Section 4 in The Tiruppur City Municipal Corporation Act, 2008
4. Municipal authorities.
- The municipal authorities charged with carrying out the provisions of this Act shall be,-(1)[ a Mayor;] [Substituted by Tamil Nadu Municipal Laws (6th Amendment) Act, 2008 (Tamil Nadu Act 38 of 2008).](1-a) a council;(2)a standing committee;(3)a wards committee; and(4)a commissioner.
