(1)The municipal authorities for the purposes of giving effect to the provisions of this Act shall be, -(a)in the case of a larger urban area namely Municipal Corporation, -(i)the Municipal Corporation,(ii)the Standing Committee,(iii)the Mayor,(iv)the Municipal Commissioner,(v)The Executive Officer / Managing Director representing the Municipal Corporation establishing or acquiring public transport undertaking or water supply undertaking or any other public utility services;(b)in the case of a smaller urban area namely Municipal Council, -(i)the Municipal Council(ii)the Standing Committee;(iii)the Chairperson, and(iv)the Executive Officer;(c)in the case of a transitional area, namely, Nagar Panchayat, -(i)the Nagar Panchayat ;(i)the Standing Committee;(ii)the Chairperson; and(iii)the Executive Officer.
