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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Jharkhand - Subsection

Section 3(2) in The Jharkhand Area Autonomous Council Act, 1994

(2)The Council shall be a body corporate which shall have a perpetual succession and a common seal and right to acquire, hold and dispose off movable and immovable property within and without the limits of the Council Area and it may sue and be sued by the aforesaid name.