Section 8A in Assam Town and Country Planning Act, 1959
8A. Constitution of the Authority.
(1)The State Government may, by notification in the Official Gazette, constitute for the purpose of this Act, an Authority to be called "The as the Authority" with jurisdiction over such area as may be specified in the said notification.(2)The Authority shall be a body corporate having perpetual succession and a common seal with power to acquire, hold and dispose of properties both moveable and immoveable and to enter into any agreement and shall by the said name sue and be sued.
