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[Cites 0, Cited by 0] [Section 142] [Entire Act]

State of Telangana - Subsection

Section 142(4) in Telangana Panchayat Raj Act, 2018

(4)Every Mandal Praja Parishad shall, by the name of the Mandal for which it is constituted or reconstituted, be a body corporate having perpetual succession and a common seal with power to acquire, hold and dispose of property and to enter into contracts and may by its corporate name sue and be sued.