Section 374 in Tamil Nadu District Municipalities Act, 1920
374. Powers, authority and responsibilities of the municipalities.
- Save as otherwise provided in this Act, the State Government may, by notification and subject to such conditions and restrictions as maybe specified therein, entrust to the municipality, [Third Grade Municipality] [Substituted for the words 'town Panchayats' by the Tamil Nadu District Municipalities (Amendment) Act 2004 (Tamil Nadu Act 24 of 2004).] the wards committee or any other committee constituted under this Act with such powers and responsibilities with respect to the preparation of plans for economic development and social justice and also with such powers and authority as may be necessary to enable them to carry out the responsibilities conferred upon them including those in relation to the matter listed in Schedule X.
