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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Nagaland - Subsection

Section 8(2) in Nagaland Municipal Act, 2001

(2)Every Municipal Council shall be a body corporate by the name of "The ...................... Municipal Council" and shall have perpetual succession and a common seal with power, subject to the provisions of this Act, to acquire, hold or dispose of properties and may by the said name sue and be sued.