Section 17 in The Orissa Panchayat Samiti Act, 1959
17. Incorporation of Samitis.
- Every Samiti shall by name of the Block for which it is constituted be a body corporate and shall have perpetual succession and a common seal and subject to any restriction and qualification imposed by or under this or any other enactment, shall have power to acquire and hold property both movable and immovable and subject to any rules prescribed, to transfer any such property held by it, to enter into contracts and to do all other things necessary, proper or expedient for the purposes of this Act may use and be sued in its corporate name.
