(3)The Municipal Authorities charged with the responsibility of carrying out the provisions of this Act shall be as follows :-(i)in the case of larger urban municipal area -(a)the Municipal Corporation,(b)the Mayor-in-Council, and(c)the Mayor(ii)in the case of smaller urban municipal area-(a)the Municipal Council,(b)the Chairperson-in-Council, and(c)the Chairperson.(iii)in the case of a transitional municipal area-(a)the Nagar Panchayat,(b)the Chairperson-in-Nagar Committee; and(c)the Chairperson.
