- When any duty has been imposed on, or any function has been assigned to, the Municipality under this Act or any other law for the time being in force, or the Municipality has been entrusted with the implementation of a scheme, the Municipality :-(a)may either discharge such duty or perform such function or implement such scheme by itself; or(b)may, subject to such directions, as may be issued, and the terms and conditions as may be determined, by the Municipality, within the broad guidelines, as may be given by the Government, cause them to be discharged, performed or implemented by any agency, public or private, or by any person on the basis of a contract, lease or otherwise.
