(1)Notwithstanding anything contained in this Act or in any other law for the time being in force the Government may,-(a)in consultation with a Municipality; and(b)subject to such conditions as the Government may think fit to impose, transfer, by an order, published in the official gazette, to that Municipality, any function or duty of the Government under any law, which the Legislative Assembly of the State is competent to enact, or which is otherwise within the executive power of the State and which appears to be related to the matters, arising within the area of such Municipality.
