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[Cites 0, Cited by 0] [Section 51] [Entire Act]

State of Kerala - Subsection

Section 51(2) in Kerala Town and Country Planning Act, 2016

(2)The Development Authority .shall be a body corporate having perpetual succession and a common seal with power to acquire, hold and dispose of property, both movable and immovable and shall by the said name sue and be sued.