Section 121 in Maharashtra Housing and Area Development Act, 1976
121. Incorporation of Panchayat.
- Every such Panchayat shall be a body corporate by the name of "The .............. (Slum Improvement Area) Panchayat," as may be given by the Board, having perpetual succession and common seal, with power to acquire, hold and dispose of property, both moveable and immoveable, and to contract, and may be the said name sue or be sued.
