Section 3R in Tamil Nadu District Municipalities Act, 1920
3R. Incorporation of town panchayats.
(1)A town panchayat shall be constituted for each panchayat town consisting of such number of elected members, with effect from such date as may be specified in the notification issued in that behalf by the Governor.(2)Subject to the provisions of this Act, the administration of the panchayat town shall vest in the town panchayat but the town panchayat shall not be entitled to exercise functions expressly assigned by, or under this Act or any other law to its chairman or to any other authority.(3)Every town panchayat shall be a body corporate by the name of the panchayat town specified in the notification issued under section 3-P, shall have perpetual succession and a common seal, and subject to any restrictions or qualifications imposed by, or under this Act or any other law, shall be vested with the capacity of suing or being sued in its corporate name, or acquiring, holding and transferring property, movable or immovable or entering into contracts and of doing all things necessary, proper or expedient for the purpose for which it is constituted.
