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[Cites 0, Cited by 0] [Section 29] [Entire Act]

State of Maharashtra - Subsection

Section 29(7) in The Maharashtra Municipal Corporations Act, 1949

(7)The functions of the Wards Committee shall subject to the general supervision and control of the Corporation, be-
(a)the speedy redressal of common grievances of citizens, connected with local and essential municipal services like water-supply, drainage, sanitation and storm water disposal;
(b)to consider and make recommendations on the proposals regarding estimates of expenditure pertaining to the wards under different heads of account of the budget before being forwarded to the Commissioner;
(c)to grant administrative approval and financial sanction to the plans for municipal works to be carried out within the territorial area of the Ward Committee costing upto rupees five lakhs, provided that specific provision exists therefor in the budget sanctioned by the Corporation.
[(d) to make recommendations in regard to water supply, solid waste management, sewage disposal, drainage, storm water management, sanitation works and development scheme and to take periodical review thereof, to enlist people's participation in the voluntary activities necessary for successful implementation of the developmental activities of the Corporation, to ensure maintenance of parks in the ward and to recommend for appropriate budget allocation to each electoral ward.]