74. Power to impose taxes by and the funds of the municipalities.

The State Government may, from time to time, by notification in the Official Gazette

(a) authorize a municipality to levy, collect and appropriate such taxes, duties, tolls and fees in accordance with such procedure and subject to such limits to be prescribed by it;

(b) assign to a municipality such taxes, duties, tolls and fees levied and collected by the State Government for such purposes and subject to such conditions and limits to be prescribed by it;

(c) provide for making such grant-in-aid to the municipalities from the Consolidated Fund of the State.