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[Cites 0, Cited by 1] [Section 4] [Entire Act]

State of Tamilnadu - Subsection

Section 4(2) in Chennai City Municipal Corporation Act, 1919

(2)The corporation shall be a body corporate with the name aforesaid having perpetual succession and a common seal with power, subject to the provisions of this Act, to acquire, hold and dispose of property and may by the said name sue and be sued.