(1)Subject to the provisions of this Act and the rules made thereunder, the Municipal government of any, -(a)larger urban area shall vest in the Municipal Corporation constituted for such area;(b)smaller urban area shall vest in the Municipal Council constituted for such area; and(c)transitional area shall vest in the Nagar Panchayat constituted for such area.(2)Without prejudice to the generality of the provisions of sub-section (1), it shall be the duty of the Municipal Corporation, or the Municipal Council or the Nagar Panchayat, as the case may be, to consider all periodical statements of the receipts and disbursements and all progress reports and pass such resolutions thereon, as it may think fit.
