Section 14 in Manipur (Village Authorities in Hill Areas) Act, 1956
14. Incorporation of Village Authorities.
- Every Village Authority shall be a body corporate by the name of the village for which it is constituted and shall have perpetual succession and a common seal, and shall by the said name sue and be sued, with power to acquire, hold and dispose of property, both movable and immovable, and to contract and do all other things necessary for the purposes of this Act.
