The Delhi Municipal Corporation Act, 1957

42. Obligatory functions of the Corporation.-

³[Subject to the provisions of this Act and any other law for the time being in force, it shall be incumbent] on the Corporation to make adequate provision by any means or measures which it may lawfully use or take, for each of the following matters, namely:-

(a) the construction, maintenance and cleansing of drains and drainage works and of public latrines, urinals and similar conveniences;

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(c) the scavenging, removal and disposal of filth, rubbish and other obnoxious or polluted matters;

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(e) the reclamation of unhealthy localities, the removal of noxious vegetation and generally the abatement of all nuisances;

(f) the regulation of places for the disposal of the dead and the provision and maintenance of places for the said purpose;

(g) the registration of births and deaths;

(h) public vaccination and inoculation;

(i) measures for preventing and checking the spread of dangerous diseases;

(j) the establishment and maintenance of 6*** dispensaries and maternity and child welfare centres and the carrying out of other measures necessary for public medical relief;

⁷[(jj)) the maintenance including the expansion and upgradation of facilities of the hospitals existing on the date of the commencement of the Delhi Municipal Corporation (Amendment) Act, 1993 (67 of 1993);]

(k) the construction and maintenance of municipal markets and slaughter houses and the regulation of all markets and slaughter houses;.

(l) the regulation and abatement of offensive or dangerous trades or practices;

(m) the securing or removal of dangerous buildings and places;

(n) the construction, maintenance, alteration and improvements of public streets, bridges, culverts, causeways and the like;

(o) the lighting, watering and cleansing of public streets and other public places;

(p) the removal of obstructions and projections in or upon streets, bridges and other public places;

(q) the naming and numbering of streets and premises;

(r) the establishment, maintenance of, and aid to, schools for primary education subject to such grants as may be determined by the Central Government from time to time;

(s) the maintenance of municipal offices;

(t) the laying out or the maintenance of public parks, gardens or recreation grounds;

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(v) the maintenance of monuments and memorials vested in any local authority in Delhi immediately before the commencement of this Act or which may be vested in the Corporation after such commencement;

(w) the maintenance and development of the value of all properties vested in or entrusted to the management of the Corporation; and

²[(wa) the preparation of plans for economic development and social justice.]

(x) the fulfilment of any other obligation imposed by or under this Act or any other law for the time being in force.

3. Subs. by s. 36, ibid., for "It shall be incumbent" (w.e.f. 1-10-1993).

4. Omitted by s. 36, ibid. (w.e.f. 1-10-1993).

5. Omitted by s. 36, ibid. (w.e.f. 1-10-1993).

6. The word "hospitals" omitted by s. 36, ibid. (w.e.f. 1-10-1993).

7. Ins. by s. 36, ibid. (w.e.f. 1-10-1993).

1. Omitted by Act 67 of 1993, s. 36 (w.e.f. 1-10-1993).

2. Ins. by s. 36, ibid. (w.e.f. 1-10-1993).

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