Section 20(1) in The Bihar Municipal Act, 2007

[Cites 0, Cited by 1] [Section 20] [Entire Act]

(1)The municipal authorities for the purposes of giving effect to the provisions of this Act shall be,-

(a)in the case of larger urban area,-

(i)the Municipal Corporation,

(ii)the Empowered Standing Committee,

(iii)the Mayor, and

(iv)the Municipal Commissioner;

(b)in the case of a Class 'A' or Class B' or Class 'C' medium urban area,-

(i)the Municipal Council,

(ii)the Empowered Standing Committee,

(iii)the Municipal Chairperson, and

(iv)the Municipal Executive Officer;

(c)in the case of a transitional or smaller urban area,-

(i)the Nagar Panchayat,

(ii)the Empowered Standing Committee,

(iii)the Municipal President, and

(iv)the Municipal Executive Officer.

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