Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Manipur - Subsection

Section 4(2) in The Manipur Hill Areas Autonomous District Council Act, 2000

(2)The District Council shall be a body corporate to be known by the name of the autonomous District and shall have perpetual succession and a common seal with power to acquire, hold and dispose of property and may, in the said name, sue and be sued.