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[Cites 0, Cited by 0] [Section 108ZP] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 108ZP(4) in Jammu and Kashmir Panchayati Raj Rules, 1996

(4)Every District Development Council shall be a body corporate having perpetual succession and a common seal and shall, by its corporate name sue and be sued, subject to such conditions and restrictions as the Government may prescribe.