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State of Manipur - Section

Section 22 in The Manipur (Hill Areas) District Councils Act, 1971

22. Incorporation of District Councils.-

Each District Council shall be a body corporate by the name respectively of "the District Council of (name of autonomous district)" and shall have perpetual succession and a common seal with power to acquire, hold and dispose of property and to contract and may by the said name sue and be sued.