Section 5 in The Orissa Municipal Corporation Act, 2003
5. Incorporation of Corporation.
(1)With effect from such dates as the Government may, by notification appoint, there shall be a Corporation charged with the Municipal Government of the concerned city to be named thereafter.(2)The Corporation shall be a body corporate with perpetual succession and a common seal and may by its name sue and be sued.(3)Subject to the provisions of this Act, the Corporation shall be entitled to acquire, hold and dispose of property.
