Section 4 in The Salem City Municipal Corporation Act, 1994
4. Municipal Authorities.
- The municipal authorities charged with carrying out the provisions of the Act shall be,-(1)[ a Mayor; [Substituted by Tamil Nadu Act 38 of 2008, dated 13.5.2008.](1-a) a council;](1)a council;(2)a standing committee;(3)a Commissioner; and(4)a wards committee.
