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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Tripura - Subsection

Section 11(2) in Tripura Panchayats Act, 1993

(2)Every Gram Panchayat shall be a body corporate having perpetual succession and a common seal and shall, subject to any restriction or condition imposed by or under this Act, or any other law for the time being in force have power to acquire by purchase, gift or otherwise, to hold, administer and transfer property, both movable and immovable, and to enter into any contract and shall, by its name, sue or be sued.