- (i) For every Town Council area there shall be constituted a Town Council.Provided that a Town Council may not be constituted for such area or part thereof as the Government may, having regard to the size of the urban area and the municipal services being provided by an industrial establishment or the Government machinery in that area and such other factors as the Government may think fit and subject to such conditions as the Government may think it fit to impose, by notification, specify to be an industrial township.Provided further that if the Government is of the opinion that the industrial establishment providing municipal services in an industrial township, has failed to provide satisfactory services or has failed to fulfil the conditions the Government had imposed while specifying a Town Council area to be industrial township, the Government may, after giving the concerned industrial establishment an opportunity to show cause, declare by a notification that such area has ceased to be an industrial township and constitute a town council thereof.(2)Every town council shall be a body corporate by the name of "The ...................... Town Council" and shall have a perpetual succession and a common seal with power, subject to the provisions of this Act, to acquire, hold or dispose of properties and may by the said name sue and be sued.
