(1)A [Municipality] [Substituted by U.P. Act No. 12 of 1994.] may make provision, within the limits of the municipality [and with the sanction of the] [Inserted by Section 2 of U.P. Act No. 2 of 1919.] [Prescribed Authority] [Substituted by U.P. Act No. 7 of 1949 for 'Commissioner'.] outside such limits for -(a)laying out, in areas whether previously built upon or not, new public streets and acquiring land for that purpose and for the, construction of buildings, and their compounds, to abut on such streets;(aa)[ preparing and executing Master Plan;] [Inserted by U.P. Act No. 26 of 1964.](b)constructing, establishing, maintaining [or contributing to the maintenance of] [Inserted by U.P. Act No. 7 of 1949.] [* * *] [Omitted by U.P. Act No. 12 of 1994.] libraries, museums, [reading rooms, radio receiving stations, leper's homes, orphanages, baby-folds and rescue homes for women] [Inserted by U.P. Act No. 7 of 1949.], lunatic asylums, halls, offices, dharamshalas, rest-houses, encamping grounds, poor-houses, dairies, baths, bathing ghats, washing places, drinking fountains, tanks, wells, dams and other works of public utility;(c)[* * *] [Omitted by U.P. Act No. 26 of 1964.](d)furthering educational objects by measures other than the establishment and maintenance of primary schools;(e)taking a census, and granting rewards for information which, may tend to secure the correct registration of vital statistics;(ee)[ granting rewards for information leading to the detection of evasion of tax imposed under this Act, or the detection of the causing of injury to or encroachment on property vested in or entrusted to the management and control of the] [Added by U.P. Act No. 26 of 1964.] [Municipality] [Substituted by U.P. Act No. 12 of 1994.];(f)[* * *] [Omitted by U.P. Act No. 26 of 1964.](g)giving relief on the occurrence of local calamities, by the establishment and maintenance of relief words or otherwise;(h)[* * *] [Omitted by U.P. Act No. 26 of 1964.](i)securing or assisting to secure suitable places for the carrying on of any trade or manufacture mentioned under sub-head (a) of heading G of Section 298;(j)establishing and maintaining a farm or factory for the disposal of sewage;(jj)[ making arrangements for preparation of compost manure from nightsoil and rubbish;] [Inserted by U.P. Act No. 7 of 1953.](k)constructing, subsidizing or guaranteeing tramways, railroads or other means of locomotion and electric or gas lighting or electric or gas power works;(kk)[ promoting tourist traffic;] [Inserted by U.P. Act No. 26 of 1964.](l)holding fairs and exhibitions; [* * *] [The word 'and' omitted by U.P. Act No. 2 of 1919.](ll)[ preparing and executing House and Town Planning Schemes; [Inserted by U.P. Act No. 7 of 1949.](lll)taking measures to promote trade and industry;(llll)supply of milk;(lllll)establishing Labour Welfare Centres for its employees and subsidizing the activities of any association, union or club of such employees by grant or loan, for its general advancement;](llllll)organizing or contributing to [Municipality] [Substituted by U.P. Act No. 12 of 1994.] Unions;(m)adopting any measure, other than a measure specified in Section 7 or in the foregoing provisions of this section likely to promote the public safety, health, or convenience; [and] [Added by U.P. Act No. 2 of 1919.](mm)[ removing social disabilities of Scheduled Castes and Backward Classes in such manner as may be prescribed;] [Substituted by U.P. Act No. 26 of 1964.](mmm)[ taking measures for the control of beggary;] [Inserted by U.P. Act No. 7 of 1949.](n)[ the doing of anything whereon expenditure is declared by the] [Added by U.P. Act No. 2 of 1919.] [State Government] [Substituted by ALO 1950.] or by the [Municipality with the sanction] [Substituted by U.P. Act No. 12 of 1994.] of the [Prescribed Authority] [Substituted by U.P. Act No. 7 of 1949.] to be an appropriate charge on the Municipal fund;[Provided that the] [Inserted by U.P. Act No. 7 of 1949.] [State Government] [Substituted by ALO 1950.] may in respect of any Municipality or all Municipalities, by notification in the Official Gazette, declare any of the functions mentioned in this section to be a duty of Municipality or [Municipalities] [Substituted by U.P. Act No. 12 of 1994.] concerned and thereupon the provisions of this act shall apply thereto as if it had been duty imposed by Section 7.
