(1)For every District there shall be constituted a Zilla Parishad bearing the name of the District having jurisdiction , save as otherwise provided in this Act, over the entire District excluding such portions of the District as are included in the Tripura Tribal Areas Autonomous District or a Municipality or in a Notified Area Authority [Cantonment Area Authority] [Inserted by The Tripura Panchayats (Second Amendment) Act, 1998, w.e.f. 15. 10. 1998.] Constituted under any law for the time being in force :Provided that Zilla Parishad may have its office in any area comprised within the excluded portion of the District.(2)Every Zilla Parishad shall be a body corporate having perpetual succession and a common seal and , subject to such restrictions as are imposed by or under this or any law, shall be vested with the capacity of sueing or being sued in its corporate name, of acquiring, holding and transferring property, movable or immovable, whether without or within the limits of the area over which it has authority, of entering into contracts and of doing all things necessary or proper or expedient for the purpose for which it is constituted.(3)Subject to the provisions of the Tripura Land Revenue & Land Reforms Act, 1960 the State Government, may, after making such enquiry as it may think [............] [Deleted by The Tripura Panchayats (Second Amendment) Act, 1998, w.e.f. 15. 10. 1998.] by notification -(a)exclude from any District any area comprised therein ;(b)include in any District any area contiguous to such Districts or separated by an area to which this Act does not extend or in which the remaining Sections of this Act, referred to in sub-section (3), of Section 1, have not come into force ;(c)divide the area of a District so as to constitute two or more Districts ; or(d)unite the areas of two or more Districts so as to constitute a single District.
