Section 205(2) in The Himachal Pradesh Municipal Corporation Act, 1994
(2)"Internal services" shall mean,-(i)metalling of roads and paving of footpaths ;(ii)turfing and plantations with trees of open spaces;(iii)street lighting ;(iv)adequate and wholesome water-supply ;(v)sewers and drains both for storm and sullage water and necessary provision for their treatment and disposal ; and(vi)any other works that the municipality may think necessary for the development of the area comprised in the scheme.
