1 [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 2 [ 3 [the Corporation]] in relation to that Zone. (2) 4 [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 2 [ 3 [the Corporation]], it shall be referred to the Government, and the decision of that Government thereon shall be final.]Open in Lexace · Ask the AI about this section
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