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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Telangana - Subsection

Section 17(3) in Telangana Bhoodan and Gramdan Act, 1965

(3)The Gram Sabha shall be a body corporate having perpetual succession and a common seal with power to enter into contracts, and to acquire, hold and dispose of property and which may, by the said name, sue or be sued.