Section 7 in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965
7. Municipal authorities charged with execution of the Act.
- The municipal authorities charged with carrying out the provisions of this Act for each municipal area are -(a)the Council;(b)the President;(c)the Standing Committee;(d)the Subjects Committees, if any [* * *] [The word 'and' was deleted by Maharashtra 41 of 1994, Section 12(a).](dd)[ the Wards Committee where constituted; and] [Clause (dd) was inserted by Maharashtra 41 of 1994, Section 112(b).](e)the Chief Officer.
