Section 3 in Jammu and Kashmir Metropolitan Region Development Authorities Act, 2018
3. Establishment of the Authority.
(1)As soon as, after the commencement of this Act, the Government may, by notification establish, for the purposes of this Act, two authorities namely "Srinagar Metropolitan Region Development Authority" and "Jammu Metropolitan Region Development Authority" for the two Metropolitan Regions notified under clause (n) of sub-section (1) of section 2 of the Act, from time to time.(2)The Authority so constituted shall be a body corporate, having perpetual succession and a common seal, with power, subject to the provisions of this Act, to acquire, hold and dispose of property, both moveable and immoveable and to contract and may sue or be sued by its corporate name as aforesaid.(3)The Authority shall be deemed to be a local authority within the meaning of the term "Local Authority" as defined in the General Clauses Act, Samvat 1977.
