Section 161(2) in The Punjab Panchayati Raj Act, 1994
(2)Every Zila Parishad shall be the name of Zila Parishad be a body corporate by having perpetual succession and a common seal and subject to such restriction as are imposed by or under this Act or any other law for the time being in force, shall be vested with the capacity of suing or being sued in its corporate name, or acquiring, holding and transferring property or immovable, whether without or within the limits of the area over which it has authority, or entering into contracts and of doing all things, necessary, proper or expedient for the purpose for which it is constituted.
