Section 5(2) in Uttarakhand Disaster Mitigation, Management and Prevention Act, 2005
(2)The Authority shall be a body corporate, with perpetual succession and common seal and shall sue or be sued in its corporate name and shall, subject to the provisions of this Act, be competent to acquire, hold and dispose off property, both movable and immovable, and to contract and to do all things necessary for the purposes of this Act.
