Section 341G in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965
341G. Incorporation of Industrial Township Authority.
- For every Industrial Township there shall be an Industrial Township Authority. Every such Authority shall be a body corporate by the name of 'the Industrial Township Authority' and shall have perpetual succession and a common seal, and shall have power to acquire, hold and dispose of property, and to enter into contracts and may by that name sue, and be sued.
