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State of Tamilnadu - Section

Section 3 in Tamil Nadu Industrial Township Area Development Authority Act, 1997

3. Constitution of the Authority.

(1)The Government may, for the purpose of administering the affairs of an Industrial Township Areas and for carrying out the provisions of this Act, by notification, constitute an authority for each Industrial Township Area.
(2)The Authority shall be a body corporate having perpetual succession and a common seal and shall by the said name sue or be sued.