(1)The members elected in a general election of a Municipality and other members mentioned in sub-section (2) of section 11 shall constitute-(a)a Nagar Panchayat for a transitional Municipal area;(b)a Municipal Council for a smaller urban Municipal area; and(c)a Municipal Corporation for a larger urban Municipal area;Provided that a Municipal Corporation under this clause may not be constituted in such urban area or a part thereof as the Governor may, having regard to the size of the area and the municipal services being provided or proposed to be provided by an· industrial establishment in that area and such other factors as he may deem fit, by public notification specify to be an industrial township.(2)A Nagar Panchayat, a Municipal Council or a Municipal Corporation shall be the authority of the Municipal Government in the respective Municipal area.(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.(4)Every Municipality shall be a body corporate with the perpetual succession and a common seal, and may, by the name of the Municipality of the respective area by reference to which the Municipality is known, sue and be sued.(5)Subject to the provisions of this Act, a Municipality shall be entitled to acquire, hold and dispose of properties.
