(2)Every Zilla Parishad shall be a body corporate having perpetual succession and a common seal and , subject to such restrictions as are imposed by or under this or any law, shall be vested with the capacity of sueing or being sued in its corporate name, of acquiring, holding and transferring property, movable or immovable, whether without or within the limits of the area over which it has authority, of entering into contracts and of doing all things necessary or proper or expedient for the purpose for which it is constituted.
