155. Power of municipal council to undertake works and incur expenditure for improvement, etc.
(1)The municipal council may, subject to the control of the Government,-(a)draw up detailed schemes (hereinafter referred to as 'improvement scheme') for the improvement or expansion or both of the areas within the [municipal area] [Substituted by Act 36 of 1994 w.e.f. 1-6.1994.];(b)undertake any works and incur any expenditure for the improvement or development of any such area and for the framing and execution of such improvement schemes as may be necessary from time to time.(2)The municipal council may also from time to time make any new or additional improvement schemes, on its own initiative, if satisfied of the sufficiency of its resources.(3)Notwithstanding anything to the contrary contained in this Act, or in any other law for the time being in force, the Government may, whenever it deems it necessary, require the municipal council to take up any improvement scheme or work and execute it subject to such terms and conditions as may be specified by the Government.(4)Upon the passing of a resolution by the municipal council that an improvement scheme under this section is necessary in respect of any locality, it shall be lawful for any person either generally or specially authorised by the municipal council in this behalf and for the municipal servants assisting him, to do all such acts on or in respect of land in that locality as it would be lawful for an officer duly authorised by the Government to act under sub-section (2) of section 4 of the Land Acquisition Act, 1894, and for his servants and workmen to do thereunder; and the provisions contained in section 5 of the said Act shall likewise be applicable in respect of damage caused by any of the acts first mentioned.
