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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Assam - Subsection

Section 9(3) in Assam Gramdan Act, 1961

(3)The Gram Sabha shall be a body corporate having perpetual succession and common seal with power to enter into contracts an subject to provisions of this Act to acquire, hold, administer or dispose of property, both movable and immovable and shall by said name sue and be sued.