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[Cites 0, Cited by 0] [Section 203I] [Entire Act]

State of Haryana - Subsection

Section 203I(2) in The Haryana Municipal Act, 1973

(2)The Board 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 movable and immovable, and to enter into contracts, and shall by the said name sue and be used.