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[Cites 0, Cited by 0] [Section 102C] [Entire Act]

State of Karnataka - Subsection

Section 102C(2) in Karnataka Municipal Corporations Act, 1976

(2)The Board shall be a body corporate with perpetual succession and a common seal and may sue or be sued in its corporate name and shall be competent to acquire, hold and dispose of any property, both movable and immovable, to enter into contracts and to do all things necessary for the purposes of this Act.