(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.(2)The presiding officer of the Municipality shall be, in the case of-(a)the Municipal Corporation, the Mayor,(b)the Municipal Council, the Municipal Chairperson, and(c)the Nagar Panchayat, the Municipal President.
