals;

(xiii)vital statistics including registration of birth and deaths;

(xiv)public amenities including street lighting, parking lots, bus stops and public convenience;

(xv)regulation of slaughter houses and tanneries;

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State of Jammu-Kashmir - Subsection

Section 42(1)(b) in Jammu and Kashmir Municipal Corporation Act, 2000