Section 3 in Ladakh Autonomous Hill Development Councils Act, 1997
3. Constitution of Ladakh Autonomous Hill Development Council.
(1)There shall be an Autonomous Hill Development Council for each District from such date as the Government may be notification in the Government Gazette, appoint in this behalf:Provided that different dates may be appointed for different districts.(2)Each Council shall be a body corporate by the name respectively of "the Ladakh Autonomous Hill Development Council of (name of the district" and shall have perpetual succession and a common seal with power to acquire, hold and dispose of property subject to the provisions of the Transfer of Property Act, Samvat 1977 and the Alienation of Land Act, Samvat 1995 and to contract and may, by the said name sue and be sued.
