Section 29E in The Maharashtra Municipal Corporations Act, 1949
29E. Rights and powers of Area Sabha. - An Area Sabha may, subject to the procedure that may be prescribed in this behalf, exercise the following rights and powers, namely:-
(i)to get information from the concerned officials of the Corporation as to the services they will render and the works they propose to do in the area;(ii)to be informed by the Wards Committee about,-(a)decisions concerning the jurisdiction of the Area Sabha made by the Wards Committee or the Corporation including the action taken on the suggestions made by the Area Sabha;(b)the follow up action taken on the decisions concerning the jurisdiction of the Area Sabha.(iii)to impart awareness on matters of public interest such as cleanliness, preservation of the environment and prevention of pollution;(iv)to have attendance of ward level officers dealing with water supply, road and street lighting, conservancy, sewage disposal, public sanitation, storm water and solid waste management and other civic amenities, in the meetings of the Area Sabha; and(v)to co-operate with the Wards Committee in the provision of sanitation arrangements and other civic amenities in the area.]Special and Ad-hoc Committees
