(1)With effect from the date specified in the notification issued under sub-section (1) of section 11 declaring a village to be a Gramdan Village, all persons whose names are included in the register referred to in section 14 shall be deemed to constitute a Gram Sabha for the Gramdan village and the Gram Sabha shall have all such powers and discharge all such functions as are vested in, or conferred on it by or under this Act or otherwise.(2)Every Gram Sabha so established shall be body corporate by the name of "Gram Sabha of" having perpetual succession and a common seal, with power to enter into contracts and subject to the provisions of this Act, to acquire, hold, administer or dispose of property, both movable and immovable whether within or without the limits of the Gramdan village over which it has authority, and may in its corporate name sue and be sued.
