Section 4 in Chennai City Municipal Corporation Act, 1919
4. Enumeration of authorities.
(1)There shall be a corporation charged with the Municipal Government of the City of Chennai, to be known as the Municipal Corporation of Chennai.(2)The corporation shall be a body corporate with the name aforesaid having perpetual succession and a common seal with power, subject to the provisions of this Act, to acquire, hold and dispose of property and may by the said name sue and be sued.(3)For the efficient performance of the functions of the corporation, there shall be the following municipal authorities of the corporation, namely:-(a)[ a Mayor;] [Substituted by Tamil Nadu Act 38 of 2008, dated 13.5.2008.](aa)a council;(b)[ the standing committees of the council; [* * *] [Substituted by Tamil Nadu Act 22 of 1971.](bb)[ the wards committee; and] [Inserted by Act 26 of 1994.](c)a commissioner.
