Section 6 in Tamil Nadu Public Libraries Act, 1948
6. In corporation of Local Library Authorities.
- Every Local Library Authority shall be a body corporate, by the name of the area for which it is constituted, shall have perpetual succession and a common seal and reties. shall be vested with the capacity of suing or being sued in its corporate name, of acquiring, holding or transferring property movable or immovable, of entering in to contracts and of doing all things necessary, proper or expedient for the purposes for which it is constituted.
