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State of Tamilnadu - Section

Section 3 in Tamil Nadu Heritage Commission Act, 2012

3. Constitution of the Commission.

(1)The Government shall, by notification, constitute a body to be known as the Tamil Nadu Heritage Commission.
(2)The Commission shall be a body corporate having perpetual succession and a common seal with power to acquire, hold and dispose of property and to contract and shall, by the said name, sue or be sued.