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[Cites 0, Cited by 4] [Section 34] [Entire Act]

State of Punjab - Subsection

Section 34(2) in The Punjab Municipal Act, 1999

(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.