Section 4 in The Erode City Municipal Corporation Act, 2008
4. Municipal authorities.
- The municipal authorities charged with carrying out the provisions of this Act shall be,-(1)[ a Mayor; [Substituted by Tamil Nadu Act 38 of 2008, dt. 29.5.2008, w.e.f. 25.6.2008.](1-a) a council;](2)a standing committee;(3)a wards committee; and(4)a commissioner.
