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[Cites 0, Cited by 0] [Section 8A] [Entire Act]

State of Assam - Subsection

Section 8A(2) in Assam Town and Country Planning Act, 1959

(2)The Authority shall be a body corporate having perpetual succession and a common seal with power to acquire, hold and dispose of properties both moveable and immoveable and to enter into any agreement and shall by the said name sue and be sued.