118. Power of Municipality to incur expenditure beyond the limits of the Municipal area.
- Notwithstanding anything contained in Section 117, the Municipality at a meeting may with the sanction of the State Government -(a)incur expenditure beyond the limits of the Municipal area -(i)in the acquisition of land; or(ii)in the construction, maintenance or repair of works for the purpose of obtaining a supply of water or of lighting required for the inhabitants of the Municipal area or for establishing places for the disposal of the dead or of establishing slaughterhouses or places for the disposal of night-soil or sewerage or carcasses of animals beyond the said limits or for any other purposes calculated to promote the health, safety or convenience of the inhabitant of the said Municipal area; or(b)make a contribution towards expenditure incurred by the Municipal area or incurred out of any public funds for any of the purposes mentioned in Section 117 or for measures affecting the health, comfort or convenience of the public and calculated to benefit of the resident within the limits of the contributing Municipal area or towards the salary of any officer under any authority whose services are employed by them; or(c)create scholarships tenable outside the limits of the Municipal area:Provided nothing in this section or in any other provision of this Act, shall be deemed to make it unlawful for the Municipality when with such sanction as aforesaid they have constructed works beyond the limits of the said Municipal area for the supply of water or lighting or for drainage as aforesaid -(a)to supply or extend to or for the benefit of, any person or buildings or lands in any place whether such place is or not within the limits of the said Municipal area any quantity of water or gas or electric current not required for the purposes of this Act within the said Municipal area of the advantages afforded by the system of such drainage works on such terms and conditions with regard to payment and to the continuance of such supply or advantages shall be settled by agreement between the Municipality and such person or the owner or occupier of such buildings or lands; or(b)to incur any expenditure on such terms with regard to payment as may be settled as aforesaid, for the construction, maintenance, repair or alteration of any connection pipes or other works necessary for the purpose of such supply for extension of such advantages.
