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[Cites 0, Cited by 4] [Section 5] [Entire Act]

State of Gujarat - Subsection

Section 5(2) in The Gujarat Municipalities Act, 1963

(2)In every small urban area there shall be a Municipal Council and every such Municipal Council shall be a body corporate by the name of "the .................... Municipal Council" and shall have perpetual succession and a common seal, and may sue and be sued in its corporate name through its Chief Officer.]