Section 29(4) in Punjab Regional and Town Planning and Development Act, 1995
(4)Every Special Urban Planning and Development Authority constituted under sub-section (1) shall be a body corporate as well as a local authority, by the name aforesaid, having perpetual succession and a common seal, with power to acquire, hold and dispose of property both movable and immovable, and, to contract and by the said name sue and be sued.
