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52. Powers and functions of the Wards Committee. (1) Subject to the provisions of this Act, every Wards Committee shall exercise the powers and perform the functions as specified in the Fifteenth Schedule on behalf of the Corporation in relation to that Zone. (2) The Central Government may, after consultation with the Government, by notification in the Official Gazette, amend the Fifteenth Schedule. (3) When any question arises as to whether any matter falls within the purview of a Wards Committee or the Corporation, it shall be referred to the Government, and the decision of that Government thereon shall be final.]    |
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