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[Cites 0, Cited by 2] [Section 5] [Entire Act]

State of Assam - Subsection

Section 5(3) in Assam Panchayat Act, 1994

(3)Every Gaon Panchayat shall be a body corporate by the name of ............... Gaon Panchyat having perpetual succession and a common seal, with power to acquire and hold property both movable and immovable, whether within or without the limits of the village over which it has authority and may in its corporate name sue and be sued.